Rao Bachchan Kaurav Alias ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 4604 MP

                                                                             1                              CRA-2115-2010
                                                  The High Court Of Madhya Pradesh
                                                             CRA-2115-2010
                                           (RAO BACHCHAN KAURAV ALIAS ANIRUDHA SINGH ALIAS BASANT KAURAV Vs THE STATE OF
                                                                         MADHYA PRADESH)

                                       2
                                       Jabalpur, Dated : 24-08-2021
                                                 Heard through Video Conferencing.
                                                 Shri Amber Mishra, counsel for the appellant.
                                                 Shri S. K. Shrivastava, Public Prosecutor for the respondent State.

The matter is considered on the basis of PUD No.2970 dated

02.08.2021 received from Superintendent, District Jail, Narsinghpur.

This appeal has been preferred against the judgment dated 17.07.2010 passed by the Special Judge, constituted under Narcotics Drugs and Psychotropic Substances Act, Narsinghpur in Special Case No.03/2009 whereby the appellant has been convicted under Sections 20(A) and 18(C) NDPS Act and sentenced to undergo RI for 5 years and 10 years respectively with fine of Rs.10000/- and Rs.100,000/- with default stipulation.

As per the report dated 02.08.2021 received from Central Jail Narsinghpur the appellant Rao Bachchan Kaurav s/o Ram Bhagwan

Singh Kaurav has already suffered the entire jail sentence and has been released from jail on 25.02.2019.

I n 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 of Sarula Munda v. State of Bihar; 2011 (3) Cr.L.J. 3639 this appeal is dismissed as 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) JUDGE Signature Not Verified SAN

Loretta Digitally signed by MRS. LORETTA RAJ Date: 2021.08.25 10:39:54 IST 2 CRA-2115-2010

Signature Not Verified SAN

Digitally signed by MRS. LORETTA RAJ Date: 2021.08.25 10:39:54 IST