Shivsingh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7626 MP

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                                                                              CRA No.655/2010

               High Court of Madhya Pradesh, Jabalpur
                           Bench at Indore
                         Criminal Appeal No.655/2010
                                      (Shiv Singh s/o Bhanwarlal
                                                Versus
                                The State of Madhya Pradesh Through
                                P.S. Chhapiheda, District Rajgarh MP)
Indore, Dated 22.11.2021
         Shri Minish Yadav, learned counsel for the appellant.

         Shri Sameer Verma, learned counsel for the respondent / State

of Madhya Pradesh.

The present appellant has been convicted and sentenced by

learned Special Judge [under SC / ST (POA) Act, 1989] Shajapur,

District Shajapur (MP) in Special Sessions Trial No.124/2009 vide

judgment dated 17th May, 2010, as under: -

                   Conviction                                    Sentence
   Section         Act            RI                            Fine amount
     451           IPC           1 year                          Rs.100/-
     376           IPC          10 years                         Rs.1,000/-
   3 (2) (v)   SC / ST (POA)    10 years                         Rs.1,000/-
                 Act, 1989

Learned Panel Lawyer appearing for the respondent / State of

Madhya Pradesh submits that the appellant has already suffered the

jail sentence awarded by the trial Court, therefore, this appeal may

be dismissed, without commenting anything on the merits of the

matter.

Learned Panel Lawyer for the respondent / State of Madhya

Pradesh also placed on record a copy of report / PUD

No.2155/warrant/21 Sarangpur dated 25.11.2021 received from the

Superintendent, Sub Jail, Sarangpur, District Rajgarh (MP), wherein

CRA No.655/2010

it is stated that the present appellant was transferred to Sub Jail

Sarangpur on 10.04.2013; and has already completed the jail

sentence awarded by the trial Court; and thereafter, he has already

been released on 01.11.2018.

Learned counsel for the appellant submits that the appellant

has already suffered the jail sentence, therefore, he does not want to

press this appeal on merit. Hence, he prays for withdrawal of the

appeal.

Prayer is allowed.

Accordingly, Criminal Appeal No.655/2010 is dismissed as

not pressed as having rendered infructuous.

Let the record of the concerned case (if available in the Reg-

istry) be send to the trial Court along with copy of this order.

All the other pending interlocutory applications, if any, shall

stand disposed of.

Certified copy as per rules.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2021.11.27 16:05:42 +05'30'