Sharif Kha vs The State Of Madhya Pradesh
2024 Latest Caselaw 14532 MP

Madhya Pradesh High Court

Sharif Kha 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. 1037 of 2013

                           BETWEEN:-
                           SHARIF KHA S/O MOHAMMAD HUSSAIN, AGED ABOUT
                           50   YEARS, OCCUPATION: LABOUR AMBEDKAR
                           COLONY NEEMUCH (MADHYA PRADESH)

                                                                                           .....APPELLANT
                           (SHRI ANENDRA SINGH PARIHAR, ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH GOVT. THRU. P.S.
                           STATION ROAD RATLAM (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (SHRI GAURAV RAWAT, LEARNED DY. G.A.)

                                 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 28.4.2012 passed by the learned Special Judge, District Ratlam, in Sessions Trial No. 8/2009.

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 rendered infructuous. therefore, the same is hereby dismissed as being rendered infructuous.

(PREM NARAYAN SINGH) JUDGE VD