Faheem Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 7254 MP

                                                       1                              CRA-729-2013
                             The High Court Of Madhya Pradesh
                                       CRA No. 729 of 2013
                                       (FAHEEM KHAN Vs THE STATE OF MADHYA PRADESH)


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

                            Mr. Dilip Parihar, learned Panel Lawyer for respondent-State.

Appellant has filed this appeal against his conviction under Section 392 of IPC vide judgment dated 19.02.2013 in Session Trial No.582/2012.

Jail report has been received from Superintendent of Jail, Bhopal and it

is informed that appellant has already served the sentence on 14.01.2018. Now, he is serving sentence in another case i.e. S.T.No.647/2012.

Since, appellant has already served his sentence in Criminal Appeal No.729/2013, this appeal has become infructuous.

Criminal Appeal is dismissed having been rendered infructuous.

                                                                             (VISHAL DHAGAT)
                                                                                  JUDGE

                      nd




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Date: 2021.11.12
14:58:39 IST