Tej Pal vs State Of U.P.
2023 Latest Caselaw 27366 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:191529
 
Court No. - 69
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17514 of 2018
 

 
Applicant :- Tej Pal
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sanjay Singh,Dushyant Singh,Mahesh Chand
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Samit Gopal,J.

1. List revised. No one appears on behalf of the applicant to press this bail application despite the fact that there are three learned counsels appearing in the matter.

2. Sri Ajay Singh, learned AGA-I for the State is present.

3. Learned counsel for the State states that the trial in the present matter has concluded. He has placed paragraph no. 5 of the affidavit of compliance dated 25.05.2023 which is already on record. Copy of the judgment of the trial court has been placed before the Court which is annexure 1 to the said affidavit.

4. In view of the same, the present bail application is dismissed as infructuous.

Order Date :- 5.10.2023

M. ARIF

(Samit Gopal, J.)