Rinkal vs State Of U.P.
2022 Latest Caselaw 4863 ALL

Citation : 2022 Latest Caselaw 4863 ALL
Judgement Date : 1 June, 2022

Allahabad High Court

Rinkal vs State Of U.P. on 1 June, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5417 of 2019
 

 
Applicant :- Rinkal
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Pramod Kumar Agnihotri,Vijay Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. No one has put in appearance on behalf of the accused-applicant to press this anticipatory bail application even in revised call. However, Sri S.N. Goswami, learned AGA is present.

2. The present application under Section 439 Cr.P.C. has been filed seeking bail in Case Crime No.405 of 2018, under Sections 377, 323, 506 IPC and Section POCSO Act, Police Station Sandi, District Hardoi.

3. As per the status report dated 4.2.2022 submitted by the Additional District and Sessions Judge, Court No.15, Hardoi after completion of the trial in Session Trial No.28 of 2019, final judgment was pronounced on 22.12.2021.

4. In view of the aforesaid, this bail application has been rendered infructuous. It is accordingly rejected as having become infructuous.

Order Date :- 1.6.2022

Rao/-