Santosh vs State Of M.P.
2023 Latest Caselaw 21854 MP

Madhya Pradesh High Court

Santosh vs State Of M.P. on 19 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 19 th OF DECEMBER, 2023
                                             CRIMINAL APPEAL No. 40 of 2008

                          BETWEEN:-
                          SANTOSH S/O GULAB JAT, AGED ABOUT 20 YEARS, R/O
                          VILLAGE MANDLAVADA PS. PITHAMPUR, TEH. & DIST.
                          DHAR (MADHYA PRADESH)

                                                                                         .....APPELLANT
                          (BY SHRI GAURAV LAAD - ADVOCATE)

                          AND
                          STATE OF M.P. THROUGH P.S. PITHAMPUR, DIST. DHAR
                          (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                          (BY SHRI AMIT RAWAL - GOVERNMENT ADVOCATE)

                                 Th is appeal coming on for hearing this day, t h e court 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 12.12.2007 passed in S.T. No.13/2007 by the 1st ASJ, Dhar (M.P.), whereby the appellant has been convicted for the offence under Section 376(2)(g), 363 & 366 of IPC and sentenced to 10 years R.I. with fine of Rs.500/-, 4 years R.I. with fine of Rs.250/- and 5 years R.I. with fine of Rs.250/- respectively, with usual default stipulation.

2. From perusal of the PUD dated 21.2.2020 sent by the Superintendent, District Jail, Dhar, it appears that appellant Santosh S/o Gulab Jat has been

released from the jail after completion of the awarded jail sentence including the remission period vide order dated 4.12.2010 passed by the M.P. Government, Jail Department. Same has been repeated in the PUD dated 24.1.2022 sent by the Superintendent, District Jail, Dhar. Fine amount has also been deposited by the appellant.

3. Learned counsel for the appellant also agree that nothing is left in this appeal.

4. In view of the aforesaid, this appeal is dismissed being rendered infructuous.

5. Let the record of the trial court be returned along with the copy of this

order.

(ANIL VERMA) JUDGE trilok