Allahabad High Court
Krishna Dutta Mishra vs State Of U.P. on 2 December, 2020
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 43048 of 2020 Applicant :- Krishna Dutta Mishra Opposite Party :- State of U.P. Counsel for Applicant :- Rakesh Kumar Pandey Counsel for Opposite Party :- G.A. Hon'ble Suneet Kumar,J.
Sri Nabi Ullah, learned counsel has filed vakalatnama on behalf of the applicant and submits on instructions that the applicant has already been granted bail by the court below, thus the instant bail application has become infructuous and the same may be dismissed as such.
In view of the above, the instant bail application is dismissed as infructuous.
Order Date :- 2.12.2020 Kuldeep