Sundarlal vs Union Of India
2024 Latest Caselaw 15026 MP

Madhya Pradesh High Court

Sundarlal vs Union Of India on 20 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 20 th OF MAY, 2024
                                            CRIMINAL APPEAL No. 422 of 2013

                         BETWEEN:-
                         SUNDARLAL S/O MOTILAL DANGI, AGED ABOUT 40
                         Y E A R S , OCCUPATION: AGRICULTURIST VILLAGE
                         BARKHEDA P.S. NAHARGARH (MADHYA PRADESH)

                                                                                         .....APPELLANT
                         (NONE FOR THE APPELLANT)

                         AND
                         UNION OF INDIA GOVT. CENTRAL NARCOTICS BUREAU
                         GAROTH (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (BY SHRI )

                               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 27.02.2013, passed by the learned Additional Special Judge (NDPS ACT), Mandsaur, in Sessions Trial No.27/2009.

2 . As per the jail report dated 03.11.2022 received from Jail Superintendent, District Jail, Mandsaur, the sole appellant has suffered his 10 years 5 months and 28 days in jail and from 06.05.2022 he is in jail with regard to his default sentence (2 years).

3. In view of the aforesaid it is clear that as of date appellant's default

sentence of two years is completed. Hence the criminal appeal has become infructuous. Since no one is present on behalf of the appellant, the appeal is hereby disposed of as being rendered infructuous.

(PREM NARAYAN SINGH) JUDGE sumathi