Rinku vs State Of U.P.
2022 Latest Caselaw 7699 ALL

Citation : 2022 Latest Caselaw 7699 ALL
Judgement Date : 21 July, 2022

Allahabad High Court

Rinku vs State Of U.P. on 21 July, 2022

Bench: Saurabh Lavania




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7585 of 2020
 

 
Applicant :- Rinku
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Jayveer Rajput,Srees Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.

Sri Srees Kumar Srivastava, 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 :- 21.7.2022

Jyoti/-

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