Ramveer vs State Of U.P.
2022 Latest Caselaw 1048 ALL

Citation : 2022 Latest Caselaw 1048 ALL
Judgement Date : 8 April, 2022

Allahabad High Court

Ramveer vs State Of U.P. on 8 April, 2022

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21868 of 2017
 

 
Applicant :- Ramveer
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mohd Imran Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Affidavit of compliance filed by the learned A.G.A. is taken on record.

Case called out. No one appears to press this bail application.

It has been asserted in paragraph no. 5 of the affidavit of compliance that the applicant has been convicted by the trial court in the instant case vide judgment and order dated 31.08.2018.

Consequently, the instant bail application is dismissed as infructuous.

Order Date :- 8.4.2022

Ashish

Download the LatestLaws.com Mobile App