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Judgment
5 paragraphs · 89 words
Deepak Roshan, J
1.
Pursuant to the order dated 28.3.2022 notice was issued to the petitioner by the registry and a report was also called for. Pursuant to that service report has been received from the court concerned with endorsement that the sole petitioner died on 2012 itself.
2.
Ms. Sweta Singh, learned counsel for the Opposite Party-State is present.
3.
In view of the averment made in service report, the instant criminal revision stands dismissed as abated.
4.
Let the LCR be sent to the court concerned forthwith.