Palla And 2 Others vs State Of U.P.
2023 Latest Caselaw 34845 ALL

Allahabad High Court

Palla And 2 Others vs State Of U.P. on 12 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:235705
 
Court No. - 73
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 54474 of 2019
 

 
Applicant :- Palla And 2 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sanjeev Kumar Pandey,Rohit Nandan Pandey
 
Counsel for Opposite Party :- G.A.,Sundeep Shukla
 

 
Hon'ble Nalin Kumar Srivastava,J.
 

1. None is present on behalf of the applicant even in the revised call. Learned A.G.A. as well as Sri Sundeep Shukla, learned counsel for the informant are present.

2. Learned counsel for the informant had made a submission before the Bar that in the Sessions Trial relating to this matter, the accused persons have been acquitted on merits by the trial court vide judgment and order dated 7.10.2021, hence the present anticipatory bail application has become infructuous.

3. Relying upon the submission made at the Bar by the learned counsel for the informant, the present anticipatory bail application is dismissed as infructuous.

Order Date :- 12.12.2023

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