JASPAL Vs. STATE

JUDGEMENT

(1.) BEFORE the learned counsel for the applicant could address the Court, learned Additional Government Advocate informed the Court that two notices have been given by the accused applicant Jaspal; one bearing Notice No. 2641 of 2009 on 18.04.2009 (the present application for bail) and the other one bearing Notice No. 2679 of 2009 on 21.04.2009 with respect to case crime no. 5351 of 2008 under Section 2/3 (I) U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986. In both the cases, affidavit has been sworn in by one Devendra Singh son of Sri Surendra Singh, resident of 57/1, Pili Colony, Govind Nagar. P.S. Govind Nagar, district Kanpur. The present bail application has been filed by Sri Gulam Mustafa, Advocate whereas the second notice was given to the Government Advocate by Sri Sunil Kumar, Advocate. Let notice be issued to Devendra Singh son of Sri Surendra Singh, resident of 57/1, Pili Colony, Govind Nagar. P.S. Govind Nagar, district Kanpur through Chief Metropolitan Magistrate, Kanpur to show cause as to why matter with respect to perjury and playing fraud upon the Court be not initiated against him. The notices shall be made returnable at an early date. List after service of notice.