RAHUL SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This unusual appeal has been thrusted upon the appellant assailing order dtd. 27/9/2022 pursuant to which the bail application filed at his instance under Sec. 438 of the Cr.P.C. came to be dismissed by the High Court for non-prosecution.

(3.) In compliance of the order of this Court dtd. 25/11/2022, the Registrar of the High Court of Judicature, Allahabad has filed affidavit from where it reveals that the bail application filed at the instance of the appellant came to be listed in the first instance on 2/7/2021 and interim protection was granted to him and thereafter the matter came before the Court almost after an year on 27/9/2022 and this is the fateful day for him on which because of his non-appearance bail application was dismissed for non-prosecution which is before this Court.