RAJESH GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned Counsel for the applicant.

(2.) LEARNED Government Advocate states that he has not received any instructions to oppose the bail application. Notice of the bail application was given on 1st December, 1998 and the case is from neighbouring district Sultanpur. It is yet another case in which the prosecuting agency has adopted a lethargic attitude in opposing bail application and I am not inclined to grant further time to the State. In a large number of bail matters instructions are not coming. It is for the concerned police authorities to look into the matter and ensure that instructions are received by the Government Advocate in time. However, personal liberty of a citizen cannot be curtailed for the inaction of the prosecuting agency.

(3.) LET applicant Rajesh Gupta, involved in Crime No. 374 of 1998 under Section 363/366/367/368/376, I.P.C. of PS. Amethi district Sultanpur be released on bail on his furnishing a personal bond of Rs. 10.000 (Rupees ten thousand) and two sureties each in the like amount to the satisfaction of learned C.J.M. Sultanpur.