Allahabad High Court
Khurshid Ahmad (Anticipatory Bail) vs State Of U.P. And Anr. on 24 August, 2020
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- BAIL No. - 3533 of 2020 Applicant :- Khurshid Ahmad (Anticipatory Bail) Opposite Party :- State Of U.P. And Anr. Counsel for Applicant :- Ramakar Shukla Counsel for Opposite Party :- S P Dwivedi Hon'ble Virendra Kumar-II,J.
Mr. Ramakar Shukla, learned counsel for applicant and learned A.G.A. for the State participated Court proceedings through video conferencing.
Learned counsel for applicant has apprised the Court that applicant Khurshid Ahmad has been arrested by the police, therefore, the present anticipatory bail application has become infructuous.
In view of the above, this present anticipatory bail application is dismissed as such.
Order Date :- 24.8.2020 Virendra