CRJA/3/2024
2025 Latest Caselaw 5966 UK

Uttarakhand High Court

CRJA/3/2024 on 9 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                           2025:UHC:10911
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  CRJA No.3 of 2024
                                  Hon'ble Pankaj Purohit, J.

Ms. Neelima Mishra Joshi, learned legal-aid counsel for the appellant.

2. Mr. S.C. Dumka, learned A.G.A. for the State of Uttarakhand/respondent.

3. Appellant was convicted u/s 354 IPC & u/s 9/10 of the Protection of Children from Sexual Offences Act and sentenced five years' simple imprisonment with fine of Rs.5,000/- with default stipulation one month's additional simple imprisonment, vide judgment & order dated 03.08.2023 passed by learned Special Judge (POCSO)/ Additional Sessions Judge, Dehradun in Special Sessions Trial No.59 of 2020 State of Uttarakhand Vs. Shakil @ Sonu.

4. Vide order dated 10.10.2025, learned State Counsel was directed to bring on record the custody certificate of appellant in view of the statement made by learned legal-aid counsel that appellant had already served out the sentence imposed upon him.

5. Today, learned State Counsel passed on to this Court written instruction dated 12.10.2025, which is taken on record.

6. According to the said instruction, appellant has already served out the sentence imposed upon him and he has been released on 09.04.2025 from jail on completion of sentence imposed upon him. 2025:UHC:10911

7. In view of the said instruction, the present criminal jail appeal has rendered infructuous.

8. Accordingly, the present criminal jail appeal is dismissed as infructuous. However, liberty is given to appellant to recall this order, if he wants to challenge his conviction.

9. Pending application(s), if any, stands disposed of.

(Pankaj Purohit, J.) 09.12.2025 PN