Shivam vs State Of U.P.
2024 Latest Caselaw 336 ALL

Allahabad High Court

Shivam vs State Of U.P. on 4 January, 2024

Author: Raj Beer Singh

Bench: Raj Beer Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1135
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36929 of 2018
 

 
Applicant :- Shivam
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sandeep Kumar Srivastava,Arvind Kumar Srivastava,Manoj Kumar Tripathi,Sunil Kumar Misra,Vinod Kumar Tirpathi
 
Counsel for Opposite Party :- G.A.,Sanjay Kumar Mishra,Sunil Kumar Misra
 

 
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 Shivam has already been decided, wherein, the applicant Shivam has been acquitted of the charges levelled against him by the trial court vide judgment and order dated 17.02.2021.

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

Order Date :- 4.1.2024

Neeraj