Chhataru Baiga vs The State Of Madhya Pradesh
2021 Latest Caselaw 7224 MP

                                                                          1                               CRA-3293-2014
                                               The High Court Of Madhya Pradesh
                                                        CRA No. 3293 of 2014
                                                        (CHHATARU BAIGA Vs THE STATE OF MADHYA PRADESH)


                                       Jabalpur, Dated : 10-11-2021
                                             None for the appellant.

                                             Shri Pradeep Dwivedi, learned P.L. for the respondent-State.

Report dated 15/10/2021 has been received from District Jail, Mandla according to which accused/appellant Chhataru Baiga has already suffered the entire jail sentence and he has been released from jail on 18/5/2019.

I n the absence of learned counsel for the appellant, the matter is considered on the basis of aforesaid report received from Superintendent of District Jail, Mandla.

This appeal has been preferred by the appellant against the judgment dated 24/9/2014 passed by Sessions Judge, Mandla in S.T.No.58/2014, whereby the learned Sessions Judge found the appellant guilty for the offence punishable under Section 304-II of the IPC and sentenced him to undergo R.I. for seven years with fine of Rs.1,000/- with default stipulation.

A s per report dated 15/10/2021 received from Superintendent of

District Jail, Mandla appellant Chhataru Baiga has already suffered the entire jail sentence and he has been released from jail on 18/5/2019 after taking benefit of remission and none is present for the appellant to argue the matter.

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 Signature Not Verified SAN infructuous.

Digitally signed by MONIKA CHOURASIA Date: 2021.11.10 17:44:29 IST 2 CRA-3293-2014 A copy of this order be sent to the concerned jail authorities as well as to the concerned trial Court alongwith the record for information and necessary action.

C.C.as per rules.

(RAJEEV KUMAR DUBEY) JUDGE

m/-

Signature Not Verified SAN

Digitally signed by MONIKA CHOURASIA Date: 2021.11.10 17:44:29 IST