PAPPU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Dr. Arun Srivastava, learned counsel for the applicant and Sri R.K. Maurya, learned A.G.A. for the State.

(2.) During the pendency of the present bail application, another bail application, i.e., Crl. Misc. Bail Application No. 19536 of 2013 was moved on behalf of the applicant in the same case crime, i.e., Case Crime No. 936 of 2012 under Sections 420, 467, 468, 471 I.P.C., police station Aonla, district Bareilly by concealing the fact of filing of the present bail application. The said application was allowed by this Court vide order dated 11.7.2013 and the applicant was released on bail. On coming to know about the said concealment of fact, this Court on 9.9.2013 has issued notices to the deponent of the present case as well as deponent of the aforesaid bail application, i.e., Babu Ram and Smt. Heera Kali to show cause as to why the court may not proceed against her for perjury giving wrong affidavit before this Court? and to remain present in the Court.

(3.) In pursuance of the order dated 9.9.2013, the deponent of both the cases, i.e., Babu Ram and Smt. Heera Kali have filed their personal affidavit and are present in the Court today. They are identified by their counsel Dr. Arun Srivastava.