Bunty @ Sooraj vs State Of U.P.
2023 Latest Caselaw 20994 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158122
 
Court No. - 69
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32227 of 2018
 

 
Applicant :- Bunty @ Sooraj
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Vikas Tripathi,Amit Singh Rana
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. No one appears on behalf of the applicant to press this bail application despite the fact that there are two counsels appearing in the matter.

3. This is second bail application. The first bail application of the applicant was rejected by Hon'ble Mrs. Vijay Lakshmi, J. vide order dated 24.08.2017 passed in Criminal Misc. Bail Application No. 33876 of 2015 (Bunty @ Sooraj Versus State of U.P.).

4. Short counter affidavit of the State is on record in which, in para no. 4 it is submitted that the trial in the present case has concluded vide judgment and order dated 18.10.2022 and the applicant has been convicted.

5. In view of the averments made in para 4 of the short-counter affidavit of the State which is already on record, the present bail application is dismissed as infructuous.

Order Date :- 7.8.2023

K.K. Maurya

(Samit Gopal,J.)