SATTAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with the Case Crime No.408 of 2021, registered at police station Kotwali Jwalapur, District Haridwar under Sec. 2(b)(xi) read with Sec. 3 of the Uttar Pradesh Gangsters and Anti'Social Activities (Prevention) Act, 1986.

(2.) Heard Mr. Ramji Srivastava, learned counsel for applicant and Ms. Manisha Rana Singh, learned AGA for the State.

(3.) Learned counsel for the State has submitted that as per the instructions, received from the concerned police station, three cases (Case Crime No.204 of 2017, registered at police station Kotwali Jwalapur under Sec. 8/18/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985'), Case Crime No.222 of 2021, registered at police station Kotwali Jwalapur under Sec. 8/21/27A/29 of the Act, 1985 and Case Crime No.223 of 2021, registered at police station Kotwali Jwalapur under Sec. 8/20/27A/29 of the Act, 1985 are pending against the applicant.