Aadesh Soni vs The State Of Madhya Pradesh
2021 Latest Caselaw 4609 MP

                                                                             1                              CRA-102-2011
                                               The High Court Of Madhya Pradesh
                                                          CRA-102-2011
                                                             (AADESH SONI Vs THE STATE OF MADHYA PRADESH)

                                       1
                                       Jabalpur, Dated : 24-08-2021
                                             Heard through Video Conferencing.
                                             Parties through their counsel.
                                             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 23.03.2020 received from the Office of Superintendent of Central Jail, Hoshangabad.

This appeal is filed by the appellant Aadesh Soni against the judgment and sentence dated 28.8.2010 passed by Additional Sessions Judge, Hoshangabad in ST No.188/2009 whereby the appellant has been convicted for offences punishable under Sections 392/34 of IPC and sentenced to undergo Rigorous Imprisonment for 4 years with fine of Rs.1000/- with stipulated default.

From perusal of the report dated 23.03.2020 received from the

Office of Superintendent of Central Jail, Hoshangabad it is apparent that the appellant had deposited the fine amount and he had already undergone the whole sentence and released from Central Jail, Hoshangabad on 01.09.2012.

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

Accordingly, the criminal appeal is dismissed having rendered infructuous.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH T MAMTANI Date: 2021.08.24 19:12:21 IST