Allahabad High Court
Pappu vs State Of Up And 3 Others on 29 July, 2025
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10180 of 2024 Applicant :- Pappu Opposite Party :- State Of Up And 3 Others Counsel for Applicant :- Vijay Prakash Singh Kushwaha 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. Sri V.D. Ojha, learned counsel for the State is present.
3. This is third bail application. The second bail application being Crl. Misc. Bail Application No. 19123 of 2022 (Pappu Vs. State of U.P. and 3 others) was rejected by this Court vide order dated 20.09.2023. The first bail application being Crl. Misc. Bail Application No. 38236 of 2020 (Pappu Vs. State of U.P. and another) was rejected by Hon'ble Vivek Agarwal, J. vide order dated 29.06.2021.
4. This third bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant Pappu, seeking enlargement on bail during trial in connection with Case Crime No. 19 of 2020, under Sections 376(2)(f) IPC and Sections 5(d) and 6 of the POCSO Act, registered at P.S. Jaitpur, District Agra.
5. The records show that even previously on 24.03.2025 there was no representation from the side of the applicant and the matter was adjourned as a last opportunity. Today again, despite the matter being taken up in the revised list, there is no representation from the side of the applicant.
6. Compliance affidavit dated 18.05.2024 of the State has been filed in compliance of the order dated 08.05.2024 in which para 3 of the same reads as under:
"That in compliance of aforesaid order, it is stated that a notice was served upon the informant on 14.05.2024 on his whatsapp no. 7500825058 as the informant is presently residing at Delhi and informed him about the pendency of the present bail application and also about the next date fixed in the matter. A true copy of notice served upon the informant on 14.05.2024 is being filed herewith and marked as Annexure No.-C.A.-1 to this affidavit."
7. Despite service of notice, no one appears on behalf of the first informant even when the matter has been taken up in the revised list.
8. The incident is of the year 2020. It appears that learned counsel for the applicant has lost interest in the matter.
9. In view of the above, the present bail application is dismissed for want of prosecution.
(Samit Gopal, J.) Order Date :- 29.7.2025 M. ARIF