Ramprasad @ Panchu Jhariya vs State Of Madhya Pradesh

B. P. Sharma, J

This petition under Section 528 of the BNSS, 2023 has been filed by the applicant seeking cancellation of the arrest warrant issued against him in Criminal Revision No.240/2020, which was earlier dismissed for want of prosecution 02.12.2025 by co-ordinate Bench of this Court.

Learned counsel for the applicant submits that vide judgment dated 28.03.2018 passed by learned J.M.F.C., Patan, District Jabalpur (M.P.) in RCT No.300766/2016, the applicant/accused was convicted under Section 354 of IPC and sentenced to undergo rigorous imprisonment for one year along with fine of Rs.500/-, with default stipulation of three months’ rigorous imprisonment. The applicant was also convicted under Section 323 of IPC and sentenced to undergo rigorous imprisonment for three months. Against the said judgment, Criminal Appeal No.115/2018 was preferred, which was dismissed by learned IV Additional Sessions Judge, Jabalpur vide judgment dated 28.03.2018. Thereafter, the applicant filed Criminal Revision No.240/2020 before this Court, which was dismissed for want of prosecution by a co-ordinate Bench vide order dated 02.12.2025. Order dated 02.12.2015 passed in CRR No.240/2020 reads as under:-

"No one appeared for the applicant for the last three dates.

This revision was never admitted for final hearing.

Vide judgment dated 28.3.2018 learned J.M.F.C. Patan, district Jabalpur, M.P. in RCT No.301066 of 2016 convicted and sentenced the accused under section 354 of IPC to undergo R.I. one year with fine of Rs.500/-with default stipulation of three months R.I. and under Section 323 of IPC to undergo R.I. for three months.

On filing the appeal CR.A. No.115 of 2018, vide judgment dated 10th of January 2020, the same was dismissed by learned learned appellate court.

The applicant must have served the entire sentence. Since no one appears on behalf of the applicant to prosecute this revision, the same is dismissed for want of prosecution."

A communication (PUD) bearing Letter No.902/Warrant-1/2026 dated 07.04.2026 has been received from the Deputy Superintendent, Central Jail, Jabalpur. The said communication states that applicant Ramprasad @ Panchu has already undergone the entire sentence awarded by the Trial Court and after availing remission, was released from jail on 10.09.2020 in connection with RCT No.300766/2016 and Criminal Appeal No.115/2018 (arising out of Crime No.211/2016 registered at Police Station Chargawan). It is further reported that the fine amount has also been duly deposited.

In view of the aforesaid, since the applicant has already served the entire sentence and has been released from custody, no purpose would be served by keeping the arrest warrant in force.

Accordingly, the present petition stands disposed of with a direction that the arrest warrant, if any, issued against the applicant in connection with the aforesaid case shall stand cancelled. The concerned authorities are further directed not to cause any harassment to the applicant in respect of the said crime in any manner.

Certified copy today.