Virendra @ Wakil Sharma vs State Of U.P.
2023 Latest Caselaw 12635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 75
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2771 of 2022
 

 
Applicant :- Virendra @ Wakil Sharma
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Anand Pal Singh,Harish Chandra Singh
 
Counsel for Opposite Party :- G.A.,Pradeep Kumar
 

 
Hon'ble Sanjay Kumar Singh,J.

Heard learned counsel for the applicant as well as learned A.G.A.

The instant bail application under Section 439 of Cr.P.C. has been filed on behalf of the applicant with a prayer to release him on bail in Case Crime No. 534 of 2017, under Sections 302, 504, 120-B IPC and Section 4/25 Arms Act, PS. Kampiyarganj, District Gorakhpur, during the pendency of the trial.

At the outset, learned A.G.A. has pointed out that during the pendency of this bail application, the applicant has been convicted by the judgment and order dated 31-01-2023, therefore, cause of this application has lost its efficacy.

The aforesaid statement of the learned A.G.A. has not been disputed by the learned counsel for the applicant.

In view the above, the instant application is dismissed has having been rendered infructuous.

The copy of the judgment and order dated 31-01-2023 produced by the learned A.G.A. is taken on record.

Order Date :- 24.4.2023

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