Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 10]

Allahabad High Court

State Of U.P. vs Vikas Yadav on 5 January, 2010

Author: Arvind Kumar Tripathi

Bench: Arvind Kumar Tripathi

Court No. - 52

Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14918 of 2006

Petitioner :- State Of U.P.
Respondent :- Vikas Yadav
Petitioner Counsel :- A.G.A.

Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsel for the applicant, learned A.G.A. and perused the record.

Learned counsel for the applicant submitted that the present application for cancellation of the bail was filed on behalf of State for cancellation of the bail order dated 25.1.2006 passed in Case Crime No. 196 of 1992, under Sections 147, 323, 452, 504 IPC, P.S. Kavi Nagar, District-

Ghaziabad. On the aforesaid application notices were issued on 24th August, 2006. After service of notice counter affidavit was served and filed on 24th August. Learned A.G.A. was allowed two weeks' for filing rejoinder affidavit but till date no rejoinder affidavit has been filed. In para 4 of the counter affidavit it has been mentioned that the opposite party Vikas Yadav was already in custody in case crime no. 196 of 1992, under Sections 147, 323, 452, 504 IPC, P.S. Kavi Nagar, District- Ghaziabad, in which the trial is pending before the Court of A.C.J.M. IInd, Ghaziabad, as case no. 464 of 2007. Since the aforesaid averment is uncontroverted. Hence the present application for cancellation of the bail filed in the year 2006 has become infructuous. Accordingly, the same is hereby rejected.

Order Date :- 5.1.2010 ANT