Duli Chandra And Others vs State Of U.P.
2013 Latest Caselaw 6347 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8616 of 2012
 

 
Applicant :- Duli Chandra And Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- R.B. Saxena,Atul Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present to press this bail application on behalf of the learned counsel for the applicant.

Learned A.G.A. is present.

A perusal of the cause list shows that name of Sri R.B. Saxena, is published in the cause list as the learned counsel for the applicant and his parcha dated 21.03.2012 is on record which is still operating. It has neither been withdrawn nor cancelled.

Today the case is listed as peremptorily, despite this fact, no one is present on behalf of the accused applicant to press this bail application which is pending since 2012 and no such mention slip has been sent.

It appears that by efflux of time, the bail application has become infructuous.

It is accordingly, dismissed.

Order Date :- 7.10.2013

Monika