High CourtsDivision Bench

Mohammad Bux vs State Of Rajasthan

Rajasthan High Court · Decided on 21 December 2022 · Citation: (2022) 12 RAJ CK 0110

HON’BLE JUDGES
Vijay Bishnoi, J · Manoj Kumar Garg, J
RESULT
Dismissed
CASE NUMBER
D.B. Criminal Appeal No. 112 Of 2022 In D.B. Criminal Miscellaneous Suspension Of Sentence Application (Appeal) No. 727 Of 2022

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Judgment

5 paragraphs · 112 words

D.B. Criminal Appeal No. 112/2022:

Learned Additional Advocate General has informed this Court that the appellant Mohammad Bux S/o Ahmed Bux has died in Maharana Bhupal Government Hospital, Udaipur while undergoing treatment on 1.12.2022. He has produced letter dated 13.12.2022 written by Superintendent, Central Jail, Udaipur and has also produced documents regarding post mortem etc.

In view of the fact that the sole appellant Mohammad Bux has expired on 1.12.2022, this present criminal appeal is dismissed as abetted.

D.B. Criminal Misc Suspension Of Sentence Application (Appeal) No. 727/2022:

In view of the fact that the appeal itself is dismissed as abetted, this application for suspension of sentence also stands dismissed as infructuous.