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Gabbar Abbas @ Shakir Ali v. State Of U.p

Gabbar Abbas @ Shakir Ali v. State Of U.p

(High Court Of Judicature At Allahabad)

CRIMINAL MISC. BAIL APPLICATION No. - 15198 of 2017 | 12-09-2022

Mohd. Azhar Husain Idrisi, J.

1. Case called out. None has appeared on behalf of the applicant to press the bail application. However, learned A.G.A. is present.

2. It appears that the applicant has lost his interest in pursuing the bail application.

3. Accordingly, the bail application is dismissed for want of prosecution.

Advocate List

  • Namit Srivastava,Kandarp Srivastava,Kaustubh Srivastava,Parul Srivastava

  • G.A.

Bench
  • Hon'ble Justice&nbsp
  • Mohd. Azhar Husain Idrisi
Eq Citations
  • LQ
  • LQ/AllHC/2022/16370
Head Note

Criminal Procedure Code, 1973 — Ss. 439, 437 and 438 — Bail application — Dismissal of, for want of prosecution