Jitendra vs State Of U.P.
2017 Latest Caselaw 4779 ALL

Citation : 2017 Latest Caselaw 4779 ALL
Judgement Date : 21 September, 2017

Allahabad High Court

Jitendra vs State Of U.P. on 21 September, 2017

Bench: Bharat Bhushan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24701 of 2011
 

 
Applicant :- Jitendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anand Kumar Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bharat Bhushan,J.

Sri Anand Kumar Yadav, learned counsel for the applicant and learned AGA are present.

Learned counsel for the applicant submits that the bail application has become infructuous and same may be dismissed as infructuous.

Accordingly, bail application is dismissed as infructuous.

Order Date :- 21.9.2017

SU.

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