Anil vs State Of U.P.
2024 Latest Caselaw 16253 ALL

Allahabad High Court

Anil 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:82374
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30590 of 2020
 

 
Applicant :- Anil
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Dinesh Kumar Tripathi,Mahendra Tripathi,Rajesh Kumar Mishra,Saurabh Kumar Pandey
 
Counsel for Opposite Party :- G.A.,Sarvesh Kumar Dubey
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

Applicant has approached this Court seeking bail in Case Crime No.455 of 2017 under Sections 302/34, 504 and 506 of I.P.C., Police Station-Maudarwaja, District-Farrukhabad.

Sri Nishith Tripathi, Advocate holding brief of Sri Sarvesh Kumar Dubey, learned counsel for informant 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