SIDHIQUE KAPPAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 2/8/2022 passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Criminal Miscellaneous Bail Application No.1612 of 2022.

(3.) The appellant was taken in custody on 6/10/2020 and since then has been in custody in connection with Crime No.199/2020 registered with Police Station Maanth, District Mathura, Uttar Pradesh in respect of offences punishable under Sec. 153A, 295A, 120B of the Indian Penal Code, Ss. 17 and 18 of Unlawful Activities (Prevention) Act, 1967 and Sec. 65 and 72 of the Information and Technology Act, 2000.