ANNU GANGWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Annu Gangwar @ Manoj Kumar @ Gulab Singh, who is in judicial custody in FIR No. 40 of 2022 under Sec. 2/3 of Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Rudrapur, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant/accused would submit that as per the gang chart, 14 cases are pending against the applicant/accused in which most of the cases, he has been granted bail; that, the co-accused Rajesh Gangwar, the leader of the Gang has already been granted bail by this Court vide order dtd. 1/5/2023.