DEVENDRA Vs. STATE OF U P

JUDGEMENT

(1.) On the case being taken up in the revised list, no-one has appeared on behalf of the applicant to press the instant bail application filed in Case Crime No.139 of 2016, under Sections 354, 376, 323, 506 IPC and Section 3/4 P.O.C.S.O. Act, P.S. Musajhag, District Budaun. Learned AGA is present.

(2.) The present bail application has been filed in the year 2016 seeking bail in the aforesaid offence. The non-appearance of the learned counsel for the applicant demonstrates that the applicant is not interested to pursue the remedy. The present bail application cannot be allowed to dilate sine die in the camouflage of its pendency as mere long pendency of the bail application would not serve any purpose.

(3.) The bail application is accordingly dismissed.