Sawai Ram vs State
2021 Latest Caselaw 10405 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 680/2014

Sawai Ram

----Appellant Versus State

----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 Sawai Ram received from the Central

Jail, Jodhpur, as per which, on serving out the sentence of 6 years

and 3 months out of the sentence of 7 years awarded by the trial

court, the appellant has been released on permanent parole by

the State Government.

In this background, nothing survives for the

consideration of this court in the instant appeal, which is disposed

of as infructuous. The record be returned to the trial court.

(SANDEEP MEHTA),J

3-Pramod/-

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