Krishna Chand vs State Of U.P.
2022 Latest Caselaw 1147 ALL

Citation : 2022 Latest Caselaw 1147 ALL
Judgement Date : 11 April, 2022

Allahabad High Court

Krishna Chand vs State Of U.P. on 11 April, 2022

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18350 of 2017
 

 
Applicant :- Krishna Chand
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sudhir Kumar Agarwal
 
Counsel for Opposite Party :- G.A.,Krishna Raj Singh Jadaun
 

 
Hon'ble Vivek Varma,J.

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

Sri Shashi Shekhar Tiwari, learned A.G.A., on the basis of instructions, submits that the applicant has been convicted by the trial court in the instant case vide judgment and order dated 18.08.2018.

Consequently, the instant bail application is dismissed as infructuous.

Order Date :- 11.4.2022

Ashish

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