AMIT KUMAR SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State, Sri Kartikeya Saran for the opposite party no. 2 and perused the material on record.

(2.) This petition has been filed invoking jurisdiction of this Court under Sec. 482 Cr.P.C. with the prayer to direct release of the applicant from Jail on furnishing personal bond and sureties so executed which may hold good for all 25 cases in which the applicant is implicated.

(3.) Facts, as are not in dispute, are that the applicant has been implicated in 23 cases instituted under Sec. 136 of the Electricity (Amendment) Act, 2003 at different police stations of District - Meerut, details whereof are given in the prayer clause of this petition.