Ram Prakash @ Prakash vs State Of U.P.
2012 Latest Caselaw 713 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 975 of 2012
 

 
Petitioner :- Ram Prakash @ Prakash
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- B.P.Nigam
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Illness slip has been filed to seek adjournment.

Last three times, following orders were passed:

"30.3.12:  On request of learned counsel for the applicant, list this case in next cause list.  No further adjournment shall be given.

06.4.12:  Illness slip has been filed by learned counsel for the applicant to pray for adjournment.

List in next cause list.

Last opportunity.

13.4.12:  Illness slip has been filed by learned counsel for the applicant to pray for adjournment.

List in next cause list.

Final opportunity."

Today again, an adjournment has been sought on the pretext of filing illness slip.  No alternative adjournment has been made.

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