Allahabad High Court
Devendra Jain @ Devendra Kumar Jain vs State Of U.P. And Another on 21 June, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7849 of 2021 Applicant :- Devendra Jain @ Devendra Kumar Jain Opposite Party :- State of U.P. and Another Counsel for Applicant :- Manish Kumar,Manoj Kumar Counsel for Opposite Party :- G.A. Hon'ble Vivek Agarwal,J.
None for the applicant, though V.C. link was sent to Sri Manish Kumar and Manoj Kumar, learned counsel for applicant.
Nobody had appeared on 26.05.2021, though V.C. link was sent to the learned counsel for applicant twice.
In view of such facts, it appears that applicant is deliberately not represented, as is evident from the order sheet dated 26.05.2021 passed by a Coordinate Bench and from the conduct of the applicant today, it appears that applicant has lost his interest in pursuing the application.
Accordingly, the same is dismissed for want of prosecution.
Order Date :- 21.6.2021 Vikram/-