Nanhu (Second Bail) vs State Of U.P.
2015 Latest Caselaw 498 ALL

Citation : 2015 Latest Caselaw 498 ALL
Judgement Date : 14 May, 2015

Allahabad High Court

Nanhu (Second Bail) vs State Of U.P. on 14 May, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 7894 of 2013
 

 
Applicant :- Nanhu (Second Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ram Kumar Singh,Desh Ratan Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Desh Ratan Mishra, learned counsel for the applicant and Sri Rajesh Kumar Singh, learned A.G.A. for the State.

The first bail application of the applicant was rejected by Hon'ble Surendra Vikram Singh Rathore, J. vide order dated 8.11.2013, hence this second bail application on behalf of the applicant.

Learned counsel for the applicant submits that the trial of the present case ended into acquittal of the applicant, hence the present bail application has become infructuous.

Accordingly, the present bail application is dismissed as infructuous.

Order Date :- 14.5.2015

shiraz

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