VIRAT SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in respect of First Information Report No.181 of 2022, registered at police station Bazpur, 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.) Heard Mr. R.P. Nautiyal, learned Senior Advocate assisted by Mr. Suhail Ahmed Siddiqui and Mr. Lalit Sharma, learned counsel for the applicants and Mr. Lalit Miglani, learned AGA for the State.

(3.) As per Gang Chart, one FIR against the present applicants was registered along with other eleven co-accused persons (FIR No.172 of 2022 under Ss. 147, 148, 149, 323, 307, 384, 395, 449, 504 and 506 of the Indian Penal Code, 1860. According to the Gang Chart, co-accused Avinash Sharma is a gang leader.