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Judgment
6 paragraphs · 96 words
Deepak Roshan, J
1.
Heard learned counsel for the parties.
2.
Pursuant to the order dated 20.09.2022 notice was issued to the sole petitioner and the Service Report dated 18.11.2022 has been received therein indicated that the sole petitioner has died on 20.09.2011 and annexed the Xerox copy of the death certificate.
3.
Mr. A. K. Sahani, learned counsel for the O.P.No.2 supported the aforesaid fact.
4.
In view of the aforesaid fact, the instant criminal revision application is hereby dismissed as abated.
5.
Let the lower court record be sent to the court concerned forthwith.