Gorelal vs State Of U.P. And 3 Others
2023 Latest Caselaw 5470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5560 of 2022
 

 
Applicant :- Gorelal
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Dinesh Kumar Verma
 
Counsel for Opposite Party :- G.A.,Pradeep Kumar Yadav
 

 
Hon'ble Sanjay Kumar Singh,J.

Case called out in revised list. None appeared on behalf of the applicant to press this bail application, whereas, learned A.G.A. for the State as well as Mr. Vikas Kumar, advocate, holding brief of Mr. Pradeep Kumar Yadav, learned counsel appearing on behalf of first informant/opposite party no. 2 are present.

At the outset, learned counsel appearing on behalf of first informant submits that during pendency of this bail application, applicant has been convicted and sentenced vide judgment and order dated 29.11.2022 of the trial Court and copy of the said judgment has been produced before the Court.

In view of the above, this instance application is dismissed as having become infructuous.

Order Date :- 17.2.2023

Kashifa