BA1/716/2024
2025 Latest Caselaw 1967 UK

Uttarakhand High Court

BA1/716/2024 on 6 February, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                 COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
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                               BA1 No.716 of 2024
                               Hon'ble Pankaj Purohit, J.

Mr. B.S. Koranga, Advocate for the applicant.

2. Mr. S.C. Dumka, A.G.A for the State.

3. It is submitted by learned counsel for the applicant that the bail application of the applicant has rendered infructuous for the reason that the appellant has already been convicted and sentenced as per the judgment and order dated 22.11.2023.

4. In view of the statement made by learned counsel for the applicant, the bail application is dismissed as infructuous.

(Pankaj Purohit, J.) Vacation Judge 06.02.2025 SK