Bhuwan vs The State Of Madhya Pradesh
2021 Latest Caselaw 7960 MP

                                           1                               CRA-534-2010
             The High Court Of Madhya Pradesh
                       CRA No. 534 of 2010
                             (BHUWAN Vs THE STATE OF MADHYA PRADESH)


    Indore, Dated : 01-12-2021
            None for the appellant.

            Smt. Bharti Lakkad learned GA for the respondent/State

By this appeal, the appellant has challenged the judgment dated 23/04/2010 passed by Special Judge, NDPS Act, Ujjain in Special Case no. 01/2007, by which, the appellant has been convicted .under sections 8 read

with section 20(b)(2)(e) of the NDPS Act and sentenced to undergo ten years RI with fine of Rs. 1,00,000/-; in default of payment of fine, additional sentence of thee years.

As per memo no. 3355/warrant/2021 dated 16/11/2021, Assistant Jail Superintendent, Sub-jail, Tarana, District-Ujjain, the appellant has completed his jail sentence and has also deposited the fine of Rs. 1,00,000/-, therefore, he has been released from the jail on 20/01/2017.

In view of the above, nothing survives in the present appeal. Accordingly, present appeal is dismissed as being rendered

infructuous.

CC as per rules.

(ANIL VERMA) JUDGE Digitally signed by AMOL N MAHANAG amol Date: 2021.12.02 16:02:04 +05'30'