ARADHANA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Aradhana Sharma is in judicial custody in Case Crime No.238 of 2023, under Sec. 2/3 of the U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986, Police Station Rajpur, District-Dehraun. She has sought her release on bail.

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

(3.) It is argued by learned counsel for the applicant that out of 5 of the cases, based on which the instant FIR has been lodged, the applicant is in bail in 2 of such cases, and in three of the cases, the applicant has never been apprehended; she is not a previous convict.