Mohd. Saleem vs Union Of India
2013 Latest Caselaw 2478 ALL

Citation : 2013 Latest Caselaw 2478 ALL
Judgement Date : 21 May, 2013

Allahabad High Court

Mohd. Saleem vs Union Of India on 21 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2492 of 2012
 

 
Petitioner :- Mohd. Saleem
 
Respondent :- Union Of India
 
Petitioner Counsel :- Brij Mohan Sahai,Raj Priya Srivastava
 
Respondent Counsel :- Jayant Singh Tomar
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

It is contended by learned counsel for the applicant that in this case the proceedings of the trial court have been completed and the applicant has been convicted. Against the conviction the appeal has been filed. Therefore, this application has become infructuous.

According it is dismissed.

Order Date :- 21.5.2013

RPD

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