LALLA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and the learned Additional Government. Learned counsel for the applicant submits that although the applicant was granted bail by this Court in Case Crime No. 900 of 2008, under Sections 420, 467, 468, 471 IPC, police station Misrikh, district Sitapur, vide order dated 18.03.2009 passed in Criminal Misc. Case No. 1711 (B) of 2009, but since inadvertently Section 120-B IPC was left over from being mentioned in the bail application, the same could not be added in the said bail order. I have gone through the bail order dated 18.03.2009 passed by this Court in Criminal Misc. Case No. 1711 (B) of 2009, bail rejection order dated 28.02.2009 passed by the court below as well as the FIR. Since this Court had granted bail to the applicant Lalla Singh in all the major sections vide order dated 18.03.2009 and since Section 120-B IPC was left over inadvertently as stated by the learned counsel for the applicant, I direct that the applicant shall be released on bail in Case Crime No. 900 of 2008, police station Misrikh, district Sitapur also under Section 102-B IPC on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Court concerned.