Binda Prasad vs State Of U.P.
2017 Latest Caselaw 1596 ALL

Citation : 2017 Latest Caselaw 1596 ALL
Judgement Date : 5 June, 2017

Allahabad High Court

Binda Prasad vs State Of U.P. on 5 June, 2017

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 2514 of 2014
 

 
Applicant :- Binda Prasad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vineet Jaiswal,Digvijay Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

Sri Digvijay Singh, learned counsel for the applicant states that the bail application has become infructuous due to compromise between the parties.

In view of the statement of learned counsel for the applicant, the bail application is dismissed as infructuous.

Order Date :- 5.6.2017

Monika

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