Chandra Prakash vs State Of U.P.
2024 Latest Caselaw 37635 ALL

Citation : 2024 Latest Caselaw 37635 ALL
Judgement Date : 14 November, 2024

Allahabad High Court

Chandra Prakash vs State Of U.P. on 14 November, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:178987
 
Court No. - 49
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23272 of 2023
 

 
Applicant :- Chandra Prakash
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Lalit Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

A report has been submitted by Trial Court on 12.11.2024, that during pendency of this bail application, trial has been concluded and a judgment was passed on 31.08.2023, whereby applicant was convicted. It has also been informed that an appeal against the said judgment is being filed before this Court.

In the aforesaid circumstances, this bail application is disposed of.

Order Date :- 14.11.2024

P. Pandey

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