Golu @ Gullu vs State Of U.P.
2022 Latest Caselaw 607 ALL

Citation : 2022 Latest Caselaw 607 ALL
Judgement Date : 6 April, 2022

Allahabad High Court

Golu @ Gullu vs State Of U.P. on 6 April, 2022

Bench: Ram Krishna Gautam




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2280 of 2020
 

 
Applicant :- Golu @ Gullu
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Alok Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ram Krishna Gautam,J.

Learned counsel for the applicant mentioned that this bail application has become infructuous because there had been judgment of acquittal from trial Court, itself.

Under above mentioning, this bail application is being dismissed as infructuous.

Order Date :- 6.4.2022

Deepak

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