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Dheeraj @ Dhiru @ Dhuri @ Shahrukh @ ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 1098 MP

Citation : 2022 Latest Caselaw 1098 MP
Judgement Date : 24 January, 2022

Madhya Pradesh High Court
Dheeraj @ Dhiru @ Dhuri @ Shahrukh @ ... vs The State Of Madhya Pradesh on 24 January, 2022
Author: Virender Singh

The High Court Of Madhya Pradesh CRA No. 1670 of 2019 (DHEERAJ @ DHIRU @ DHURI @ SHAHRUKH @ SALMAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 24-01-2022 Heard through Video Conferencing.

Shri Sourabh Bhushan Shrivastava, counsel for the appellant. Shri Sourabh Shukla, Panel Lawyer for the State. This appeal has been preferred by the appellant against the judgment and order dated 18.01.2019 passed by the Special Judge, Raisen, District-

Raisen in Special Session Case No.129/2016, whereby the appellant has been convicted under Section 324 of IPC & Section 3(2)(v-A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo R.I. for 3 years for each offence with fine of Rs.1,000/- each with default stipulations.

Report in terms of order dated 12.01.2022 is still awaited. The learned counsel for the appellant submitted that since the date of judgment i.e. 18.01.2019, the appellant is in jail. He has been awarded sentence of 3 years, therefore, there are all possibilities that the appellant has

completed his sentence in this case and for this reason, he does not want to press the appeal on merits and the same be dismissed with a direction to the jail authority to release the appellant forthwith, if he is not required in any other case.

Prayer made by the learned counsel for the appellant is allowed. The appeal is dismissed as not pressed. However, the concerned jail authority is directed to release the appellant forthwith, if he has completed the sentence in this case and his presence is not required in any other case.

Let the concerned jail authority be informed immediately by the Registry of this Court.

With the aforesaid, the appeal stands dismissed as not pressed.

Signature Not Verified SAN (VIRENDER SINGH) Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.25 17:26:58 IST

JUDGE @shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.25 17:26:58 IST

 
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