Allahabad High Court
Shiv Prasad @ Sakesh vs State Of U.P. on 15 October, 2019
Author: Vipin Sinha
Bench: Vipin Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- CRIMINAL MISC. 3rd BAIL APPLICATION No. - 8869 of 2018 Applicant :- Shiv Prasad @ Sakesh Opposite Party :- State Of U.P. Counsel for Applicant :- Chandra Narayan Mishra,B.N.Singh,Manish Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Vipin Sinha,J.
The court has been informed that the applicant has already been convicted and sentence, hence the bail application has become infructuous.
Accordingly, the present third bail applicant is hereby dismissed as infructuous.
Order Date :- 15.10.2019 VKG