Firoj vs State Of M.P.
2024 Latest Caselaw 15060 MP

Madhya Pradesh High Court

Firoj vs State Of M.P. 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. 786 of 2009

                         BETWEEN:-
                         FIROJ S/O ISHAQ, AGED ABOUT 28 YEARS,
                         42,CHANDRANAGAR AGAR ROAD UJJAIN (MADHYA
                         PRADESH)

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

                         AND
                         STATE OF M.P. THR.PS.MADHAVNAGAR DISTT.UJJAIN
                         (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                         (MS 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 15.07.2009, passed by the Second Additional Sessions Judge, Ujjain, in Sessions Trial No.42/2009.

2 . As per the jail report dated 06.05.2024 received from Jail Superintendent, Central Jail, Ujjain, 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. 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