BRIJESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) It has happened in Allahabad High Court once again!

(3.) The bail application of the appellant was rejected by the order dtd. 12/12/2019 stating that the paper books should be prepared within two weeks and case be listed immediately thereafter for hearing. We are informed that thereafter three times appellant had moved the application for listing and it was listed on 25/10/2021 and was not taken up. Thus, orders which instead of examining bail merely rejected on the ground that the appeal itself should be heard appears to serve no purpose because of the large number of appeals pending in the Allahabad High Court. The approach to bail matters is causing a further strain on the Court. This is not the only case of this kind which we have seen.