Barkau @ Bhagole @ Lalta (Short ... vs State Of U.P.
2015 Latest Caselaw 536 ALL

Citation : 2015 Latest Caselaw 536 ALL
Judgement Date : 15 May, 2015

Allahabad High Court

Barkau @ Bhagole @ Lalta (Short ... vs State Of U.P. on 15 May, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 3943 of 2014
 

 
Applicant :- Barkau @ Bhagole @ Lalta (Short Term Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashish Mishra,Ravi Shanker Shukla
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Case called out in the revised list. No one is present on behalf of the applicant to press this application. Sri Rajesh Kumar Singh, learned A.G.A. for the State is present.

From a perusal of the record it is apparent that the present short term bail has been filed on the ground that the marriage of the cousin of the applicant was to be solemnized on 20.6.2014, the said fact has been mentioned in para-3 of the accompanying affidavit. It appears that the present short term bail application has become infructuous as the date of marriage as already expired.

Accordingly, the present short term bail application is dismissed as infructuous.

Order Date :- 15.5.2015

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