Mairajuddin Alias Mehrajuddin vs State Of U.P.
2019 Latest Caselaw 4703 ALL

Citation : 2019 Latest Caselaw 4703 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Mairajuddin Alias Mehrajuddin vs State Of U.P. on 17 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6015 of 2018
 

 
Applicant :- Mairajuddin Alias Mehrajuddin
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Zia Naz Zaidi,Nitin Chandra Mishra
 
Counsel for Opposite Party :- G.A.,Vivek Mishra
 

 
Hon'ble Bachchoo Lal,J.

Sri Nitin Chandra Mishra, learned counsel for the applicant states that the applicant has been acquitted by the trial court in this case, therefore, this 3rd bail application has become infructuous and it may be dismissed as infructuous.

Accordingly, this 3rd bail application is dismissed as infructuous.

Order Date :- 17.5.2019

Masarrat

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