Rajendra @ Balli vs The State Of Madhya Pradesh
2021 Latest Caselaw 4605 MP

                                                                             1                                CRA-929-2014
                                                  The High Court Of Madhya Pradesh
                                                             CRA-929-2014

(RAJENDRA @ BALLI Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 24-08-2021 Heard through Video Conferencing.

None for the appellant.

Shri S. K. Shrivastava, Public Prosecutor for the appellant. The matter is considered on the basis of PUD No.667 dated 27.02.2021 received from Superintendent, District Jail, Chhindwara.

This appeal has been preferred against the judgment dated 25.02.2014 passed by the Special Judge, SC & ST (Prevention of Atrocities) Act, 1989 Chhindwara in Special Case No.48/2012 whereby the appellant has been convicted under Section 354 and 306 of IPC and sentenced to undergo RI for 1 year and 5 years respectively with fine of Rs.1000/- with default stipulation.

As per the report dated 27.02.2021 received from Central Jail Chhindwara, the appellant Rajendra @ Bali s/o Jagdish Yadav has already suffered the entire jail sentence and has been released from jail

on 04.09.2017.

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 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 10:40:01 IST 2 CRA-929-2014

Signature Not Verified SAN

Digitally signed by MRS. LORETTA RAJ Date: 2021.08.25 10:40:01 IST