Allahabad High Court
Sankata Singh vs The State Of U.P. on 6 January, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 8 Case :- BAIL No. - 20 of 2010 Petitioner :- Sankata Singh Respondent :- The State Of U.P. Petitioner Counsel :- Om Prakash Singh,Surya Kant Singh Respondent Counsel :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
Heard learned counsel for the applicant, the learned Additional Government Advocate and perused the F.I.R., the gang chart and other relevant papers on record.
Submission of the learned counsel for the applicant is that in all the cases shown against the applicant in the gang chart, the applicant is on bail, as averred in paras 9 & 10 of the application. It is further submitted that this case under U.P.Gangsters and Anti Social Activities (Prevention) Act has been slapped on the accused-applicant by the police, in vengeance, so that he may languish in jail for a considerable long period. The applicant is in jail since 20.11.2009, as averred in para 16 of the application.
Considering the facts and circumstance of the case, let the applicant be released on bail in case Crime No.1855 of 2009 u/s 2/3 U.P.Gangsters and Anti Social Activities (Prevention) Act, P.S. Hargaon, District Sitapur on his filing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned/remand Magistrate.
Order Date :- 6.1.2010 kvg/-