Tarik vs The State Of Madhya Pradesh
2021 Latest Caselaw 4538 MP

                                                                    1                             CRA-2232-2007
                                         The High Court Of Madhya Pradesh
                                                    CRA-2232-2007
                                                       (TARIK Vs THE STATE OF MADHYA PRADESH)


                                 Jabalpur, Dated : 23-08-2021
                                       Heard through Video Conferencing.

                                       None for the appellant.
                                       None for the respondent / State.

In the absence of learned counsel for the parties, the matter is considered on the basis of PUD dated 24.03.2021 received from Jail

Superintendent, Central Jail, Sagar.

This appeal has been preferred by the appellant against the judgment dated 16.10.2007 passed by 6th Additional Sessions Judge, Sagar (F.T.C.) in Sessions Trial No.334/2006, whereby the learned Sessions Judge has convicted the appellant for the offence punishable under Sections 392 r/w 397 of IPC and sentenced him to suffer R.I. for 10 years with fine of RS. 1,000/- and Sections 25(1-B) and 27 of Arms Act and sentences him to suffer R.I. for 1 year and 3 years with fine of Rs.500/- with default stipulation.

A s per the report, dated 24.03.2021 received from the Jail

Superintendent, Central Jail, Sagar present appellant Tarik has already suffered the entire jail sentence and he has been released from jail on 10.12.2010.

I n the aforesaid circumstances, no useful purpose will be served by entering into the merits of the case as the appellant has already been released after undergoing the entire jail sentence.

Therefore, the appeal has become infructuous and may be disposed of without entering into the merits of the case 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 of Sarula Munda Vs. State of Bihar, 2011(3) Cr.L.J. 3639.

Accordingly, this appeal is dismissed as having been rendered Signature Not Verified SAN infructuous.

Digitally signed by MANOJ NAIR Date: 2021.08.23 16:34:22 IST 2 CRA-2232-2007 A copy of this order be sent to the jail authorities as well as to the concerned trial court for information and necessary action.

(RAJEEV KUMAR DUBEY) JUDGE

mn

Signature Not Verified SAN

Digitally signed by MANOJ NAIR Date: 2021.08.23 16:34:22 IST