Amar Singh vs State Of U.P.
2012 Latest Caselaw 639 ALL

Citation : 2012 Latest Caselaw 639 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Amar Singh vs State Of U.P. on 23 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 85 of 2012
 

 
Petitioner :- Amar Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Awadhesh Singh,Varun Chandra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

The application for bail was adjourned on 19.3.2012, because none put in appearance for the applicant. On 30.3.2012, request for adjournment was made and case was adjourned. However, it was made clear that no further adjournment would be given.

On 11.4.2012, when the case was taken up, no one put in appearance for the applicant and the case again had to be adjourned. On that date also, it was made clear that it would be the final opportunity and in case counsel for the applicant is not available, alternate arrangement be made.

Today also, none has put in appearance.

It appears that the applicant is not serious in prosecuting the case.

This application for bail is dismissed for want of prosecution.

Order Date :- 23.4.2012

A.Nigam