Prem Lal vs State Of Chhattisgarh
2022 Latest Caselaw 5464 Chatt

                                                                                NAFR

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                     CRR No. 592 of 2010

              Prem Lal S/o Sukhiram Kol, Aged About 45 Years, R/o Vill. Sivni, P.S.
               Marvahi, Distt. Bilaspur (C.G.)
                                                                        ---- Applicant
                                            Versus
              State Of Chhattisgarh Through P.S. Marvahi, Distt. Bilaspur (C.G.)
                                                                    ---- Non-applicant

        For Applicant - Mr. Dhirendra Mishra, Advocate.
        For State/Respondent - Mr. Sudhir Kumar Sahu, Panel Lawyer.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 26-08-2022

1. The applicant was convicted for offence punishable under Section 325

of the IPC and sentenced to serve R.I. for six months and to pay fine of

Rs.200/-. The learned Additional Sessions Judge (FTC) Pendra Road,

District Bilaspur (C.G.) in Criminal Appeal No.31/10 vide judgment dated 30-

09-2010 affirmed the conviction and sentence recorded by learned trial

Court.

2. During the course of the argument, learned counsel for the applicant

submits that the applicant has served the entire sentence of six months and

he has already deposited the amount of fine and he has been released from

jail on 18-02-2011.

3. As the applicant has served the entire jail sentence and he has been

released on 18-02-2011 and in this regard a report has been submitted by

Jail Superintendent, Central Jail Bilaspur (C.G.) on 25-08-2022 before this

Court, nothing survives for adjudication in this criminal revision. Accordingly,

this criminal revision is dismissed.

Sd/-

(Rakesh Mohan Pandey) Judge Aadil