Allahabad High Court
Jaswant Singh vs State Of U.P. on 24 March, 2025
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7389 of 2022 Applicant :- Jaswant Singh Opposite Party :- State of U.P. Counsel for Applicant :- Azad Khan,Kalp Dev Mishra,Pradeep Kumar,Shams Tabrez Ali,Sudarshan Singh Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
1. List revised.
2. No one appears on behalf of the applicant to press this bail application despite the fact that there are five learned counsels appearing in the matter. Sri Ram Prakash Shukla, learned counsel for the State is present.
3. This is second bail application of the applicant. The first bail application of the applicant was rejected by this Court vide order dated 23.11.2021 passed in Criminal Misc. Bail Application No. 46821 of 2021 (Jaswant Singh vs. State of U.P.).
4. Even previously on 10.02.2025 there was no representation from the side of the applicant and in the interst of justice the matter was adjourned. It was made clear the matter will not be adjourned on the next date as a matter of right. The following order was passed by this Court on the said date:-
"1. List revised. No one appears on behalf of the applicant to press this bail application despite the fact that there are five learned counsels on behalf of the applicant. Sri Bade Lal Bind, learned counsel for the State is present.
2. This is a second bail application.
3. The records show that previously on 3.5.2023, there was illness-slip of learned counsel for the applicant. Subsequently on 6.9.2023 there was no representation on behalf of the applicant and then on 23.11.2023 the matter was got adjourned by learned counsel for the applicant on the ground that he intends to file supplementary affidavit. Today again there is no representation on behalf of the applicant to press this bail application despite the fact that there are five learned counsels.
4. Since there is no representation on behalf of the applicant, in the interest of justice, as a last opportunity, the matter is adjourned for today.
5. Let the matter be listed on 17.03.2025.
6. It is made clear that the matter will not be adjourned on the next date as a matter of right."
5. Since today again there is no representation from the side of the applicant, the present bail application is dismissed for want of prosecution.
Order Date :- 24.3.2025 AS Rathore (Samit Gopal,J.)