Ram Balak Shah vs State Of U.P.
2023 Latest Caselaw 23279 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:171142
 
Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26152 of 2016
 

 
Applicant :- Ram Balak Shah
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sharib Salaman Ahmad Ansa,Anurag Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Case called out. No one appears on behalf of the applicant to press the instant bail application. Sri Neeraj Kumar Sharma, learned A.G.A. for the State is present.

The present bail application under Section 439 Cr.P.C. has been filed with the prayer to enlarge the applicant- Ram Balak Shah on bail in Case Crime No. 728 of 2014, Special Session Trial No. 4/2015, under Section 8/20 N.D.P.S. Act, Police Station Civil Lines, District Etawah during pendency of the trial.

In compliance with the direction of this Court, the Special Judge (NDPS Act)/ Additional Sessions Judge, Court No. 5, Etawah has sent his report dated 11.8.2023, according to which the trial in the aforesaid case had been decided and the applicant has been acquitted vide judgment and order dated 24.1.2018 passed by the Additional District and Sessions Judge, Court No. 1, Etawah.

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

Order Date :- 24.8.2023

S.S.