DEEPAK GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Deepak Gupta is in judicial custody in FIR No.130 of 2022, under Ss. 2/3 of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Dineshpur, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) It is argued that the applicant was earlier involved in some cases, in which, he has already been granted bail. The co-accused, in the instant case, has already been released on bail.