SANJEEV KUMAR Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri Vikrant Rana, the learned Counsel appearing on behalf of revisionist, the learned A.G.A. for the State and perused the record.

(2.) This revision has been preferred against the order dated 21.1.2009, passed in Special Case No. 114 of 2008, whereby, the release application of the revisionist has been rejected by Special Judge/Gangsters Act, Meerut.

(3.) From the perusal of record, it appears that, F.I.R. was registered against unknown persons with regard to the commission of triple murder, vide Case Crime No. 190 of 2008, under Sections 147, 148, 149, 364, 302, 201, 404, 411 and 109, I.P.C. read with Section 2/3, U.P. Gangster and Anti Social Activities (Prevention) Act, 1986. After investigation the charge-sheet was submitted by the police against eleven accused persons. The Applicant was neither named nor charge-sheeted in the said case. According to the allegations made in the F.I.R. some persons had hired the Maruti car which was taken from one Deepak Sharma, and thereafter, three dead bodies were found in the said car.