As per case facts, a bailable warrant of arrest was issued against the respondent. Subsequently, a report was submitted, confirming the respondent's demise at a hospital, with an annexed death ...
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Court No. 3.
HIGH COURT OF SIKKIM
Record of Proceedings
CRL. L.P. No. 3 of 2025
STATE OF SIKKIM PETITIONER
VERSUS
HARI GAZMER RESPONDENT
Date: 16.02.2026
CORAM :
HON’BLE MR. JUSTICE BHASKAR RAJ PRADHAN, J.
For Petitioner : Mr. Yadev Sharma, Additional Public
Prosecutor and Ms Pema Bhutia, Asst.
Public Prosecutor
…
O R D E R
A bailable warrant of arrest was issued by this Court against
the respondent.
Pursuant thereto, there is a report dated 31.01.2026 of ASI
Sukmit Lepcha forwarded to the SHO Namchi , stating therein that
the respondent died on 23.11.2025 at the STNM Hospital,
Sochagang, Gangtok. A death certificate is also annexed confirming
the same.
In view of the above, the State’s criminal leave petition abates.
Accordingly, it is so ordered.
Judge
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