Ramdhani Singh @ Munna Gond vs The State Of Madhya Pradesh
2022 Latest Caselaw 9785 MP

                                                                      1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                                  BEFORE
                                                 HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                              ON THE 15th OF JULY, 2022

                                                     CRIMINAL APPEAL No. 2720 of 2012

                                          Between:-
                                          RAMDHANI SINGH @ MUNNA GOND S/O
                                          SHIVNATH SINGH GOND, AGED ABOUT 24
                                          YEARS, VILLAGE HARRAIYA, P.S. KUSMI DISTT.
                                          SIDHI (MADHYA PRADESH)

                                                                                                 .....APPELLANT
                                          (NONE FOR THE APPELLANT)

                                          AND

                                          THE STATE OF MADHYA PRADESH TH: P.S.
                                          KUSMI DISTT. SIDHI (MADHYA PRADESH)

                                                                                                .....RESPONDENT
                                          (BY SHRI RAVINDRA RAJPUT, PANEL LAWYER)

                                        Th is appeal coming on for direction this day, th e court passed the
                                  following:
                                                                       ORDER

Report dated 06/07/2022 has been received from Jail Superintendent, District Jail, Sidhi, according to which appellant Ramdhani Singh @ Munna

Gond has already suffered the entire jail sentence and he has been released from jail on 01/01/2016 after taking benefit of remission.

This appeal has been preferred by the appellant against the judgment dated 28/06/2012 passed by Sessions Judge, Sidhi in S.T. No.159/2011, whereby learned Sessions Judge found the appellant guilty for the offence Signature Not Verified SAN punishable under Sections 307 of the IPC and sentenced him to undergo R.I. Digitally signed by ANURAG SONI Date: 2022.07.15 17:13:37 IST for 5 years with fine of Rs.500/- with default stipulation.

A s per report dated 06/07/2022 received from Jail Superintendent, District Jail, Sidhi appellant Ramdhani Singh @ Munna Gond has already suffered the entire jail sentence and he has been released from jail on 01/01/2016 after taking benefit of remission and none is present for the appellant to argue the matter.

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, (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 concerned jail authorities as well as to the concerned trial Court for information and necessary action.

C.C.as per rules.

(RAJEEV KUMAR DUBEY) JUDGE as

Signature Not Verified SAN

Digitally signed by ANURAG SONI Date: 2022.07.15 17:13:37 IST