Rahul vs State Of U.P. And 2 Others
2022 Latest Caselaw 20895 ALL

Citation : 2022 Latest Caselaw 20895 ALL
Judgement Date : 13 December, 2022

Allahabad High Court

Rahul vs State Of U.P. And 2 Others on 13 December, 2022

Bench: Brij Raj Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 64
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14713 of 2021
 

 
Applicant :- Rahul
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Raghuvansh Misra,Kharag Singh,Sanjay Singh,Sunil Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,J.

Sri Sunil Kumar Singh, learned counsel for the applicant states that the trial has been concluded and the judgment has been passed on 20.07.2022 and thus the instant bail application has been rendered infructuous. He prays that the same may be dismissed as such.

The Bail Application is dismissed as infructuous.

Order Date :- 13.12.2022

Arun K. Singh

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