DINESH KUMAR RAI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant, learned A.G.A. and perused the record. It is submitted by learned counsel for the applicant that in the present case one case has been shown in the gang chart against the applicant in which the applicant has been released on bail. He is in jail since 20.9.2009.

(2.) IN view of the facts and circumstances of the case and submissions made by learned counsel for the applicant and learned A.G.A., and without expressing any opinion on the merits of the case , the applicant is entitled to be released on bail.