Ikram vs State Of U.P.
2023 Latest Caselaw 9904 ALL

Citation : 2023 Latest Caselaw 9904 ALL
Judgement Date : 4 April, 2023

Allahabad High Court

Ikram vs State Of U.P. on 4 April, 2023

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21039 of 2022
 

 
Applicant :- Ikram
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Amar Jeet Upadhyay,Abhijeet Singh,Saurabh Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

None appeared on behalf of the applicant even in revised call.

A report has been received from Additional District and Sessions Judge, Meerut dated 17.3.2023 which has been placed on record that during pendency of this application, trial has been concluded and judgment has been pronounced.

Taking note of above report, this application is rendered infructuous.

Dismissed accordingly.

Order Date :- 4.4.2023

Download the LatestLaws.com Mobile App