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The Lucknow Bench of the Allahabad High Court on Monday 25th January 2021 heard a series of plea put forth by people for bail.
The Single Judge Bench of Justice Dinesh Kumar Singh of the Lucknow Bench of the Allahabad High Court heard on Monday 25th January 2020 the bail application brought in front of the Court by the petitioner/ applicant, Dheeraj Kumar, in Dheeraj Kumar v. State of Uttar Pradesh (Bail No. - 9508 of 2020). The petitioner/ applicant asked for an adjournment of the court stating that their legal counsel was not present for the hearing because they had gone out of station for pilgrimage. The petitioner/ applicant informed the court that their legal counsel has gone to Shirdi, Maharashtra for pilgrimage.
While considering the request of the petitioner/ applicant, the Court stated that while it is not usual for the Court to take cognizance of the fact that the reason behind the absence of people is that they have gone out of station for pilgrimage, but the Court took consideration of the request put forth by the petitioner and thought it appropriate to adjourn the scheduled hearing.
However, the Court also recognized that simply allowing the adjournment would set a harmful precedent that would allow others to cite this order when asking for an adjournment in similar cases. This arbitrary request for adjournment is bound to waste the time and resources of the Court and also delays the legal proceedings unnecessarily.
The Court allowed the request for adjournment of the scheduled hearings in this matter at the condition that the petitioner/ applicant would have to pay the costs. The Court directed the petitioner/ applicant to pay the costs of Rs. 3000 to the Bar Association of Oudh.
The Court has also issued directions to list this matter for hearing on Friday 29th January 2021 next.
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