Ramji Dubey v. State of U.P.

Court No. - 44 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2568 of 2018 Applicant :- Ramji Dubey Opposite Party :- State of U.P. Counsel for Applicant :- Mr Jadu Nandan Yadav,Mr Arimardan Yadav Counsel for Opposite Party :- G.A.

Hon'ble Dr. Kaushal Jayendra Thaker,J.

None present except counsel for the State.

A list of 528 matters are listed before the undersigned today

which falls in the category of Criminal Revision, Criminal Bail

and Criminal Misc., 482. The office has verified that these cases

have become infructuous and the purpose of filing the same

would no longer survive.

This is one of the matters which are segregated by the

Computer Division in the heading that matters have become

infructuous as the trial is already over.

This matter has outlived its purpose. The reason being the

matter was filed when the trial was pending, but now the trial

has either culminated into acquittal/conviction and the office

has submitted that appeal has been preferred for challenging the

same.

In that view of the matter, this matter is disposed of as having

become infructuous.

Interim relief, if any, shall stand vacated.

However, to be on safer side, if the counsel, who represent the

petitioners or the respondents, have any grievance, they may

file a note within four weeks from today for revival of this

matter, if the cause still survives and has been wrongly

mentioned in the caption.

This Court is thankful to the Computer Committee for

segregating such matters so as to lessen the arrears of this

Court.

Order Date :- 8.8.2022 Nirmal Sinha

Neutral Citation No. - 2022:AHC:123214