Madhya Pradesh High Court

Vishnu 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. 393 of 2010

                         BETWEEN:-
                         VISHNU S/O MALLU BHIL, AGED ABOUT 30 YEARS,
                         VILL. CHALNI PS AMJHERA DISTT. DHAR (MADHYA
                         PRADESH)

                                                                                       .....APPELLANT
                         (BY SHRI VIVEK SINGH, ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH GOVT. THROUGH
                         POLICE STATION AMJHERA DISTT. DHAR (MADHYA
                         PRADESH)

                                                                                    .....RESPONDENTS
                         (BY SHRI GAURAV RAWAT, DY. GOVT. ADVOCATE)

                                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 23.03.2010 passed by the learned Additional Sessions Judge, Sardarpur District Dhar in Sessions Trial No.341/2008.

2 . As per report dated 26.04.2024 received from the Office of Superintendent, Sub Jail Sardarpur, District Dhar (M.P.), appellant Vishnu S/o Mallu has been released from jail on 01.04.2015 after completion of his 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