Gudda @ Nanhe vs The State Of Madhya Pradesh
2021 Latest Caselaw 4574 MP

                                                                       1                            CRA-2245-2007
                                        The High Court Of Madhya Pradesh
                                                   CRA-2245-2007
                                                 (GUDDA @ NANHE Vs THE STATE OF MADHYA PRADESH)

                         1
                         Jabalpur, Dated : 23-08-2021
                                  Heard through Video Conferencing.
                                  Mr. Narendra Nikhare, learned counsel for the appellant.
                                  Ms. Ranjana Agnihotri, learned Government Advocate for the respondent/State.

This matter is listed for orders on PUD filed in pursuance of the report dated 18.03.2021 received from the Office of Superintendent of Central Jail, Narsinghpur.

This appeal is filed by the appellant Gudda @ Nanhe against the judgment and sentence dated 16.10.2007 passed by Additional Sessions Judge, Fast Track, Jabalpur in ST No.170/2007 whereby the appellant has been convicted for offences punishable under Sections 394 and 397 and sentenced to undergo Rigorous Imprisonment for seven years with fine of Rs.5,00/- with stipulated default.

From perusal of the report dated 18.03.2021 received from the Office of Superintendent of Central Jail, Narsinghpur it is apparent that the accused Gudda @ Nanhe had deposited the fine amount on 12.08.2010 and he had already undergone the whole sentence and released from Central Jail, Narshingpur on 01.11.2010.

Hence, in view of the above, this appeal has rendered infructuous. The PUD is disposed of. Accordingly, the criminal appeal is dismissed being infructuous.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.08.23 17:41:07 IST