HAR NARAIN PRASAD Vs. EMPEROR

JUDGEMENT

(1.) THIS is an application for revision on behalf of one Har Narain Prasad who has been convicted on charges under sections 417 and 420. THIS application was admitted by a learned Judge of this Court who allowed the applicant out on bail to the satisfaction of the District Magistrate of Allahabad. It appears that at the time this order was made the applicant was said to be in the Allahabad District Jail.

(2.) IT now appears that, having been released on bail, he has disappeared and is not to be found. This being so, I refuse to proceed with this application. A person who applies to this Court and is allowed out on bail and afterwards breaks his bail is not entitled to be heard. I, therefore, dismiss the application.