Gaurav vs State Of U.P.
2022 Latest Caselaw 7704 ALL

Citation : 2022 Latest Caselaw 7704 ALL
Judgement Date : 21 July, 2022

Allahabad High Court

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

Bench: Ajay Bhanot




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2859 of 2019
 

 
Applicant :- Gaurav
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Dinesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajay Bhanot,J.

Shri Dinesh Kumar, learned counsel for the applicant contends that the learned trial court has handed down the judgment of acquittal in favour of the applicant. The instant bail application has become infructuous.

The instant bail application is dismissed.

Order Date :- 21.7.2022

Ashish Tripathi

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