MANEESH PATHAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Matter is taken up in the revised call. None appears on behalf of the applicant to press the bail application. Name of counsel for the applicant is shown in the cause list.

(2.) The ordersheet discloses that the counsel for the applicant has not appeared before this Court on successive dates of hearing in the past. Earlier the Court had called for the status report from the trial court as well as a report from the District Legal Services Authority.

(3.) Question arises whether the bail application should be dismissed for non prosecution or an amicus curiae should be appointed to represent the applicant and the matter be heard on merits.