Dinesh Kumar Second Bail vs State Of U.P. And Anr.
2022 Latest Caselaw 7833 ALL

Citation : 2022 Latest Caselaw 7833 ALL
Judgement Date : 22 July, 2022

Allahabad High Court

Dinesh Kumar Second Bail vs State Of U.P. And Anr. on 22 July, 2022

Bench: Saurabh Lavania




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 477 of 2021
 

 
Applicant :- Dinesh Kumar Second Bail
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Dinesh Kumar,Samar Singh Rawat
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.

Learned counsel for the petitioner submits that this bail application has been rendered infructuous in view of the fact that trial has already been concluded with the judgment of acquittal.

Accordingly, the bail application is dismissed as having been rendered infructuous.

Order Date :- 22.7.2022

Arjun/-

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