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2026 RJ-JP 29496-DB
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    STATE OF RAJASTHAN v. HARNAM SINGH AND ANR

    [2026:RJ-JP:29496-DB]

    HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

    D.B. Criminal Appeal No. 173/1992

    CNR: RJHC010011061992

    URN: CRLA / 224U / 1992

    State of Rajasthan

    ----Appellant

    Versus

    Harnam Singh And Anr

    ----Respondent

    For Appellant(s) : Mr. C.S. Ojha, PP

    For Respondent(s) : Mr. Manoj Rao

    HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

    HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

    Order 06/07/2026

    Learned Public Prosecutor produced a copy of the communication

    dated 14.08.2025 sent by the SHO, Sangriya stating therein that

    Darshan Singh (respondent No.2 herein) has been died on 25.03.2025.

    Along with the said letter the death certificate of Darshan Singh has

    also been enclosed. The copy of the letter dated 14.08.2025 as well as

    death certificate are taken on record.

    On perusal of the order sheet dated 02.04.2003, it appears that

    the respondent No.1 (Harnam Singh) has already been died on

    09.10.2002 and appeal against him has been ordered to be abated.

    Since, the second respondent i.e.Darshi @ Darshan Singh has

    been died too, therefore, the appeal itself stands abated.

    (CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

    20/Chandani Dammani/697

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    STATE OF RAJASTHAN v. HARNAM SINGH AND ANR
    (Jul 6, 2026)