Amar vs The State Of Madhya Pradesh
2021 Latest Caselaw 6815 MP

                                                                         1                             CRA-2047-2015
                                              The High Court Of Madhya Pradesh
                                                         CRA-2047-2015
                                                            (AMAR Vs THE STATE OF MADHYA PRADESH)


                                      Jabalpur, Dated : 25-10-2021
                                            Heard through Video Conferencing.

                                            Shri A.K. Dixit, learned counsel for the appellant.
                                            Shri Alok Gupta, learned P.L. for the respondent-State.

This appeal has been preferred by the appellant against the judgment dated 23.07.2015 passed by 7th Additional Sessions Judge, Sagar, District

Sagar in S.T. No. 36/2015, whereby the learned Additional Sessions Judge found the appellant guilty for the offence punishable under Section 363, 366 & 342 of IPC and sentenced him to undergo R.I. for five years with fine of Rs.500/-, R.I. for five years with fine of Rs.500/- and R.I. for one year with fine of Rs.100/- with default stipulation.

As per report dated 18/09/2021 received from Jail Superintendent, Central Jail, District Sagar present appellant Amar has already suffered the entire jail sentence and he has been released from jail on 05/10/2018 after taking benefit of remission.

Keeping in view of the aforesaid report, learned counsel for the appellant submitted that this appeal may be treated as infructuous and may be disposed of accordingly as appellant do not wish to contest the appeal.

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 RANJEET AHIRWAL Date: 2021.10.25 17:21:59 IST 2 CRA-2047-2015 A copy of this order be sent to the concerned jail authorities as well as to the concerned trial Court for information and necessary action.

C.C.as per rules.

(RAJEEV KUMAR DUBEY) JUDGE

(ra)

Signature Not Verified SAN

Digitally signed by RANJEET AHIRWAL Date: 2021.10.25 17:21:59 IST