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