Court No. - 69
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 54841
of 2019
Applicant :- Kumarpal @ Kumra
Opposite Party :- State of U.P.
Counsel for Applicant :- Shivangi Bhargava,Ajay Kumar
Srivastava,Satyendra Narayan Singh,Shiv Prakash
Counsel for Opposite Party :- G.A.,Chandra Pal
Singh,Pradeep Kumar Srivastava
Hon'ble Samit Gopal,J.
1. List revised. No one appears on behalf of the applicant to
press this bail application despite the fact that there arefour
learned counsels appearing in the matter. Sri Chandra Pal Singh
and Sri Pradeep Kumar Srivastava, learned counsels for the first
informant are also not present. Sri Ajay Singh, learned counsel
for the State is present.
2. The records show that previously on 17.10.2022, 11.01.2023
and 06.02.2023 there was no representation from the side of the
applicant and even from the side of the first informant to press
this bail application and the matter was directed to listed
peremptorily on the last two dates.
3. Despite the matter being taken up in the revised list, there is
no representation either from the side of the applicant or from
the side of the first informant.
4. The incident is of the year 2019. It is more than four years
since then. It appears that learned counsel for the applicant has
lost interest in the matter.
5. In view of the above, the present bail application is dismissed
for want of prosecution.
Order Date :- 25.7.2023
AS Rathore
(Samit Gopal,J.)