GANGESH RANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the FIR No.408 of 2021, registered at police station Kotwali Jawalapur, District Haridwar under Sec. 2(b)(xi) read with Sec. 3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (as applicable in the State of Uttarakhand).

(2.) First Information Report was registered against the applicant on the basis of three FIRs. These FIRs are:-

(3.) Heard Mr. Vaibhav Singh Chauhan, learned counsel for the applicant and Mrs. Manisha Rana Singh, learned AGA for the State.