Madhya Pradesh High Court

Bhanwar vs The State Of Madhya Pradesh on 6 May, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                            1
                          IN      THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                 ON THE 6 th OF MAY, 2024
                                             CRIMINAL APPEAL No. 41 of 2013

                         BETWEEN:-
                         BHANWAR S/O CHANDU, AGED ABOUT 27 YEARS,
                         OCCUPATION: LABOUR LALMITTIKHEDA BADNAWAR
                         P.S. BADNAWAR DISTRICT DHAR (MADHYA PRADESH)

                                                                                          .....APPELLANT
                         (NONE)

                         AND
                         THE STATE OF MADHYA PRADESH GOVT. THRU. P.S.
                         BADNAWAR DISTRICT DHAR (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                         (BY MS. VINITA DWIVEDI, PANEL LAWYER)

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

1. This criminal appeal has been filed under Section 374 of the Code of

Criminal Procedure, 1973 being aggrieved by the judgment dated 27.11.2012 passed by the learned Sessions Judge, District Dhar in Sessions Trial No. 430/2011.

2 . As per report dated 13.11.2020 received from the Office Superintendent, District Jail, Dhar (M.P.), appellant Bhawar S/o Chandu has been released from jail on 03.08.2015 after completion of his entire jail sentence and also after depositing the fine amount.

3 . In view of the aforesaid, the criminal appeal has become rendered

infructuous. therefore, the same is hereby dismissed as being rendered infructuous.

(PREM NARAYAN SINGH) JUDGE Vindesh