Bhullan vs The State Of Madhya Pradesh
2022 Latest Caselaw 711 MP

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                                                                                               CRA No.2295-2010



                                                THE HIGH COURT OF MADHYA PRADESH
                                                              CRA No.2295-2010
                                                     (Bhullan Vs. State of Madhya Pradesh)

                                        Jabalpur, Dated: 14-01-2022

                                              Heard through Video Conferencing.
                                              None for the appellant.
                                              Shri Satya Pal Chadar, Government Advocate for the
                                        respondent-State.

This appeal has been preferred against the judgment dated 08.10.2010 passed by VIth Additional Sessions Judge, Satna in Sessions Trial No.238/2008 whereby the appellant stands convicted and has been sentenced as under :-

                                           Conviction under                  Sentence to undergo
                                              Section
                                             120-B of IPC        R.I. for        fine of     indefault-R.I. for
                                                                 10 years       Rs.1,000/-       2 months
                                               395 of IPC        R.I. for        fine of     indefault-R.I. for
                                                                 10 years       Rs.1,000/-       2 months
                                               397 of IPC         R.I. for       fine of     indefault-R.I. for
                                                                  7 years       Rs.500/-         1 month
                                               411 of IPC         R.I. for       fine of     indefault-R.I. for
                                                                  2 years       Rs.500/-         1 month
                                               414 of IPC         R.I. for       fine of     indefault-R.I. for
                                                                  2 years       Rs.500/-         1 month

The report received from the Superintendent, Central Jail, Satna as PUD No.41/okjaV-1/2022, Satna dated 06.01.2022, shows that the appellant has completed his sentence and has been released from the jail on 01.01.2020.

No one has appeared to prosecute the appeal on behalf of the appellant.

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.14 17:25:26 IST

CRA No.2295-2010

In the aforesaid circumstances, no useful purpose will be served by entering into the merits of the case. Therefore, 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, this appeal is dismissed as having been rendered infructuous.

Let a copy of this order be sent to the Jail Authorities as well as to the concerned trial Court for information and necessary action.

(Virender Singh) Judge @shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.14 17:25:26 IST