Madhya Pradesh High Court

Narendra Singh vs The State Of Madhya Pradesh on 7 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 7 th OF MAY, 2024
                                             CRIMINAL APPEAL No. 166 of 2011

                         BETWEEN:-
                         NARENDRA SINGH S/O HARI SINGH RAJPUT, AGE: 24
                         YEARS, OCCUPATION: AGRICULTURIST, R/O: VILLAGE
                         KAMALAPUR, NAI ABADI, P.S. BAGLI, DISTRICT DEWAS
                         (MADHYA PRADESH)

                                                                                           .....APPELLANT
                         (NONE PRESENT.)

                         AND
                         THE STATE OF MADHYA PRADESH, THROUGH STATION
                         HOUSE OFFICER, POLICE STATION, BAGALI, DISTRICT
                         DEWAS (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                         (BY SHRI SACHIN JAISWAL - ADVOCATE APPEARING ON BEHALF OF
                         ADVOCATE GENERAL.)

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

Perused the record as well as report received from the Jail Authorities.

1. This criminal appeal has been filed under Section 374 of the Code of Criminal Procedure, 1973 against judgment dated 28.01.2011 passed by learned Additional Sessions Judge, Bagli, District Dewas in Sessions Trial No.210 of 2010.

2 . As per report dated 01.05.2024 received from the Office of Superintendent, Central Jail, Ujjain, District Ujjain (M.P.), appellant Narendra Singh S/o Hari Singh Rajput has been released from jail on 14.08.2015 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 and due to non-appearance of counsel for the appellant.

(PREM NARAYAN SINGH) JUDGE rcp