Imtiyaz @ Sunil Nut vs State Of U.P.
2024 Latest Caselaw 179 ALL

Citation : 2024 Latest Caselaw 179 ALL
Judgement Date : 3 January, 2024

Allahabad High Court

Imtiyaz @ Sunil Nut 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:1031
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27596 of 2019
 

 
Applicant :- Imtiyaz @ Sunil Nut
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sanjeev Kumar Srivastava,A.K. Singh Solanki,Ajay Kumar
 
Counsel for Opposite Party :- G.A.
 

 
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 Imtiyaz @ Sunil Nut has already been decided, wherein, the applicant Imtiyaz @ Sunil Nut has been acquitted of the charges levelled against him by the trial court vide judgment and order dated 07.12.2019.

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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