Shyam Sharma @ Devarsh Sharma vs State Of U.P.
2024 Latest Caselaw 15346 ALL

Allahabad High Court

Shyam Sharma @ Devarsh Sharma vs State Of U.P. on 2 May, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:78470
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 55897 of 2022
 

 
Applicant :- Shyam Sharma @ Devarsh Sharma
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Noor Muhammad,Prashant Shukla,Yogesh Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard Sri Noor Muhammad, learned counsel for the applicant and Sri B.P.Singh, learned A.G.A.

2. The applicant has approached this Court by way of filing the present Criminal Misc. Bail Application seeking enlargement on bail in Case Crime No.289 of 2022, under Sections 302 and 201 I.P.C., Police Station-Kishani, District-Mainpuri.

3. Learned counsel for the applicant on the basis of latest instructions submits that in the present case trial has been concluded and judgment has been passed wherein acquittal has been granted.

4. In the aforesaid circumstances since trial has already been concluded, therefor, this prayer of present bail application does not survive.

5. Bail application is accordingly disposed of.

Order Date :- 2.5.2024

SB