Aliyar @ Mohammad Abid vs The State Of Madhya Pradesh
2021 Latest Caselaw 4857 MP

                                      1                             CRA-2368-2010
           The High Court Of Madhya Pradesh
                      CRA-2368-2010
                (ALIYAR @ MOHAMMAD ABID Vs THE STATE OF MADHYA PRADESH)

1
Jabalpur, Dated : 31-08-2021
          Heard through Video Conferencing.
          None for the appellant.
          Shri Pramod Saxena, learned Panel Lawyer for the respondent/State.

The matter is considered on the basis of PUD No.2569 dated 13.08.2021 received from Superintendent, District Jail Chhatarpur.

This appeal has been preferred against the judgment dated 22.07.2010 passed by Vth Additional Sessions Judge (Fast Track) Chhatarpur in S.T. No.35/10 whereby the appellant has been convicted under Section 392 and 506(2) IPC and sentenced to undergo R.I. for 3 years and 2 years respectively with fine of Rs 1000/- and default stipulation.

As per the report dated 13.08.2021 received from Central Jail Chhatarpur, the appellant Aliyar @ Mohd. Abid s/o Sheikh Babu has already suffered the entire jail sentence and has been released from jail on 26.01.2011.

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

Loretta MRS. LORETTA RAJ 2021.09.02 11:52:40 +05'30'