Sheela Devi vs State Of U.P.
2024 Latest Caselaw 16237 ALL

Allahabad High Court

Sheela Devi vs State Of U.P. on 8 May, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:82383
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23382 of 2020
 

 
Applicant :- Sheela Devi
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Indra Sen Singh,Manish Kumar Dwivedi,Ram Bahadur Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

Applicant has approached this Court seeking bail in Case Crime No.72 of 2020 under Sections 302 and 201 of I.P.C., Police Station-Sarai Aqil, District-Kaushambi.

Sri Ram Bahadur Singh, learned counsel for the applicant on instructions submits that during pendency of this bail application trial has been concluded and applicant has been convicted, however, presently, he is not carrying copy of judgment and prayed that this bail application has become infructuous and it may be dismissed as such.

Taking note of aforesaid submission, this bail application is disposed of.

Order Date :- 8.5.2024

SB