Sheikh Sahid vs The State Of Madhya Pradesh
2023 Latest Caselaw 1969 MP

                                                                     1
                                    IN     THE      HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                               BEFORE
                                                   HON'BLE SMT. JUSTICE ANJULI PALO
                                                       ON THE 3 rd OF FEBRUARY, 2023
                                                     CRIMINAL APPEAL No. 3701 of 2022

                                   BETWEEN:-
                                   SHEIKH SAHID S/O SHEIKH REHMAN, AGED ABOUT 35
                                   YE A R S , OCCUPATION: LABOUR R/O RATIKIRAR,
                                   P.S.KARELI,    DISTT.  NARSINGHPUR   (MADHYA
                                   PRADESH)

                                                                                                  .....APPELLANT
                                   (BY SHRI A.K. SHAH - ADVOCATE)

                                   AND
                                   THE STATE OF MADHYA PRADESH THROUGH POLICE
                                   STATION KOTWALI DISTT.-NARSINGHPUR (MADHYA
                                   PRADESH)

                                                                                                .....RESPONDENT
                                   (BY SHRI PRASANNJIT CHATERJEE - PANEL LAWYER)

                                         This appeal coming on for admission this day, th e court passed the
                                   following:
                                                                         ORDER

Counsel for the appellant submits that the appellant in this case has been convicted for offence under Section 20 (b) (ii) (B) of the NDPS Act and sentenced to undergo RI for 8 months with fine of Rs.2,000/-. It is further contended that as the appellant was in custody since the date of the impugned judgment dated 01.02.2022, hence, he has already served the jail sentence imposed on him. Thus, this appeal has rendered infructuous and, therefore, he Signature Not Verified SAN prays for withdrawal of the appeal.

In view of the above, the appeal is dismissed as withdrawn. Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.02.07 11:40:44 IST

(SMT. ANJULI PALO) JUDGE ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2023.02.07 11:40:44 IST