Chandrakant vs State Of U.P.
2023 Latest Caselaw 2631 ALL

Citation : 2023 Latest Caselaw 2631 ALL
Judgement Date : 24 January, 2023

Allahabad High Court

Chandrakant vs State Of U.P. on 24 January, 2023

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 75
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 47413 of 2018
 

 
Applicant :- Chandrakant
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sushil Kumar Tiwari
 
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.

Heard Sri Vikas Sahai, learned A.G.A. for the State.

The present bail application under Section 439 Cr.P.C. has been filed with the prayer to enlarge the applicant- Chandrakant on bail in S.S.T. No. 362 of 2010, arising out of Case Crime No. 672 of 2010, under Section 307 I.P.C., Police Station New Agra, District Agra during pendency of the trial.

In compliance with the direction of this Court, the Additional District & Sessions Judge, Court No. 10, Agra has sent his report dated 07.01.2023, according to which the trial in the aforesaid case has been decided by the Special Judge/ Additional Sessions Judge-VII, Agra vide judgment and order dated 22.02.2018.

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

Order Date :- 24.1.2023

SKT/-