JITENDRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard, Sri Manoj Kumar Srivastava, the learned counsel for the appellant Jitehdra and the learned AGA and perused the impugned order.

(2.) The appellant Jitendra has preferred this appeal against the order dated 23-1-2009 passed by the learned Vth Additional Sessions Judge/Special Judge appointed under the U.P. Gangsters and And Social Activities Act, Bareilly, in Criminal Case No. 120 of 2006, whereby the learned Special Judge has forfeited the personal bond of the appellant and directed for recovery of Rs.50,000/- as penalty and also released him on bail on his furnishing a personal bond of Rs. 50.000/- and two fresh sureties each in the like amount and also on depositing the penalty of Rs. 50,000/-

(3.) With the consent of the learned counsel for the appellant and the learned A.G.A. the appeal is being finally disposed of at the stage of admission.