Barmeshwar Prasad vs The State Of Jharkhand
2022 Latest Caselaw 3712 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J.) No.734 of 2020

       Barmeshwar Prasad                        ......         Appellant

                              Versus
       The State of Jharkhand                   .....   Respondent
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Nilanjan Sen, Advocate Mrs. Debolina Sen Hirani, Advocate For the State : Mr. Naveen Kr. Gaunjhu, A.P.P

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                th
06/Dated: 14         September, 2022

1. The present appeal has been preferred against the judgment of conviction dated 16.08.2017 and order of sentence dated 18.08.2017, passed by the court of learned District & Additional Sessions Judge - I -cum- Special Judge, Dhanbad, in S.T. (POCSO) Case No.625 of 2013, whereby the appellant has been convicted for the offence under Section 8 of the POCSO Act, and sentenced to undergo rigorous imprisonment of five years along with fine and default clause.

2. Since on the previous date nobody had appeared on behalf of the appellant, the Secretary, DLSA, Dhanbad was directed to inform the appellant regarding the pendency of the present appeal, vide order dated 18.08.2022.

3. In compliance of the aforesaid order, the Secretary, DLSA, Dhanbad has submitted a report to this Court and from perusal of the same, it appears that the appellant has already been released on 23.10.2021 after completing the sentence and depositing the fine amount. It further appears that the appellant has given application to the Secretary, DLSA informing therein that he is not interested in prosecuting the present appeal.

4. In view of the above factual position, the present appeal is, hereby, disposed of being infructuous.

5. Pending, interlocutory application, if any, also stands disposed of.

(Rajesh Kumar, J.) Chandan/-