Bhagwan Das vs State Of U.P.
2021 Latest Caselaw 4904 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6889 of 2021
 

 
Applicant :- Bhagwan Das
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Manohar Prasad Gupta,Vyas Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble J.J. Munir,J.

Case called on, no one appears on behalf of the applicant.

Learned AGA is present on behalf of the State.

Perused the report dated 25.03.2021 submitted by the 10th Additional District and Sessions Judge, Court No. 10, Kanpur Dehat in compliance with this Court's order dated 23.03.2021. A perusal of the report dated 25.03.2021 shows that the Trial Judge has decided Sessions Trial No. 105 of 2017 State vs. Sita Devi under Sections 498-A, 304-B IPC and Section 3/4 Dowry Prohibition Act, P.S. Mangalpur, District Kanpur Dehat vide judgment and order dated 22.03.2021. This being so, this bail application is rendered infructuous.

It is, accordingly, dismissed as infructuous.

Order Date :- 7.4.2021

Deepak