Sanjeev vs State Of U.P.
2011 Latest Caselaw 2443 ALL

Citation : 2011 Latest Caselaw 2443 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

Sanjeev vs State Of U.P. on 4 July, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30904 of 2010
 

 
Petitioner :- Sanjeev
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Yogendra Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

In Ref: Cr. Misc. Withdrawal Application No. 161102 of 2011 in case crime no. 154 of 2010, under sections 498-A, 304-B, IPC and 3/ 4 D.P. Act, P.S. Bidhuna District Auraiya.

Learned counsel for the applicant submitted that the witness have already been examined. Now, the trial is at the verge of conclusion.

The aforesaid withdrawal application dated 24.5.2011 has been filed along with an affidavit with prayer to to dismiss the bail application as not pressed.

Learned counsel for the applicant submitted that he does not want to press the bail application and the same may be rejected as not pressed.

The present bail application is rejected as not pressed accordingly.

Order Date :- 4.7.2011

Gss