Allahabad High Court
Bhanu Singh vs State Of U.P. on 23 January, 2025
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:12058 Court No. - 78 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26400 of 2024 Applicant :- Bhanu Singh Opposite Party :- State of U.P. Counsel for Applicant :- Suresh Dhar Dwivedi Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
1. List revised.
2. Heard Sri Suresh Dhar Dwivedi, learned counsel for the applicant and Sri Ajay Singh, learned AGA-I for the State.
3. The present application under Section 439 Cr.P.C. has been filed by the applicant Bhanu Singh with a prayer to release him on bail in S.T. No. 282 of 2019 (State v.s Bhanu Singh), arising out of Case Crime No.81 of 2019, under Section 3/25/27 Arms Act, registered at Police Station Allahaganj, District Shahjahanpur, during the pendency of trial.
6. This is the third bail application. The first bail application of the applicant was dismissed by this Court vide order dated 30.10.2019 passed in Criminal Misc. Bail Application No.44789 of 2019 (Bhanu Singh vs. State of U.P.).
7. The second bail application of the applicant was dismissed for non prosecution by this Court vide order dated 10.10.2023 passed in Criminal Misc. Bail Application No. 34089 of 2020 (Bhanu Singh vs. State of U.P.).
8. A report of the trial court has been placed by the office through its report dated 27.11.2024, which is on record.
9. Perusal of the said report dated 16.11.2024 of the Additional District & Sessions Judge, Court No. 42, Shahjahanpur duly forwarded by District Judge, Shahjahanpur, it reveals that the trial is expected to be concluded in the next ten days.
10. Learned counsel for the applicant submits that the present bail application has become infructuous as the trial has concluded and be dismissed as such.
11. Prayer is allowed.
12. Accordingly, the present bail application is dismissed as infructuous.
(Samit Gopal,J.) Order Date :- 23.1.2025 Manoj