Virendra Kumar vs State Of U.P. And Another
2014 Latest Caselaw 401 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 9169 of 2014
 

 
Applicant :- Virendra Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sanjay Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Heard learned counsel for the applicant and the learned A.G.A. for the State.

By the present application, the applicant has sought for a direction to the court concerned to consider and dispose of the bail application of the applicant on the same day in Case No.15 of 2007, under Sections 147, 148, 308, 332, 353, 336 I.P.C. and Section 7 of Criminal Law Amendment Act, P.S. Chharra, District Aligarh.

A perusal of the record reveals that the charge sheet was filed against the applicant as well as other persons, on 15.11.2007. According to the learned counsel for the applicant cognizance was taken in the year 2010 and from the month of September, 2013 non bailable warrants have been issued against the applicant.

In view of the above background, the application of the applicant is highly belated and cannot be entertained. The application is, therefore, dismissed.

Order Date :- 1.4.2014

AKShukla/-