Rizwan vs State Of U.P.
2022 Latest Caselaw 2420 ALL

Citation : 2022 Latest Caselaw 2420 ALL
Judgement Date : 9 May, 2022

Allahabad High Court

Rizwan vs State Of U.P. on 9 May, 2022

Bench: Ram Krishna Gautam




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 41270 of 2020
 

 
Applicant :- Rizwan
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Adesh Kumar,Indar Kumar Chaubey,Prabha Shanker Mishra,Sharda Vishwakarma
 
Counsel for Opposite Party :- G.A.,Dinesh Kumar Tripathi,Siddharth Bagga
 

 
Hon'ble Ram Krishna Gautam,J.

Shri Indar Kumar Chaubey, learned counsel for the applicant, mentioned that this application has become infructuous because of being judgment of acquittal by the trial Court.Accordingly, it is being not pressed.

This application is being dismissed as infructuous.

Order Date :- 9.5.2022

Deepak/

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