Phoolchand Second Bail vs State Of U.P.
2022 Latest Caselaw 9314 ALL

Citation : 2022 Latest Caselaw 9314 ALL
Judgement Date : 4 August, 2022

Allahabad High Court

Phoolchand Second Bail vs State Of U.P. on 4 August, 2022

Bench: Saurabh Lavania




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 1310 of 2021
 

 
Applicant :- Phoolchand Second Bail
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Farhan Alam Osmany,Uma Kant
 
Counsel for Opposite Party :- G.A.,Arvind Kumar Kanaujea,Kavita Mishra,Saksham Mishra
 

 
Hon'ble Saurabh Lavania,J.

Mr. Farhan Alam Osmany, learned Counsel for the applicant submitted that trial has been concluded with the judgment of acquittal, as such this bail application has become infructuous.

Accordingly, this bail application is dismissed as having become infructuous.

Order Date :- 4.8.2022

Jyoti/-

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