Mahesh S/O. Shivdas Uikey And Another vs State Of Mah. Thr. Pso, Ps Umred Dist. ...
2025 Latest Caselaw 5744 Bom

Bombay High Court

Mahesh S/O. Shivdas Uikey And Another vs State Of Mah. Thr. Pso, Ps Umred Dist. ... on 17 September, 2025

2025:BHC-NAG:9257
                                                    1                              3-Cri.Apeal-485-23.odt



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                      NAGPUR BENCH, AT NAGPUR.

                                  CRIMINAL APPEAL NO.485 OF 2023
                             Mahesh s/o Shivdas Uikey, Kharbi Nagapur and anr.
                                                      vs.
                           State of Maharashtra, Thr. PSO, PS Umred, Dist. Nagpur
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        Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
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                          None for the appellant.
                          Shri A. R. Chutke, Addl. Public Prosecutor for respondent/State.


                                            CORAM : NIVEDITA P. MEHTA, J.

DATED : 17th SEPTEMBER, 2025

The present appeal has been preferred by the appellants challenging the judgment and order dated 09/05/2023 passed by the District Judge-5 and Additional Sessions Judge Nagpur in Sessions Case No.358/2023 thereby convicting the appellants for the offence punishable under Sections 353, 333 and 307 read with Section 34 of the Indian Penal Code and sentencing them to suffer Rigorous Imprisonment for one year each and to pay a fine of Rs.5000/- each, in default to suffer Simple Imprisonment for six months each. Both the sentence was to run concurrently.

2. It is observed from the orders passed by this Court that since long none appeared for the appellants. Moreover, on 11/02/2025 it was pointed out by the learned Additional Public Prosecutor that the maximum punishment imposed on the appellants/accused was of one year and since they have completed their sentence, instructions were sought regarding status of the accused.

2 3-Cri.Apeal-485-23.odt

3. Today also none appeared for the appellants.

4. Learned Additional Public Prosecutor further submitted that as the appellants have completed their respective sentence the Senior Prison Officer, Nagpur Central Jail vide letters dated 19/03/2025 has informed that the appellants have been released from the prison on 25/02/2025 and 26/02/2025 respectively. Both the letters dated 19/03/2025 tendered across the bar are taken on record and marked 'X colly' for identification.

5. In view of aforesaid nothing survives in the appeal. Same stands disposed of accordingly.

(Nivedita P. Mehta, J.)

Asmita

Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 18/09/2025 10:40:08