VINAY VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vinay Verma @ Bantu, 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, two criminal cases have been shown against the applicant/accused; that, the co-accused Rajesh Gangwar, the leader of the Gang and Annu Gangwar @ Manoj Kumar @ Gulab Singh have already been granted bail by this Court vide order dtd. 1/5/2023 and 11/10/2023 respectively. He would further submit that applicant/accused is an innocent person and he has falsely been implicated in the instant crime, therefore, no purpose would be served by keeping the applicant/accused in jail as the trial is likely to take considerable time.