Avran vs State Of U.P.
2024 Latest Caselaw 178 ALL

Citation : 2024 Latest Caselaw 178 ALL
Judgement Date : 3 January, 2024

Allahabad High Court

Avran vs State Of U.P. on 3 January, 2024

Author: Raj Beer Singh

Bench: Raj Beer Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1024
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17105 of 2019
 

 
Applicant :- Avran
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Nazrul Islam Jafri
 
Counsel for Opposite Party :- G.A.,Varinder Singh,V . Singh
 

 
Hon'ble Raj Beer Singh,J.

1. None for applicant. Learned A.G.A. for State is present.

2. Learned A.G.A. has pointed out that the trial against applicant-accused has already been decided, wherein, the applicant Avran and co-accused persons have been convicted by the trial court vide judgment and order dated 23.12.2021.

3. In view of aforesaid, the instant application for bail is dismissed as having become infructuous.

Order Date :- 3.1.2024

Neeraj

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