Bablu vs State Of U.P.
2022 Latest Caselaw 12904 ALL

Citation : 2022 Latest Caselaw 12904 ALL
Judgement Date : 13 September, 2022

Allahabad High Court

Bablu vs State Of U.P. on 13 September, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8557 of 2019
 

 
Applicant :- Bablu
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Angrej Nath Shukla,Hemant Kumar Pandey,Yogeshwar Sharan Srivasta
 
Counsel for Opposite Party :- G.A.,Satyendra Nath Mishra
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Mr.Hemant Kumar Pandey, learned counsel for the accused-applicant submits that trial has got almost concluded. Statement of the accused has been recorded under Section 313 Cr.P.C. Case is listed for judgment.

2. Considering the aforesaid submissions, this bail application has been rendered infructuous, and the same is rejected as such.

(Dinesh Kumar Singh, J.)

Order Date :- 13.9.2022

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