DINESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) A request has been made by Sri Rohan Gupta, Advocate holding brief of Sri Ankit Saran, learned counsel for applicant to adjourn this matter today.

(2.) This bail application is pending since 2017 and applicant is in jail since 20.10.2016. It appears that learned counsel for last more than three years did not make any attempt to argue the case but allowed detention of his client in jail. Even today, he did not show any interest by arguing the matter. He does not want to give a chance to his client to celebrate Holi at his residence.

(3.) Under these circumstances, I have no option but to adjourn this matter for today.