Sukhveer Singh vs State Of U.P.
2024 Latest Caselaw 90 ALL

Allahabad High Court

Sukhveer Singh vs State Of U.P. on 2 January, 2024

Author: Raj Beer Singh

Bench: Raj Beer Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:453
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27462 of 2019
 

 
Applicant :- Sukhveer Singh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Vijay Singh Sengar,Ajay Singh Sengar
 
Counsel for Opposite Party :- G.A.,Akhilesh Singh,Shivam Yadav
 

 
Hon'ble Raj Beer Singh,J.
 

1. None of the parties.

2. Learned A.G.A. for State is present.

3. In response to order dated 11.12.2023, a report has been received from the trial court, wherein, it has been stated that the trial of the applicant has been decided, wherein, the applicant Sukhveer Singh has already been acquitted by the trial court vide judgment and order dated 25.07.2023 passed by the learned Session Judge, Auraiya, thus, the instant application for bail has become infructuous.

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

Order Date :- 2.1.2024

Neeraj