Babulal vs The State Of Madhya Pradesh
2024 Latest Caselaw 15059 MP

Madhya Pradesh High Court

Babulal vs The State Of Madhya Pradesh 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. 1198 of 2010

                         BETWEEN:-
                         BABULAL S/O SAMDAJI, AGED ABOUT 26 YEARS,
                         DEVNAGAR NAWLI PS GANDI SAGAR DISTT.
                         MANDSAUR (MADHYA PRADESH)

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

                         AND
                         THE STATE OF MADHYA PRADESH GOVT. THROUGH
                         POLICE STATION GANDI SAGAR DISTT. MANDSAUR
                         (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                         (SHRI VINITA DWIVEDI -PANEL LAWYER)

                               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 16.09.2010, passed by the learned Additional Sessions Judge Link Court, Banpura, District Mandsaur in Sessions Trial No.45/2009.

2 . As per the jail report dated 08.05.2024 received from Jail Superintendent, Sub Jail, Mandsaur, the sole appellant has suffered his entire jail sentence and he has been released after completion of his jail sentence on 15.04.2015.

3. In view of the aforesaid this 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