Azad Kumar Rajbhar vs State Of U.P Thru. Prin. Secy. Home ...
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Allahabad High Court

Azad Kumar Rajbhar vs State Of U.P Thru. Prin. Secy. Home ... on 15 October, 2025

Author: Pramod Kumar Srivastava

Bench: Pramod Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:64406
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL APPEAL DEFECTIVE No. - 18 of 2022   
 
   Azad Kumar Rajbhar    
 
  .....Appellant(s)   
 
 Versus  
 
   State Of U.P Thru. Prin. Secy. Home Deptt. And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Pradeep Kumar Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 28
 
   
 
 HON'BLE PRAMOD KUMAR SRIVASTAVA, J.     

The case is called out.

None is present on behalf of the appellant.

Learned Additional Government Advocate for the State is present.

Vide order of this Court dated 02.09.2024, the status of the trial was called for.

In compliance of the aforesaid order, the learned Special Judge, SC/ST (PA) Act, Sultanpur has submitted the report dated 21.09.2024 stating therein that in Special Sessions Trial No. 53 of 2018, arising out of Case Crime No. 01 of 2018, under Sections 302, 323, 504, 506 IPC and Sections 3(2)V of SC/ST Act, a judgment was passed on 19.06.2023, wherein the accused-appellant stands acquitted.

On perusal of record, it transpires that the instant criminal appeal has been preferred against the impugned judgment and order dated 12.03.2018 passed by learned Additional District & Sessions Judge/Special Judge SC/ST Act, room no. 08, Sultanpur in SST No. 53 of 2018, arising out of Case Crime No. 01 of 2018, under Sections 302, 323, 504, 506 IPC and Section 3(2)(v) of SC/ST Act, for seeking the relief of bail.

In view of the aforesaid facts and circumstances of the case, whereas the Sessions Trial No. 53 of 2018 has been decided and the accused-appellant has been acquitted, then the relief, as prayed in this criminal appeal, has become infructuous.

Accordingly, the instant criminal appeal is hereby dismissed having become infructuous.

(Pramod Kumar Srivastava,J.)

October 15, 2025

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