Deshraj @ Fauji vs State
2021 Latest Caselaw 10404 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 1540/2017

Deshraj @ Fauji S/o Mahendra Kumar, B/c - Oad Rajput, Resident Of Ward No.10, Dablirathan Maulibi Baas, P.s. Sadar Hanumangarh, District - Hanumangarh Raj. Presently Lodged In District Jail, Hanumangarh

----Appellant Versus The State Of Rajasthan

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Arun Kumar, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/07/2021

Learned Public Prosecutor has placed on record custody

certificate of the appellant Deshraj received from the Central Jail,

Bikaner, as per which, on serving out the sentence awarded to

him, he has been released from custody on 06.01.2020.

In this background, nothing survives for the

consideration of this court in the instant appeal, which is

dismissed as infructuous.

The record be returned to the trial court.

(SANDEEP MEHTA),J

5-Pramod/-

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