Ashok Kumar (Short Term Minor ... vs The State Of U.P
2012 Latest Caselaw 1644 ALL

Citation : 2012 Latest Caselaw 1644 ALL
Judgement Date : 11 May, 2012

Allahabad High Court

Ashok Kumar (Short Term Minor ... vs The State Of U.P on 11 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 4477 of 2011
 

 
Petitioner :- Ashok Kumar (Short Term Minor Bail)
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Arvind Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

This application prays for short term bail during the pendency of criminal Misc. Case No.1567(B) of 2011.

On reference to the record of criminal Misc. Case No.1567(B) of 2011, I find that the applicant has been allowed bail vide order dated 12.3.2012. It appears that the present application has become infructuous.

The application is dismissed as infructuous.

Order Date :- 11.5.2012

A.Nigam

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