Allahabad High Court
Vishwajeet Singh vs State Of U.P. on 6 August, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26624 of 2009 Petitioner :- Vishwajeet Singh Respondent :- State Of U.P. Petitioner Counsel :- Ajay Kumar Tiwari,Dilip Kumar,Rajiv Gupta Respondent Counsel :- Govt. Advocate,Dr. C.P. Upadhyay Hon'ble Arvind Kumar Tripathi,J.
List revised.
The present bail application has been filed on behalf of Vishwajeet Singh in Case Crime No. 258 of 2009, under Section 147, 307, 323, 452, 504, 506 I.P.C, P.S. Rasra, district Ballia.
Heard learned counsel for the applicant, learned counsel for the Complainant and learned A.,G.A and perused the record.
Learned counsel for the O.P.-complainant informed that during pendency of the present bail application concealing the fact, bail application was moved before the Court below.
If this fact is correct an application may be moved before the Court below for cancellation of bail.
In view of the fact, present application has become infructuous.
Accordingly, the same is hereby, rejected.
Order Date :- 6.8.2010 S.A.A.Rizvi