Akash vs State Of U.P. And Another
2021 Latest Caselaw 7987 ALL

Citation : 2021 Latest Caselaw 7987 ALL
Judgement Date : 14 July, 2021

Allahabad High Court

Akash vs State Of U.P. And Another on 14 July, 2021

Bench: Ram Krishna Gautam




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42471 of 2020
 

 
Applicant :- Akash
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Suresh Dhar Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ram Krishna Gautam,J.

Sri S.D. Dwivedi, learned counsel for the applicant submits that the present Bail Application has become infructuous because of Trial court's judgment for acquittal and as such the Bail Application be dismissed as having become infructuous.

In view of the submission made by learned counsel for the applicant, this Bail Application stands dismissed as having become infructuous.

Order Date :- 14.7.2021

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