Vishal Verma vs State Of U.P.
2022 Latest Caselaw 4511 ALL

Citation : 2022 Latest Caselaw 4511 ALL
Judgement Date : 27 May, 2022

Allahabad High Court

Vishal Verma 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. - 37824 of 2015
 

 
Applicant :- Vishal Verma
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Shashi Kumar Mishra
 
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- Vishal Verma on bail in Case Crime No. 385 of 2012, under Section 409 I.P.C., Police Station Kasganj, District Kanshi Ram Nagar during pendency of the trial.

In compliance with the direction of this Court, the Chief Judicial Magistrate, Kasganj has sent his report dated 26.05.2022, according to which the applicant has been convicted in Trial No. 927 of 2014, arising out of the aforesaid case crime number, vide judgment and order dated 30.03.2016.

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

Order Date :- 27.5.2022

SKT/-