Bala vs State Of U.P. & Another
2021 Latest Caselaw 10243 ALL

Citation : 2021 Latest Caselaw 10243 ALL
Judgement Date : 12 August, 2021

Allahabad High Court

Bala vs State Of U.P. & Another on 12 August, 2021

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 
Case :- CRIMINAL APPEAL No. - 524 of 2020
 
Appellant :- Bala
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- Kaushal Kishore Tewari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Karunesh Singh Pawar,J.

Learned counsel for the appellant upon the objection being raised by the learned A.G.A. submits that in view of the judgment of this Court passed in Rinku Vs. State of U.P. passed in criminal Bail No. 33075/2018 may be permitted to withdraw the present appeal and liberty be given to file the bail application under Section 439 Cr.P.C. against the rejection order.

Accordingly, the present appeal is dismissed as not pressed. Liberty as prayed is allowed.

Office is directed to return the certified copy of rejection order as well as F.I.R. to learned counsel for the appellant.

Order Date :- 12.8.2021

R.C.