ARUN SENGAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Arun Sengan 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. He has sought his 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; he is not a previous convict.