Raghunath vs State Of U.P.
2024 Latest Caselaw 18252 ALL

Allahabad High Court

Raghunath vs State Of U.P. on 21 May, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:91216
 
Court No. - 65
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14733 of 2018
 

 
Applicant :- Raghunath
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Anurag Shukla,Alok Kumar Srivastava,Dileep Singh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. This application is pending for about six years. Sri Anurag Shukla, Sri Alok Kumar Srivastava and Sri Dileep Singh Yadav, learned counsel for applicant are not present.

2. Sri Mithilesh Kumar, learned AGA appearing for State submits that that trial in present case has already been concluded and judgment was pronounced way back on 16.11.2019, i.e., just after filing of present bail application, whereby applicant has been convicted.

3. Learned counsel for applicant was not diligent to brought aforesaid fact before this Court which led to unnecessary increase in pendency of bail applications.

4. In aforesaid circumstances, taking note of subsequent events this application is disposed of.

Order Date :- 21.5.2024

AK