Lakhram @ Lakhveer vs State Of U.P.
2022 Latest Caselaw 6603 ALL

Citation : 2022 Latest Caselaw 6603 ALL
Judgement Date : 12 July, 2022

Allahabad High Court

Lakhram @ Lakhveer vs State Of U.P. on 12 July, 2022

Bench: Ajay Bhanot




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14583 of 2019
 
Applicant :- Lakhram @ Lakhveer
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Satendra Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajay Bhanot,J.

Shri Satendra Singh, learned counsel for the applicant submits that the trial has been concluded and the trial court has handed a judgment of conviction against the applicant. The instant bail application has become infructuous.

The bail application is, accordingly, rejected.

Order Date :- 12.7.2022

Pravin

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