Kancha Ram vs State Of U.P.
2022 Latest Caselaw 5148 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- CRIMINAL APPEAL No. - 247 of 2016
 
Appellant :- Kancha Ram
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Vimal Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Kumar Srivastava-I,J.

C.M. Application No. 20058 of 2016

Case called out.

None appears for the appellant-applicant even when the list of cases is revised. Shri Alok Saran, learned A.G.A. is present for the State.

This instant bail application has been filed by the sole appellant assailing judgment and order dated 27.01.2016 passed by the Additional Session Judge / Fast Track Judge, Balrampur in Session Trial No. 05 of 2012 (Kancha Ram & another Vs. State of U.P.), arising out of case crime no. 277 of 2011 under Sections 498A, 304B and 302 IPC and 3/4 D.P. Act, Police Station - Harriya, District - Balrampur convicting and sentencing the appellant for 3 years rigorous imprisonment and fine of Rs. 2000/- under Section 498A, 7 years rigorous imprisonment and fine of Rs. 3000/- under Section 304B and two years rigorous imprisonment along with a fine of Rs. 2000/- under Section 3/4 D.P. Act.

Learned A.G.A. has placed on record a report dated 07.06.2022 submitted to the office of the Government Advocate by Superintendent District Jail, Balrampur intimating that the appellant - Kancha Ram has already been released from the Balrampur district jail on 20.01.2018.

Even today a report obtained from the Chief Judicial Magistrate, Balrampur reveals that the sole appellant has been released on 20.01.2018 after undergoing a sentence awarded to him vide impugned judgment and order dated 27.01.2016. He has also deposited the fine which was awarded to him in his sentence.

In view of the aforesaid facts, this bail application has been rendered infructuous.

The bail application is dismissed as infructuous.

Considering the aforesaid facts and circumstances, the appeal has also lost its purpose and is rendered infructuous.

Therefore, the appeal is also dismissed as infructuous.

Order Date :- 10.6.2022/Lokesh Kumar