LAKHANSHAH Vs. STATE OF U. P.

JUDGEMENT

(1.) A projection is made in the country that bail application of accused-persons who were in jail for more than 10 years are not being listed and not being heard in the High Court of Allahabad.

(2.) With lot of pain, we mention here that this is the fourth Bail application filed by the accused. The third bail application was filed after the paper book was ready. The paper book is prepared way back in the year 2018. The office report dtd. 11/7/2018 shows that the paper book has been prepared as per order of the Court. The case was put up for hearing. On 10/1/2020 on the request of counsel for appellants, matter was adjourned. On 29/1/2020, once again matter was adjourned because of the illness slip of counsel for appellants, thereafter, the third bail application was rejected and order application reads as follows:-

(3.) Thereafter, again on 25/2/2020, much after the pandemic set into this country, the appellants counsels have absented themselves and Shri Harish Chandra Tiwari was appointed as amicus curie.