Harish Chandra vs The State Of Madhya Pradesh
2021 Latest Caselaw 5797 MP

                                                                            1                              CRA-2393-2008
                                              The High Court Of Madhya Pradesh
                                                         CRA-2393-2008
                                                     (HARISH CHANDRA AND OTHERS Vs THE STATE OF MADHYA PRADESH)


                                      Jabalpur, Dated : 21-09-2021
                                             Heard through Video Conferencing.

                                             None for the appellant.
                                             None for the respondent / State.

Today, this matter is listed for orders mentioning that as per report dated 10.09.2018 & 03.09.2021 received from Central Jail, Sagar

accused/appellant No.1 Harish Chandra and appellant No.2 Kailash have already suffered the entire jail sentence and they have been released from jail on 10/12/2010.

I n the absence of learned counsel for the parties, the matter is considered on the basis of aforesaid report received from Jail Superintendent, Central Jail, Sagar.

This appeal has been preferred by the appellants against the judgment dated 21/10/2008 passed by Additional Sessions Judge, Begamganj, District Raisen in Sessions Trial No.8/2007, whereby the learned Additional

Sessions Judge has convicted the appellants for the offence punishable under Sections 498A & 304B and sentenced them to undergo R.I. for 3 years with fine of Rs.500/- and R.I. for 10 years with fine of Rs.500/- with default stipulation.

As per the report, dated 10.09.2018 & 03.09.2021 received from the Jail Superintendent, Central Jail, Sagar appellant No.1 Harish Chandra and appellant No.2 Kailash have already suffered the entire jail sentence and they have been released from jail on 10/12/2010.

I n the aforesaid circumstances, no useful purpose will be served by entering into the merits of the case as the appellants have already been released after undergoing the entire jail sentence.

Therefore, the appeal has become infructuous and may be disposed of Signature Not Verified SAN without entering into the merits of the case in view of the law laid down by the Digitally signed by RANJEET AHIRWAL Date: 2021.09.21 16:13:54 IST 2 CRA-2393-2008 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 infructuous.

A copy of this order be sent to the jail authorities as well as to the concerned trial Court for information and necessary action.

(RAJEEV KUMAR DUBEY) JUDGE

(ra)

Signature Not Verified SAN

Digitally signed by RANJEET AHIRWAL Date: 2021.09.21 16:13:54 IST