Jagvir vs State Of U.P.
2024 Latest Caselaw 16460 ALL

Allahabad High Court

Jagvir 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:83535
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42694 of 2020
 

 
Applicant :- Jagvir
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Mahipal Singh,Vinod Kumar Tirpathi
 
Counsel for Opposite Party :- G.A.,Ronak Chaturvedi
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1.This is the second bail application. First was rejected vide order dated 13.8.2019.

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.696/2015 under Sections 302, 307, 120-B I.P.C. and Section 7 Criminal Law Amendment Act, Police Station-Kotwali City, District-Bijnor.

4. Sri Abhishek Singh, Advocate, holding brief of Sri Ronak Chaturvedi, learned counsel for informant submits that during pendency of this bail application trial has been concluded and judgment has been passed 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