Dinesh Yadava vs State Of U.P.
2023 Latest Caselaw 2860 ALL

Citation : 2023 Latest Caselaw 2860 ALL
Judgement Date : 27 January, 2023

Allahabad High Court

Dinesh Yadava vs State Of U.P. on 27 January, 2023

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 75
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21557 of 2019
 

 
Applicant :- Dinesh Yadava
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Rajesh Kumar Srivastava
 
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 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- Dinesh Yadava on bail in Case Crime No. 219 of 2015, under Sections 307, 309 I.P.C., Police Station Choubepur, District Kanpur Nagar, during pendency of the trial.

In compliance with the direction of this Court, the Additional District and Sessions Judge, Court No. 5, Kanpur Dehat has sent his report dated 12.01.2023, according to which the trial in the aforesaid case has been decided by the trial court vide judgment and order dated 04.01.2021.

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

Order Date :- 27.1.2023

Lbm/-