Kuldeep @ Manoj vs The State Of Madhya Pradesh
2021 Latest Caselaw 6526 MP

                                  1                                CRA-2539-2014
        The High Court Of Madhya Pradesh
                   CRA-2539-2014
                (KULDEEP @ MANOJ Vs THE STATE OF MADHYA PRADESH)

6
Jabalpur, Dated : 08-10-2021
      Heard through Video Conferencing.
      None for the appellant.
      Mr. Deepak Bhatiya, learned Deputy Govt. Advocate for the
respondent / State.

This appeal has been preferred against the impugned judgment dated

14.07.2014 passed by learned First Additional Sessions Judge, Sagar, District-Sagar (M.P.) in S.T. No.418/13 whereby the appellant has been convicted for offence under Sections 420, 467, 468 and 471 of the Indian Penal Code and sentenced to undergo RI for two years, five years, three years and five years respectively and to pay fine amount of Rs.10,000/- for each offence with usual default stipulations as mentioned in the impugned judgment.

From perusal of the record particularly the report dated 29.08.2021 received from Central Jail Jabalpur, it is found that the appellant has been sent

to suffer term of imprisonment since 14.07.2014 and he has not been released on bail by this court. Therefore, it should be presumed that the appellant has completed his entire term of jail sentence and he be released from jail.

Learned Deputy Govt. Advocate appearing for the State submits that in the aforesaid circumstances, this appeal has become infructuous and the same be disposed of.

In the aforesaid circumstances, no useful purpose will be served by entering into the merits of the case as the appellant has already undergone the whole sentence awarded by the trial court. Therefore, it has become infructuous and may be disposed of without entering into the merits of the case as per 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 2 CRA-2539-2014 Jharkhand High Court in the case of Sarula Munda vs. State of Bihar, 2011 (3) Cr.L.J. 3639.

Accordingly, this appeal is disposed of accordingly. A copy of this order be sent to the jail authorities as well as to the concerned trial court with record for information and necessary action.

PUD is disposed of.

CC as per rules.

(ARUN KUMAR SHARMA) JUDGE

julie

Signature Not Verified SAN

Digitally signed by JULIE SINGH Date: 2021.10.08 17:05:37 IST