Mangal Maurya vs State Of U.P. And Anr.
2022 Latest Caselaw 2122 ALL

Citation : 2022 Latest Caselaw 2122 ALL
Judgement Date : 5 May, 2022

Allahabad High Court

Mangal Maurya vs State Of U.P. And Anr. on 5 May, 2022

Bench: Ram Krishna Gautam




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 3003 of 2021
 

 
Applicant :- Mangal Maurya
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Narendra Pratap Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ram Krishna Gautam,J.

Learned counsel for the applicant states that there had been judgment of acquittal, hence he does not want to press this bail application and the same be dismissed as not pressed.

Accordingly, this petition is being dismissed as not pressed.

Order Date :- 5.5.2022

Deepak

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