Smt. Monika @ Moni vs State Of U.P.
2024 Latest Caselaw 371 ALL

Allahabad High Court

Smt. Monika @ Moni vs State Of U.P. on 4 January, 2024

Author: Krishan Pahal

Bench: Krishan Pahal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:1565
 
Court No. - 75
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 51383 of 2019
 

 
Applicant :- Smt. Monika @ Moni
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Syed Ali Imam,Sita Ram Sharma (Amicus Curie)
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Krishan Pahal,J.
 

1. Sri Sita Ram Sharma, learned Amicus Curiae on behalf of the applicant and Sri V.K.S. Parmar, learned A.G.A. for the State are present.

2. At the outset, learned A.G.A has informed that the applicant has been exonerated by the investigating officer and closure report has been filed qua the applicant, as such, the present application has been rendered infructuous.

3. Accordingly, the anticipatory bail application is dismissed as infructuous.

4. Sri Sita Ram Sharma, Amicus Curiae has assisted the Court very diligently. This Court provide that he shall be paid counsel's fee as Rs.15,000/-. The Registrar General of this High Court is directed to ensure payment of aforesaid fee to Sri Sita Ram Sharma, Amicus Curiae, without any delay and, in any case, within one month from the receipt of a copy of this judgment/order.

5. Office is directed to provide a copy of this order to the learned Registrar General at the earliest for necessary compliance.

(Justice Krishan Pahal)

Order Date :- 4.1.2024

Shalini