PREETAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Preetam alias Kallu is in judicial custody in FIR No. 571 of 2021, under Ss. 2/3 of the U.P. Anti Social Activities (Prevention) Act, 1986, P.S. Bhagwanpur, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant would submit that in all the offences, based on which the applicant has been involved in the instant case, he has been granted bail. It is also submitted that all the co-accused in the instant case have been granted bail.