Ramvir Tiwari vs State Of U.P.
2022 Latest Caselaw 1639 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20007 of 2017
 

 
Applicant :- Ramvir Tiwari
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Khurshed Alam
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

The present bail application under Section 439 Cr.P.C. has been filed with the prayer to enlarge the applicant- Ramvir Tiwari on bail in Case Crime No. 416 of 2016, under Sections 147, 148, 149, 307, 506 I.P.C., Police Station Civil Lines, District Etawah during pendency of the trial.

Sri Ram Ashish Pandey, learned counsel for the applicant, submits that the applicant has been acquitted by the trial Court in Session Trial No. 119 of 2017 (State v. Ramvir Tiwari and others), arising out of the present case crime number, vide order dated 05.07.2017.

Learned A.G.A. has produced before this Court a copy of the judgment of the trial Court which is taken on record. He does not dispute the said fact.

In view of the statement so made, the present bail application is dismissed as infructuous.

Order Date :- 27.4.2022

SKT/-