CRJA/20/2018
2025 Latest Caselaw 3762 UK

Uttarakhand High Court

CRJA/20/2018 on 28 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes,
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      Date    or directions                                       COURT'S OR JUDGES'S ORDERS
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                               CRJA No.20 of 2018
                               Hon'ble Pankaj Purohit, J.

List revised.

2. None appears for the appellant.

3. Ms. Pushpa Bhatt, learned Deputy Advocate General for the State.

4. Miscellaneous Application (IA No. 3493/2022) has been filed by the appellant from jail through the Jail Superintendent, Almora, stating that he has served the sentence awarded to him and therefore does not wish to pursue the criminal jail appeal.

5. The Co-ordinate Bench of this Court, vide its order dated 10.09.2024, directed the learned State Counsel to seek instructions regarding whether the sentence imposed by the learned trial court has been served by the appellant or not.

6. Today, the learned State Counsel has supplied instructions to the Court, which are taken on record. On instructions, she submits that the appellant has already served the sentence passed by the learned trial court in Special Sessions Trial No. 03 of 2017, State vs. Deepak Kumar & Others, under Sections 366A, 376 IPC, and Sections 3/4 & 16/17 of the Protection of Children from Sexual Offences Act, 2012, vide judgment and order dated 20/21.06.2017.

7. In view of the statement made by the learned State Counsel, the present criminal jail appeal has become infructuous and is accordingly dismissed.

(Pankaj Purohit, J.) 28.08.2025 AK