GURDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No.28 of 2020, registered at Police Station Nanakmatta, District Udham Singh Nagar under Sec. 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (as applicable in the State of Uttarakhand).

(2.) An FIR was lodged on 14/2/2020 against the applicant and three co-accused persons by Kamlesh Bhatt, Station House Officer, Police Station Nanakmatta, District Udham Singh Nagar. Charge-sheet has been filed. Five criminal cases have been shown in the Gang Chart.

(3.) Heard Mr. D.N. Sharma, learned counsel with Ms. Manju Bahuguna, learned counsel for the applicant and Mrs. Shivangi Gangwar, learned Brief Holder for the State.