Smt. Gumaniya vs State Of U.P.
2022 Latest Caselaw 4512 ALL

Citation : 2022 Latest Caselaw 4512 ALL
Judgement Date : 27 May, 2022

Allahabad High Court

Smt. Gumaniya 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. - 24106 of 2017
 

 
Applicant :- Smt. Gumaniya
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- G.S. Chauhan
 
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- Smt. Gumaniya on bail in Case Crime No. 663 of 2014, under Sections 489Ka, 489Kha, 489Ga I.P.C., Police Station Mehroni, District Lalitpur during pendency of the trial.

In compliance with the direction of this Court, the Incharge Additional District and Sessions Judge (E.C. Act), Lalitpur has sent his report dated 25.05.2022, according to which the applicant has been convicted in Session Trial No. 16 of 2015, arising out of the aforesaid case crime number, vide judgment and order dated 15.11.2017.

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

Order Date :- 27.5.2022

SKT/-