Madhya Pradesh High Court
Atik Kunjara & Anr. vs State Of M.P. on 16 November, 2015
Cr.A. No.1439 /2008 16.11.2015
Shri Mukesh Sinjoniya, learned counsel for the appellant.
In execution of warrant issued in compliance of the court's order dated 26.02.2015, appellant No.2 Vishnu Prasad Dangi has been produced before this Court under custody.
PUD dated 20.01.2015 perused, according to which, this appellant was released from jail on 17.01.2015 after undergoing entire period of sentence awarded to him, therefore, there is no justification for keeping him under custody in the present case.
Accordingly, it is directed that the concerning jail authority be informed that in case, presence of the appellant No.2 Vishnu Prasad Dangi S/o Jainarayan is not required in any other case, he be released forthwith from the jail.
Counsel for the appellant No.2 submits that after undergoing the entire period of sentence, this appeal has been rendered infructuous, therefore, he prays that appeal be dismissed, as being rendered infructuous.
Prayer is allowed.
The appeal so far as it relates to appellant No.2 Vishnu Prasad Dangi, is dismissed, as being rendered infructuous. Surety of appellant No.2 Vishnu Prasad Dangi be also released.
(Alok Verma) Judge Kratika/-