MANOJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) In compliance of the order of this Court dated 30.7.2020, S.S.P., Prayagraj is present along with Investigating Officer of this case. Sri S.K. Pal, learned Government Advocate along with Sri Sanjay Singh, learned A.G.A. is also present.

(2.) Sri S.K. Pal states that under some confusion the instructions in the matter could not come as the notice of the present bail application was received thrice through E-mail in his office which was duly responded by the concerned police officer and subsequently, the notice of this bail application was served physically on 04.6.2020 and as such due to some confusion and lack of communication, instructions could not be placed properly.

(3.) S.S.P., Prayagraj shall ensure that he will sensitize the officers concerned to send the instructions within time so that the Court proceedings are not held up. There is nothing to show to the Court that the same will not be taken up in a proper manner in near future. The presence of S.S.P., Prayagraj and Investigating Office is hereby dispensed with.