Shah Alam vs State Of U.P. And Another
2014 Latest Caselaw 9643 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 25013 of 2014
 

 
Applicant :- Shah Alam
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sunil Kumar Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

The present matter has been nominated by Hon'ble the Chief Justice vide order dated 29.10.2014 along with connected Crl. Misc. IInd Bail Application No. 26860 of 2014 (Yusuf Salam Vs. State) and both the matters are listed today in the cause list.

None appears on behalf of the applicant to press the present application though the matter has been called in the revised list.

Sri R.K. Maurya, learned AGA for the State is present.

The present application is dismissed for want of prosecution. 

The trial court is directed to proceed with the trial in accordance with law, if there is no legal impediment.

The Registrar General is directed to send the certified copy of this order within three weeks from today to the District Judged Bulendshahr for being communicated to the trial court.

Order Date :- 5.12.2014

Ajay