Rani Gupta vs State Of U.P. And Another
2013 Latest Caselaw 6561 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11124 of 2012
 

 
Applicant :- Rani Gupta
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sanjay Mishra
 
Counsel for Opposite Party :- Govt. Advocate,Niklank Jain
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the accused applicant to press this bail application.

Learned A.G.A. is present.

A perusal of the record shows that name of Sri Sanjay Mishra is published in the cause list as learned counsel for the applicant and his parcha dated 3.5.2012 is on record which is still operating. It is neither cancelled nor withdrawn.

Today the case which is pending since 2012 is listed as peremptorily, despite this fact, no one is present on behalf of the accused applicant to press this bail application nor any mention slip has been given.

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

It is accordingly dismissed.

Order Date :- 23.10.2013

Monika