Ramakant @ Pappu vs The State Of Madhya Pradesh
2021 Latest Caselaw 8459 MP

                                                                         1                               CRA-3584-2016
                                            The High Court Of Madhya Pradesh
                                                     CRA No. 3584 of 2016
                                                     (RAMAKANT @ PAPPU Vs THE STATE OF MADHYA PRADESH)


                                   Jabalpur, Dated : 08-12-2021
                                           Shri Surendra Patel, learned counsel for the appellant.

                                           Shri Devendra Shukla, learned P.L. for the respondent-State.

This appeal has been preferred by the appellant against the judgment dated 25/10/2016 passed by Sessions Judge, Panna (M.P.) in S.T.No.900021/2016, whereby the learned Sessions Judge found the

appellant guilty for the offence punishable under Section 436 of the IPC and sentenced him to undergo R.I. for five years with fine of Rs.1,000/- with default stipulation.

A s per report dated 4/12/2021 received from Deputy Jail Superintendent of District Jail, Panna appellant Ramakant @ Pappu has already suffered the entire jail sentence and he has been released from jail on 14/12/2019 after taking benefit of remission and none is present for the appellant to argue the matter.

Keeping in view of the aforesaid report, learned counsel for the

appellant submitted that this appeal may be treated as infructuous and may be disposed of accordingly as appellant do not wish to contest the appeal.

I n the aforesaid circumstances, no useful purpose will be served by entering into the merits of the case as the appellant has already been released after undergoing the entire jail sentence.

Therefore, the appeal has become infructuous and may be disposed of without entering into the merits of the case 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 Vs. State of Bihar, 2011(3) Cr.L.J. 3639.

Accordingly, this appeal is dismissed as having been rendered infructuous.

A copy of this order be sent to the concerned jail authorities as well as Signature Not Verified SAN

Digitally signed by VARSHA SINGH Date: 2021.12.08 17:43:44 IST 2 CRA-3584-2016 to the concerned trial Court for information and necessary action.

C.C.as per rules.

(RAJEEV KUMAR DUBEY) JUDGE

VS

Signature Not Verified SAN

Digitally signed by VARSHA SINGH Date: 2021.12.08 17:43:44 IST