Madhya Pradesh High Court

Narayan 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. 682 of 2010

                         BETWEEN:-
                         NARAYAN SINGH S/O NANDJI MALI, AGE: 35 YEARS,
                         OCCUPATION: LABOUR, ADDRESS: GRAM DHANODA,
                         TEHSIL MACHALPUR, DISTRICT RAJGARH (MADHYA
                         PRADESH)

                                                                                           .....APPELLANT
                         (NONE PRESENT.)

                         AND
                         THE STATE OF MADHYA PRADESH, THROUGH
                         STATIONS HOUSE OFFICER,  POLICE STATION
                         MACHALPUR,  DISTRICT  RAJGARH   (MADHYA
                         PRADESH)

                                                                                         .....RESPONDENT
                         (BY SHRI SACHIN JAISWAL - ADVOCATE 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 31.05.2010 passed by learned Sessions Judge, Rajgarh (Biaora), District Rajgarh in Sessions Trial No.250 of 2009.

2 . As per report dated 20.01.2022 received from the Office of Superintendent, District Jail Rajgarh (Biaora), District Rajgarh (M.P.), appellant

Narayan Singh S/o Nandaji Mali has been released from jail on 02.12.2014 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