Narayan Singh vs State Of M.P.
2022 Latest Caselaw 3890 MP

THE HIGH COURT OF MADHYA PRADESH CRA-469-2013 Narayan Singh Vs. State of MP

Gwalior, Dated: 21.03.2022

None for the appellant.

Shri Rohit Mishra, Additional Advocate General for the State.

A report has been received from Jail Superintendent, District

Jail, Morena that the appellant after completing his impugned

sentence of 10 years has been released from custody and he has also

deposited the fine amount of Rs.25,000/-.

It is well established principle of law that a criminal appeal

would not render infructuous merely on the ground that accused has

undergone the jail sentence. Accordingly, in the light of judgment

passed by the Supreme Court in the case of Surya Baksh Singh Vs.

State of U.P. reported in (2014) 14 SCC 222, this Court has gone

through the record of the Trial Court and also heard the counsel for

the State.

Reserved for judgment.

(G.S. Ahluwalia) Judge

Abhi ABHISHEK CHATURVEDI 2022.03.21 16:22:57 +05'30'