MAHAVIR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. J.S. Virk, learned Deputy Advocate General for the State. None appears for the appellant.

(2.) None appears on behalf of the appellant on 28/2/2017 and on 31/12/2021. On 31/12/2021, this Court called for a report whether the prisoner is still in custody or has been released after serving his sentence? It is apparent from the letter received from the Senior Superintendent, District Jail, Haridwar and the In-charge Superintendent, District Jail, Chamoli that the appellant has been released on 26/10/2019 after serving his sentence.

(3.) Though such release after serving the sentence does not make a criminal appeal infructuous, it is noted that the appellant is not appearing in the Court either personally or through his counsel. It appears that the appellant is no more interested to prosecute the criminal appeal.