ARJUN Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Durgesh Mishra, the learned counsel for the informant has sent a slip seeking adjournment of the case on the ground of his illness.

(2.) The cause list shows the name of Ms. Saumya Singh as learned counsel for the informant and neither she is present to assist the Court nor any request has been made on her behalf for adjournment of the case. Complainant or victim of the case have a right to oppose the bail application but they do not have a right to stall hearing of the bail application more particularly, when the State counsel is present to oppose the bail application and more particularly when the applicant is a juvenile, therefore, request for adjournment of the bail application is turned down.

(3.) Heard Dr. Gyan Singh, the learned counsel for the applicant, Sri Satyendra Srivastava, the learned AGA for the State and perused the records.