Baseer S.K. Alias Baseer Shakh vs Central Bureau Of Investigation ...
2022 Latest Caselaw 4939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1914 of 2018
 

 
Appellant :- Baseer S.K. Alias Baseer Shakh
 
Respondent :- Central Bureau Of Investigation E.W.U.-Vi/E.O.-Ii New Delhi
 
Counsel for Appellant :- Mohammad Irfan Siddiqui
 
Counsel for Respondent :- Amarjeet Singh Rakhra
 

 
Hon'ble Ajai Kumar Srivastava-I,J.

List has been revised.

No one has appeared on behalf of the parties.

From the perusal of the records it transpires that by the impugned judgment and order dated 16.08.2018 passed by Special Judge C.B.I., Court No.3, Lucknow, in S.T. No.354 of 2016, arising out of RC No.2202015E0010, under Sections 120B, 489B, 489C I.P.C., Police Station CBI/EOU-VI/EO-II, New Delhi, the appellant was convicted and sentenced to undergo for two years' rigorous imprisonment with a fine of Rs.5,000/- for the offence under Section 120B I.P.C. and in default of payment of fine, he has further been directed to undergo for three months' additional imprisonment. He has also been convicted and sentenced to undergo for five years' rigorous imprisonment with a fine of Rs.20,000/- for the offence under Section 489B I.P.C. and in default of payment of fine, he has further been directed to undergo for six months' additional imprisonment. He has also been convicted and sentenced to undergo for five years' rigorous imprisonment with a fine of Rs.20,000/- for the offence under Section 489C I.P.C. and in default of payment of fine, he has further been directed to undergo for six months' additional imprisonment. All the sentences are directed to run concurrently.

A report obtained from the Superintendent, District Jail, Lucknow today itself through fax/email, which is on record as Flag-R, reveals that after undergoing the awarded sentence and depositing the fine, the accused-appellant has already been released from jail, therefore, by keeping the present appeal pending, no fruitful purpose would be served as the same has become infructuous.

In view of above, the appeal is dismissed as infructuous.

Office is directed to send a copy of this order to the Court concerned through email/fax immediately for necessary compliance.

Order Date :- 3.6.2022

A.Dewal