Nekpal vs State Of U.P.
2023 Latest Caselaw 28450 ALL

Citation : 2023 Latest Caselaw 28450 ALL
Judgement Date : 12 October, 2023

Allahabad High Court

Nekpal vs State Of U.P. on 12 October, 2023

Bench: Ajay Bhanot





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:197189
 
Court No. - 66
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18755 of 2019
 

 
Applicant :- Nekpal
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ravi Shankar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajay Bhanot,J.

Shri Chandan Agarwal, learned A.G.A. on the basis of status report sent by the trial court submits that the trial has been concluded and the judgment has been rendered by the trial court.

The bail application has become infructuous.

The bail application is dismissed.

This order has been passed in the presence of Shri Vipin Kumar, learned counsel on behalf of the first informant.

Order Date :- 12.10.2023

Jaswant

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