Vipin vs State Of U.P.
2022 Latest Caselaw 4498 ALL

Citation : 2022 Latest Caselaw 4498 ALL
Judgement Date : 27 May, 2022

Allahabad High Court

Vipin vs State Of U.P. on 27 May, 2022

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28794 of 2017
 

 
Applicant :- Vipin
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Swati Agrawal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

The present bail application under Section 439 Cr.P.C. has been filed with the prayer to enlarge the applicant- Vipin on bail in Case Crime No. 461 of 2014, under Sections 307, 452, 504 I.P.C., Police Station Sardhana, District Meerut during pendency of the trial.

In compliance with the direction of this Court, the Additional Sessions Judge, Court No. 18, Meerut has sent his report dated 23.05.2022, according to which the applicant has been acquitted in Session Trial No. 20 of 2015, arising out of the aforesaid case crime number, vide judgment and order dated 23.09.2019.

In view of the said fact, the present bail application stands dismissed as infructuous.

Order Date :- 27.5.2022

SKT/-