SHAKEEL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD Sri Sumit Goyal learned Counsel for the applicant, learned A.G.A. for the State and also perused the relevant record.

(2.) LEARNED State Counsel argued that the accused-applicant is also involved in one case of Arms Act, one case under section 414, IPC and two cases under section 379 IPC. In reply learned Counsel for the accused-applicant argued that he is on bail in all those cases. It is also argued that he is in jail since 11.7.2008.

(3.) IF any of the above conditions is violated, the matter shall Jjef eported to this Court concerned for cancellation of bail. Let a copy of this order be sent to the C.J.M. concerned to ensure compliance of this order. Application Allowed.