Kumarpal @ Kumra v. State of U.P.

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.)