Pancham vs State Of U.P.
2016 Latest Caselaw 6889 ALL

Citation : 2016 Latest Caselaw 6889 ALL
Judgement Date : 8 November, 2016

Allahabad High Court

Pancham vs State Of U.P. on 8 November, 2016

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 37408 of 2016
 

 
Applicant :- Pancham
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Satish Chandra Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Suneet Kumar,J.

The applicant is alleged to have been involved in Case Crime No. 09 of 2004, under Sections 2/3 of U.P. Gangster & Anti Social Activities (Prevention) Act, 1986, Police Station Dhanari, District Sambhal.

It is reflected by the rejection order dated 27.9.2016 that the applicant was enlarged on bail in 2004, thereafter since 13 December 2006, the applicant has absconded and failed to furnish proper and appropriate explanation for not participating in the trial, as such, the trial has been delayed by 10 years.

Having due regard to the facts and circumstances of the case, the bail application is rejected.

Order Date :- 8.11.2016

APP