Ashok vs The State Of Madhya Pradesh
2021 Latest Caselaw 4523 MP

1 CRA-128-2010 The High Court Of Madhya Pradesh CRA-128-2010 (ASHOK Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 23-08-2021 Heard through Video Conferencing. None for the appellant.

Shri Amit Pandey, Panel Lawyer for the State. The matter is considered on the basis of PUD dated 12.06.2021 received from Jail Superintendent, Central Jail, Narsinghpur.

This appeal has been preferred by the appellant against the impugned judgment dated 11.01.2010 passed by First Additional Judge, Gadarwara, District Narsinghpur in ST No.145/2009 whereby the appellant has been convicted under Section 306 and 498-A of IPC and sentenced to undergo RI for 5 years and RI for 1 year respectively with fine of Rs.100 with default stipulations.

As per the report dated 12.06.2021 received from Central Jail, Narsinghpur, the appellant-Ashok S/o Babulal Kirar has already suffered the entire jail sentence and has been released from jail on

12.03.2013.

In the aforesaid circumstances, no useful purpose will be served by entering into the merits of the case. Therefore, in view of the law laid down by the Apex Court in the case of Daya Singh Lohariya vs. State of Rajasthan (2007) 5 SCC 366 and by the Jharkhand High Court in the case o f Sarula Munda vs State of Bihar 2011 (3) Cr.L.J 3639 , without entering into the merits of the case, the appeal is dismissed having been rendered infructuous.

Let a copy of this order be sent to the jail authorities as well as to the concerned trial Court for information and necessary action.

(VIRENDER SINGH) Signature Not JUDGE SAN Verified

Digitally signed by SANTOSH KUMAR TIWARI Date: 2021.08.24 17:27:03 IST 2 CRA-128-2010 skt

Signature SAN Not Verified

Digitally signed by SANTOSH KUMAR TIWARI Date: 2021.08.24 17:27:03 IST