Golu @ Somchandra vs The State Of Madhya Pradesh
2024 Latest Caselaw 14531 MP

Madhya Pradesh High Court

Golu @ Somchandra vs The State Of Madhya Pradesh on 16 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 16 th OF MAY, 2024
                                              CRIMINAL APPEAL No. 1179 of 2014

                           BETWEEN:-
                           GOLU @ SOMCHANDRA S/O SURESH WANKHEDE,
                           AGED   ABOUT   20  YEARS, OCCUPATION: NOT
                           MENTIONED 205, SHYAMCHARAN SHUKLA NAGAR
                           (MADHYA PRADESH)

                                                                                           .....APPELLANT
                           (SHRI MANOJ SAXENA DAD R.N.21, ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THRU. P.S. SANYOGITAGANJ (MADHYA
                           PRADESH)

                                                                                       .....RESPONDENTS
                           ( SHRI GAURAV RAWAT, DY. G.A. FOR STATE)

                                 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 11.4.2014, passed by the learned ASJ, Indore, in Sessions Trial No. 81/2013.

2. As per the office report, the sole appellant has been released from jail after completion of his entire jail sentence.

3. In view of the aforesaid, the criminal appeal has become infructuous. therefore, the same is hereby dismissed as being rendered infructuous.

(PREM NARAYAN SINGH) JUDGE VD