Rahis vs State Of U.P. And Another
2024 Latest Caselaw 18808 ALL

Allahabad High Court

Rahis vs State Of U.P. And Another on 23 May, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:93818
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL CANCELLATION APPLICATION No. - 2235 of 2018
 

 
Applicant :- Rahis
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vinay Saran,Purushottam Dixit
 
Counsel for Opposite Party :- G.A.,Indra Kumar Chaturvedi,Rama Shankar Mishra
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. This bail cancellation application is pending since 2018. Accused Yasin was granted bail by this Court vide an order dated 08.03.2018 passed by co-ordinate Bench of this Court in Case Crime No. 949 of 2017 under Sections 302, 120B and 34 I.P.C., Police Station- Kotwali, District- Ghaziabad.

2. Learned A.G.A. for State has placed on record that judgment passed by learned Trial Court in case wherein it has been noted that present accused has expired during trial and rest of five co-accused were convicted by a judgment and order dated 11.08.2023 and their criminal appeals are pending before this Court.

3. In the aforesaid circumstances, considering that present accused has expired during trial and rest of co-accused have been convicted, therefore, nothing survives to adjudicate in present application.

4. This application is accordingly, disposed of with aforesaid observation.

Order Date :- 23.5.2024

P. Pandey