RAJESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) On the last date of listing, this Court had sought instructions if the appellant has been released after completing his sentence, or not?

(3.) The Superintendent of the Central Jail, Sitarganj, Udham Singh Nagar has intimated, as per letter dtd. 20/1/2022, that on 8/8/2020, the appellant has been released from the jail after completion of his sentence.