Saniraj vs State Of U.P.
2016 Latest Caselaw 4119 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21921 of 2016
 

 
Applicant :- Saniraj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Kumar Chaurasia
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the applicant, learned A.G.A. for the State and also perused the rejection order of bail.

The accused-applicant was on bail in this particular case granted by this court vide order dated 23.08.2011 with certain conditions. The accused-applicant violated the conditions and did not appear before the court concerned. Later on he was summoned from the jail and custody warrant was made.  From the rejection order it can be inferred that accused-applicant remained absent in the court concerned since 2011, as per own admission accused was in Jail since 2015 in another case from that it can be said accused - applicant remained absent from the court concerned at least for four years and on that ground this bail application has been dismissed by the court concerned. This Court is also of the view that seeing default, the bail application of the application at this stage cannot be accepted.

List this matter on 05th September, 2016.

Order Date :- 12.07.2016.

Vinod.