MOHAN MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this application, the applicants, who are involved in Case Crime No. 234 of 2019, under section - 2/3 U.P. Gangster & Anti-Social Activities (Prevention) Act, 1986, P.S.- Pachdevra, District- Hardoi, are seeking enlargement on bail during the trial.

(2.) In the present bail application an urgency application has been moved which has been approved by Hon'ble The Senior Judge and hence the matter is listed today.

(3.) As per the prosecution case in the FIR dated 13.8.2019 under Section 2/3 Gangster & Anti Social Activities (Prevention) Act, 1989 (hereinafter referred to as 'Act'), registered at Police Station- Pachdevra, District - Hardoi, applicant no.1 is alleged to be a gang leader and other three applicants are the members of the same gang and they are creating terror in the society.