Om Prakash Shukla vs State Of Up
2017 Latest Caselaw 4953 ALL

Citation : 2017 Latest Caselaw 4953 ALL
Judgement Date : 4 October, 2017

Allahabad High Court

Om Prakash Shukla vs State Of Up on 4 October, 2017

Bench: Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 
Case :- BAIL No. - 6030 of 2017
 
Applicant :- Om Prakash Shukla
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Satendra Kumar (Singh),Satyendra Prakash Singh
 
Counsel for Opposite Party :- Govt. Advocate,Ashok Kumar Srivastava
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Learned counsel for accused-applicant has informed to this Court that this bail application has become infructuous as Trial has concluded.

2. In view of above information, bail application is rejected.

Order Date :- 4.10.2017

Pachhere/-

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