SUSHIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No. 457 of 2024, under Sec. 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Manglaur, District Haridwar. He has sought his release on bail.

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

(3.) Instant FIR has been lodged against the applicant and the co-accused. FIR records that there are three cases lodged against the applicant. They are: (1) Case Crime No. 12 of 2024, under Sec. 25 (1-B) (a) of the Arms Act, 1959 ('the Act'), Police Station Manglaur, (2) Case Crime No. 599 of 2023, under Ss. 387, 506, 120B IPC and Sec. 15 (c), 16, 17, 18, 19, 20 of the Unlawful Activities (Prevention) Act, ('the UAPA'), 1967, Police Station Manglaur and; (3) Case Crime No. 1493 of 2022, under Sec. 193, 420, 120B, 506 IPC, Police Station Manglaur.