RAJESH GANGWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajesh Gangwar, who is in judicial custody in F.I.R. No. 40 of 2022, under Ss. 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 record.

(3.) Learned counsel for the applicant would submit that 17 cases were pending against the applicant/accused and out of these 17 cases he has been acquitted in 13 cases and in rest of the 04 cases he has already been granted bail. He would further submit that he was falsely implicated in above four cases and prayed for bail.