Arvind Kumar vs The State Of U.P.
2012 Latest Caselaw 108 ALL

Citation : 2012 Latest Caselaw 108 ALL
Judgement Date : 10 April, 2012

Allahabad High Court

Arvind Kumar vs The State Of U.P. on 10 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 3975 of 2011
 

 
Petitioner :- Arvind Kumar
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Ajay K Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Sri Ajai Kumar Singh, Advocate, states that the trial has been concluded and, therefore, this application for bail has been rendered infructuous.

Accordingly, this application is disposed of as infructuous on the statement of the learned counsel for the applicant.

Order Date :- 10.4.2012

A.Nigam

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