BASANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants- Basant, Anil Joshi, and Sanni Joshi who are in jail in connection with Crime No. 27 of 2013, relating to offence punishable under section 2/3 of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, registered at Police Station Kotwali Dehradun, District Dehradun, have sought theirrelease on bail.

(2.) Learned counsel for the applicants submitted that gang chart annexed with the first information report discloses that only one case of murder shown to have been registered in which present applicants were not named. It is further pointed out that no charge sheet was filed in said case against accused (present applicants) within a period of ninety days. Consequently, they were directed to be released on bail in said case.

(3.) Learned counsel for the applicants argued that only because said case of murder pertains to the wife of an Advocate, to keep the applicants behind the bar the present case under U.P. Gangsters and Anti Social Activities (Prevention) Act has been registered.