Ram Samujh Verma vs State Of U.P.
2016 Latest Caselaw 133 ALL

Citation : 2016 Latest Caselaw 133 ALL
Judgement Date : 9 March, 2016

Allahabad High Court

Ram Samujh Verma vs State Of U.P. on 9 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 8898 of 2014
 

 
Applicant :- Ram Samujh Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manoj Kumar Singh,Ashish Raman Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that the applicant has been acquitted by the trial court, therefore, this bail application has become infructuous and it may be dismissed as infructuous.

Accordingly, this bail application is dismissed as infructuous.

Order Date :- 9.3.2016

Jitendra

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