Irfan Alias Jwala Alias Ifran vs State Of U.P.
2024 Latest Caselaw 18048 ALL

Allahabad High Court

Irfan Alias Jwala Alias Ifran vs State Of U.P. on 20 May, 2024

Author: Rajiv Gupta

Bench: Rajiv Gupta

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:90780-DB
 
Court No. - 45
 

 
Case :- JAIL APPEAL DEFECTIVE No. - 160 of 2024
 

 
Appellant :- Irfan Alias Jwala Alias Ifran
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Arvind Kumar Singh
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Rajiv Gupta,J.
 

Hon'ble Arun Kumar Singh Deshwal,J.

Heard Shri Arvind Kumar Singh, learned Panel Lawyer for the appellant, learned AGA for the State and perused the record.

At the very outset, learned AGA for the State has pointed out that against the impugned judgment and order dated 18.12.2021 and sentencing order dated 21.12.2021, Criminal Appeal No.5084 of 2024 has already been preferred by the appellant before this Court, which has already been admitted vide order dated 10.05.2024, as such, the instant Jail Appeal is not maintainable and is liable to be dismissed.

Shri Arvind Kumar Singh, learned Panel Lawyer for the appellant cold not dispute the aforesaid facts.

In view of the above, the instant jail appeal is dismissed as not maintainable.

The instant jail appeal be accordingly consigned to record.

Order Date :- 20.5.2024

Subham