Mukarram Gada vs State Of U.P.
2023 Latest Caselaw 27367 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:191611
 
Court No. - 69
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 1675 of 2018
 

 
Applicant :- Mukarram Gada
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sushil Kumar Pandey
 
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.

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

3. This is second bail application. The first bail application of the applicant was rejected by Hon'ble Umesh Chandra Srivastava, J. (as he was then) vide order dated 28.03.2017 passed in Crl. Misc. Bail Application No. 24438 of 2016 (Mukarram Gada Vs. State of U.P.).

4. Learned counsel for the State states that the trial in the present matter has concluded. He has placed paragraph no. 3 of the short counter affidavit dated 10.04.2023 which is already on record. Copy of the judgment of the trial court has been placed before the Court which is annexure SCA-1 to the short counter affidavit.

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

Order Date :- 5.10.2023

M. ARIF

(Samit Gopal, J.)