Suraj Third Bail vs State Of U.P.
2022 Latest Caselaw 8130 ALL

Citation : 2022 Latest Caselaw 8130 ALL
Judgement Date : 26 July, 2022

Allahabad High Court

Suraj Third Bail vs State Of U.P. on 26 July, 2022

Bench: Saurabh Lavania




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5459 of 2020
 

 
Applicant :- Suraj Third Bail
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Dinesh Chandra,Firoz Ahmad Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.

Based upon the instructions dated 30.05.2022, learned State Counsel Sri Girish Kumar Pandey, stated that trial has been concluded with the judgment of acquittal dated 16.03.2022, as such this bail application has become infructuous.

Accordingly, this bail application is dismissed as having become infructuous.

Order Date :- 26.7.2022

Jyoti/-

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