Arjun vs The State Of Madhya Pradesh
2024 Latest Caselaw 15227 MP

Madhya Pradesh High Court

Arjun vs The State Of Madhya Pradesh on 21 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 21 st OF MAY, 2024
                                            CRIMINAL APPEAL No. 290 of 2011

                         BETWEEN:-
                         ARJUN S/O BABU, AGED ABOUT 21 YEARS, GRAM
                         BHERUPURA PS HATPIPLYA DISTT. DEWAS (MADHYA
                         PRADESH)

                                                                                          .....APPELLANT
                         (SHRI N.J. DAVE - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH GOVT. THROUGH
                         POLICE STATION HATPIPLYA DISTT. DEWAS (MADHYA
                         PRADESH)

                                                                                       .....RESPONDENTS
                         ( SHRI SUHAS PUNDLIK - GOVT. ADVOCATE)

                               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 21.12.2010, passed by the learned Additional Sessions Judge, Bagli, District Dewas in Sessions Trial No.89/2010.

2 . As per the jail report dated 08.05.2024 received from Jail Superintendent, Sub Jail, Bagli, the sole appellant has been released from jail on 15.07.2015 after completion of his entire jail sentence. In view of the aforesaid, the criminal appeal has become infructuous.

3. Learned counsel for the appellant prays for withdrawal of this appeal.

4. Accordingly the appeal is hereby dismissed as withdrawn.

(PREM NARAYAN SINGH) JUDGE sumathi