Irfan vs State Of U.P.
2022 Latest Caselaw 15596 ALL

Citation : 2022 Latest Caselaw 15596 ALL
Judgement Date : 1 November, 2022

Allahabad High Court

Irfan vs State Of U.P. on 1 November, 2022

Bench: Shekhar Kumar Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32977 of 2022
 

 
Applicant :- Irfan
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Rabindra Bahadur Singh,Balram Singh
 
Counsel for Opposite Party :- G.A.,Dipendra Kumar,Pradeep Kumar Rai
 

 
Hon'ble Shekhar Kumar Yadav,J.

Mr. Balram Singh, learned counsel for the applicant has apprised to the Court that the trial has been concluded and judgment has been reserved in the court below, therefore, he does not want to press this bail application and the same may be dismissed as such.

In view of the statement made, the present bail application is dismissed as withdrawn.

This order has been passed in the presence of Mr. Dipendra Kumar, learned counsel for the first informant.

Order Date :- 1.11.2022

Ajeet

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