Allahabad High Court
Ram Naraian vs State Of U.P. on 16 March, 2023
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 79 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32588 of 2017 Applicant :- Ram Naraian Opposite Party :- State of U.P. Counsel for Applicant :- Ashok Kumar Srivastava,Vinay Kumar Tripathi Counsel for Opposite Party :- G.A. Hon'ble Krishan Pahal,J.
1. List has been revised.
2. Shri Vinay Kumar Tripathi, learned counsel for the applicant has stated that the present bail application has now become infructuous as the applicant has been convicted.
3. In view of the statement so made, the present bail application is dismissed as infructuous.
Order Date :- 16.3.2023 Ravi Kant