Udai Yadav vs State Of U.P.
2024 Latest Caselaw 16459 ALL

Allahabad High Court

Udai Yadav vs State Of U.P. on 9 May, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:83539
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42024 of 2020
 

 
Applicant :- Udai Yadav
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Rabindra Tiwari,Vinay Kumar Singh Chandel
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1.This is the third bail application. First was dismissed for want of prosecution on 30.4.2019 and second was rejected on 19.2.2020.

2. None present on behalf of the applicant. Sri R.K.Singh, learned A.G.A. is present.

3. The applicant has approached this Court by way of filing the present Criminal Misc. Bail Application seeking enlargement on bail in Case Crime No.609 of 2014 under Section 302 I.P.C. and 3/25 of Arms Act, Police Station-Dhoomangaj, District-Allahabad.

4. This Court takes note of that during pendency of this bail application trial has been concluded and judgment has been passed on 11.8.2023, whereby the applicant has been convicted.

5. Considering the aforesaid circumstances, nothing survives to decide, therefore, this bail application is disposed of.

Order Date :- 9.5.2024

SB