ANJALI TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No. 364 of 2023, registered at police station Bahadarabad, District Haridwar under Sec. 2(b)(i), Sec. 2(b)(xi) read with Sec. 3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986.

(2.) The First Information Report was lodged by the informant-Ravindera Shah that the applicant is a member of the gang. Public are afraid of her. As per the gang chart, annexed with the First Information Report, following five criminal cases are pending against the applicant;

(3.) Heard Mr. Sharang Dhulia, learned counsel for the applicant and Mr. M. A. Khan, learned A.G.A. for the State.