BAC/29/2023
2025 Latest Caselaw 4084 UK

Uttarakhand High Court

BAC/29/2023 on 4 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  BAC No.29 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Jai Kishan Pandey, learned counsel for the applicant.

2. Ms. Pushpa Bhatt, learned Deputy Advocate General for the State.

3. This bail cancellation application has been moved by the applicant/informant for cancelling the bail granted to respondent no.2 by a Co-ordinate Bench of this Court vide judgment and order dated 09.12.2021 in BA1 No.1074 of 2021.

4. Learned counsel for the applicant submits that, after conclusion of the trial, respondent no. 2 has been convicted vide judgment and order dated 05.04.2025 passed by the learned Judicial Magistrate/Civil Judge (S.D.), Haldwani, in Criminal Case No. 7319 of 2020, State vs. Anshu Maurya & Others. Therefore, the bail cancellation application has been rendered infructuous.

5. A copy of the said order, downloaded from the e- portal of the trial court, has been handed over to this Court and is taken on record.

6. In view of the subsequent development, the bail cancellation application is dismissed as infructuous.

7. Pending application, if any, stands disposed of accordingly.

(Pankaj Purohit, J.) 04.09.2025 AK