Citation : 2021 Latest Caselaw 4610 MP
Judgement Date : 24 August, 2021
1 CRA-926-2014
The High Court Of Madhya Pradesh
CRA-926-2014
(SARMAN KUSHWAHA 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 04.03.2020 received from the Office of Superintendent of Central Jail, Bhopal.
This appeal is filed by the appellant Sarman Kushwaha against the judgment and sentence dated 29.1.2014 passed by Special Judge (NDPS), Bhopal in Special Case No.11/2013 whereby the appellant has been convicted for offences punishable under Sections 8(C )/20B, 2B of NDPS Act and sentenced to undergo Rigorous Imprisonment for 3 years & 6 months with fine of Rs.20,000/- with stipulated default.
From perusal of the report dated 04.03.2020 received from the
Office of Superintendent of Central Jail, Bhopal it is apparent that the appellant had already undergone the whole sentence and also undergone sentence of 09 months in default of payment of fine amount and released from Central Jail, Bhopal on 26.07.2017.
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 19:12:30 IST
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