Ashok Singh @ Harivansh Singh vs State Of U.P.
2023 Latest Caselaw 13739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 75
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 56982 of 2022
 

 
Applicant :- Ashok Singh @ Harivansh Singh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ajeet Kumar Singh,Abhishek Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Singh,J.

Heard learned counsel for the applicant and learned Additional Government Advocate representing the State.

By means of this application under Section 439 of Cr.P.C., applicant-Ashok Singh @ Harivansh Singh, who is involved in Case Crime No. 74 of 2022 (Sessions Trial No. 393 of 2022) (State vs. Sandeep Singh @ Atul), under Sections 498-A, 304-B I.P.C. and Sections 3/4 of Dowry Prohibition Act, Police Station Sureri, District Jaunpur, seeks enlargement on bail during the pendency of trial.

At the outset, learned counsel for the applicant submits that during the pendency of this bail application, applicant has been acquitted by the judgment and order dated 28.04.2023 of the trial court, therefore, cause of this application has lost its efficacy.

In view of the statement made by learned counsel for the applicant at the Bar, the instant bail application is dismissed as infructuous.

Order Date :- 1.5.2023

Saurabh