SUMER KAUSHIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sumer Kaushik, who is in judicial custody in connection with FIR/Case Crime No. 258 of 2025, under Ss. 2 & 3 of the U.P. Gangsters & Anti Social Activities (Prevention) Act, 1986, registered at P.S. ITI, District Udham Singh Nagar, has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the applicant is innocent and he has been falsely implicated in the case; that the applicant has a criminal history of seven cases including the present one, and in the remaining six cases he has either been granted bail or final reports have been submitted.