Allahabad High Court
Abhay Pratap Singh @ Chhotu ... vs State Of U.P. & Others on 7 January, 2021
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- BAIL No. - 8170 of 2020 Applicant :- Abhay Pratap Singh @ Chhotu (Anticipatory Bail) Opposite Party :- State Of U.P. & Others Counsel for Applicant :- Amit Kumar Sonkar,Om Prakash Singh Hon'ble Vivek Chaudhary,J.
(Application No. 1320/2021) Put up with record.
(On Bail Application) Sri Vikas Singh holding brief of learned counsel for applicant states that the applicant has been arrested. Therefore, this application has become infructuous.
In view thereof, the application is consigned to records as such.
Order Date :- 7.1.2021 Rajneesh JR-PS)