Allahabad High Court
Shakti Singh vs State Of U.P. on 14 May, 2015
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- BAIL No. - 7728 of 2013 Applicant :- Shakti Singh Opposite Party :- State Of U.P. Counsel for Applicant :- Amit Tripathi,Amit Srivastava Counsel for Opposite Party :- Govt.Advocate Hon'ble Ramesh Sinha,J.
Case called out in the revised list. No one is present on behalf of the applicant to press this bail application Ms. Meera Tripathi, learned AGA for the State is present.
Accordingly, the present bail application is dismissed for want of prosecution.
The trial court is directed to expedite the trial and conclude the same expeditiously in accordance with law, if there is no legal impediment and has not yet been concluded.
Office is directed to send a certified copy of this order to the trial Court concerned for its compliance.
Order Date :- 14.5.2015 shiraz