Ganpat vs The State Of Madhya Pradesh
2022 Latest Caselaw 6320 MP

                                                                          1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT INDORE
                                                                        BEFORE
                                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                                                  ON THE 27th OF APRIL, 2022

                                                          CRIMINAL APPEAL No. 558 of 2013

                                              Between:-
                                              GANPAT S/O IDLA BHILALA , AGED ABOUT 40
                                              YEARS, OCCUPATION: AGRICULTURE
                                              R/O: GRAM BADI THANA AMBUA, TEH.
                                              ALIRAJPUR (MADHYA PRADESH)

                                                                                                         .....APPELLANT
                                              (None for the appellant)

                                              AND

                                              THE STATE OF MADHYA PRADESH THROUGH P. S.
                                              AMBUA,DISTT. ALIRAJPUR (MADHYA PRADESH)

                                                                                                       .....RESPONDENT
                                              (BY SHRI Ranjeet Sen, GA)

                                         This appeal coming on for final hearing this day, the court passed the
                                   following:
                                                                           ORDER

1/ This appeal has been preferred against the judgment dated 10.9.2012 passed by the 2nd Addl. Sessions Judge, Alirajpur in S.T. No.137/201, whereby

the appellant has been convicted under Section 304(2) of IPC and sentenced to 10 years R.I. with fine of Rs.2,000/-. In default of payment of fine, he has been directed to undergo 2 months simple imprisonment.

2/ As per the PUD No.357 dated 3.3.2022 received from Dy. Jail Superintendent, District Jail Alirajpur, appellant Ganpat S/o Idla Bhilala has completed his entire jail sentence under Section 304(2) of IPC and after getting remission and depositing the fine amount, he has been released on 14.3.2019.

3/ As the appellant has already been released from jail after completion of the entire jail sentence and after releasing nobody has appeared on behalf of the appellant to prosecute this criminal appeal, therefore, it appears that appellant is not interested to prosecute this appeal. Signature Not Verified SAN 4/ Accordingly this criminal appeal is dismissed being rendered infructuous. 5/ Record of the trial Court be sent back forthwith along with a copy of this Digitally signed by TRILOK SINGH SAVNER Date: 2022.04.28 10:36:30 IST

order.

(ANIL VERMA) JUDGE trilok

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2022.04.28 10:36:30 IST