Prakash Chandra vs The State Of Madhya Pradesh
2023 Latest Caselaw 21440 MP

Madhya Pradesh High Court

Prakash Chandra vs The State Of Madhya Pradesh on 14 December, 2023

Author: Anil Verma

Bench: Anil Verma

                                                              1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 14 th OF DECEMBER, 2023
                                             CRIMINAL APPEAL No. 1136 of 2013

                          BETWEEN:-
                          PRAKASH CHANDRA S/O JAY CHANDRA JADWA, AGED
                          ABOUT 34 YEARS, OCCUPATION: AGRICULTURIST R/O
                          VILLAGE MAHUDIA P.S. CHHOTI SADRI DISTT.
                          PRATAPGARH (RAJASTHAN)

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

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH P.S.
                          JAVAD, DISTRICT NEEMUCH (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                          (BY SHRI KAPIL MAHANT - PANEL LAWYER)

                                T h is appeal coming on for orders this day, t h e cou rt passed the
                          following:
                                                                ORDER

1. Appellant has preferred this criminal appeal under Section 374 of

Cr.P.C. being aggrieved by the impugned judgment dated 5.8.2013 passed in S.T. No.93/2012 by the 1st ASJ, Neemuch, whereby the appellant has been convicted for the offence under Section 363 of IPC and sentenced to 4 years R.I. with fine of Rs.3,000/-, with usual default stipulation.

2. PUD dated 26.11.2020 sent by the Dy. Superintendent, District Jail, Neemuch has been perused.

3. As per the PUD appellant has been discharged from the jail on

9.12.2015 after completion of entire awarded jail sentence.

4. Since the appellant has served the entire awarded jail sentence and he has been released from the jail, therefore, nothing survives in this criminal appeal.

5. Since last 8 years nobody is appearing on behalf of the appellant, therefore, it appears that the appellant is not interested to prosecute this criminal appeal.

6. In view of the above, this criminal appeal is dismissed having been rendered infructuous.

(ANIL VERMA) JUDGE trilok