Ashok Kumar vs State Of U.P. And 2 Others
2023 Latest Caselaw 21868 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:163355
 
Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 39040 of 2017
 

 
Applicant :- Ashok Kumar
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Navin Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

1. Case called out. No one appears on behalf of the applicant to press the instant application.

2. Heard learned A.G.A. for the State.

3. The present bail cancellation application under Section 439(2) Cr.P.C. has been filed with the prayer to cancel the bail of the opposite party nos. 2 and 3 in Complaint Case No. 31 of 2010 (Ashok vs. Mohanlal Sahu and others) under Sections 394, 387, 452, 406, 420, 120B, 323, 504 and 506 I.P.C., Police Station- Sipri Bazar, District- Jhansi.

4. In compliance with the direction of this Court, the Special Judge (Dacoity Affected Area), Jhansi has sent his report dated 07.08.2023, according to which the trial in the aforesaid case has been decided and the opposite party nos. 2 and 3 have been acquitted vide judgment and order dated 02.02.2018 passed by the Additional District and Sessions Judge/ Special Judge (Dacoity Affected Area), Jhansi. The copy of the judgment dated 02.02.2018 has also been annexed along with the report.

5. In view of the said fact, the present bail cancellation application stands dismissed as infructuous.

Order Date :- 11.8.2023

Sachin Mishra