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Mahadev vs The State Of Madhya Pradesh
2023 Latest Caselaw 16419 MP

Citation : 2023 Latest Caselaw 16419 MP
Judgement Date : 5 October, 2023

Madhya Pradesh High Court
Mahadev vs The State Of Madhya Pradesh on 5 October, 2023
Author: Prem Narayan Singh
                                                             1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                ON THE 5 th OF OCTOBER, 2023
                                             CRIMINAL APPEAL No. 2488 of 2020

                           BETWEEN:-
                           MAHADEV S/O BANDHANA NAAG, AGED ABOUT 50
                           Y E A R S , OCCUPATION: FURNITURE     WORK
                           RAMANMARA TEH. BINMITRAPUR ORISSA (ORISSA)

                                                                                          .....APPELLANT
                           (SHRI RAJEEV KUMAR JAIN- ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THR.PS. AZAD NAGAR (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                           (SHRI VISHAL PANWAR - PANEL LAWYER)

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

Learned counsel for the appellant submits that the appellant is in custody

since 02.08.2017 to 05.10.2017 and 26.07.2018 to 20.11.2019. It means that appellant has completed the sentence as awarded by the Trial Court.

T his appeal has rendered infructous, hence, learned counsel for the appellant prays for dismissal.

Accordingly, this Criminal appeal is dismissed as being rendered infructous.

Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 06-10-2023 11:21:37

(PREM NARAYAN SINGH) JUDGE akanksha

Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 06-10-2023 11:21:37

 
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