Madhya Pradesh High Court

Annu 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. 1234 of 2010

                         BETWEEN:-
                         ANNU S/O RAMWACHAN CHATURVEDI, AGED ABOUT
                         22 YEARS, OCCUPATION: LABOUR GRAM.KANERAJSI
                         NAGAR SAGAR HALL MUKAM HEERANAGAR THANE
                         KE SAMNE NEAR BABA SWEET KE HEERANAGAR
                         INDORE (MADHYA PRADESH)

                                                                                      .....APPELLANT
                         (NONE)

                         AND
                         THE STATE OF MADHYA PRADESH GOVT. THRU.ARCHI
                         KENDRA LASURIYA INDORE (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 against the judgment dated 28.08.2010 passed by the

learned Vth Additional Sessions Judge, District Indore in Sessions Trial No. 1010/2009.

2 . As per report dated 01.05.2024 received from the Office of Superintendent, Central Jail, Sagar (M.P.), appellant Annu S/o Ramwachan has been released from jail on 20.11.2014 after completion of their entire jail sentence.

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