Allahabad High Court
Munnu Lal vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 21 September, 2024
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:65576 Court No. - 14 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2140 of 2024 Applicant :- Munnu Lal Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another Counsel for Applicant :- Virendra Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
The present bail application under Section 438 Cr.PC. has been filed seeking anticipatory bail in case crime/FIR No. 5649/2009, under Sections 419/420/468/469/120-B/352/504/506 I.P.C., P.S. Kotwali, District Unnao.
Heard learned counsel for the applicant and learned A.G.A. for the State.
Learned AGA has submitted that FIR is of 2009. The applicant filed a petition under Section 482 Cr.P.C. No. 4078/2010 "Mannu Lal Vs. State of U.P. and another" in which initially the proceedings were stayed vide order dated 21.10.2010, however, at the later stage, the petition was dismissed for want of prosecution vide order dated 02.11.2017 and since then the applicant has not appeared before the trial court. The trial of the case is lingering due to non-cooperation of the applicant.
On due consideration of the delay in approaching the Court, so also the fact that after dismissal of 482 petition, the applicant has not cooperated in the trial for the last seven years, this Court is of the opinion that no case for anticipatory bail is made out.
Accordingly, the bail application of the applicant is rejected.
Order Date :- 21.9.2024 R.C.