Lalji Kharwar vs State Of U.P.
2022 Latest Caselaw 1049 ALL

Citation : 2022 Latest Caselaw 1049 ALL
Judgement Date : 8 April, 2022

Allahabad High Court

Lalji Kharwar 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. - 20854 of 2018
 

 
Applicant :- Lalji Kharwar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Radha Kant Singh
 
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. 2 of the affidavit of compliance that the applicant has been convicted by the trial court in the instant case vide judgment and order dated 11.01.2019.

Consequently, the instant bail application is dismissed as infructuous.

Order Date :- 8.4.2022

Ashish

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