Smt. Shakila Bano vs The State Of Madhya Pradesh
2021 Latest Caselaw 5915 MP

                                                                      1                                 CRA-2467-2013
                                          The High Court Of Madhya Pradesh
                                                     CRA-2467-2013
                                                   (SMT. SHAKILA BANO Vs THE STATE OF MADHYA PRADESH)


                                  Jabalpur, Dated : 23-09-2021
                                         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 8/9/2021 received from Central Jail, Satna accused/appellant Smt.

Shakila Bano has already suffered the entire jail sentence and she has been released from jail on 11/7/2020.

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, Satna.

This appeal has been preferred by the appellant against the judgment dated 5/9/2013 passed by Additional Sessions Judge, Satna (M.P.) in Sessions Trial No.86/2011, whereby the learned Additional Sessions Judge has convicted the appellant for the offence punishable under Sections 304 &

307 of the IPC and sentenced her to undergo R.I. for 10 years with fine of Rs.1000/- and R.I. for 5 years with fine of Rs.1000/- respectively with default stipulation.

As per the report, dated 8/9/2021 received from the Jail Superintendent, Central Jail, Satna appellant Smt. Shakila Bano has already suffered the entire jail sentence and she has been released from jail on 11/7/2020.

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, Signature Not Verified SAN (2007)5 SCC 366 and by the Jharkhand High Court in the case of Sarula Digitally signed by ANURAG SONI Date: 2021.09.23 16:58:23 IST 2 CRA-2467-2013 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

as

Signature Not Verified SAN

Digitally signed by ANURAG SONI Date: 2021.09.23 16:58:23 IST