ARVIND RASTOGI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and Shri Ankit Srivastava, learned AGA appearing for the State.

(2.) This application has been filed on behalf of the applicant with a prayer to enlarge him on bail in Case Crime No.238 of 2019 under Section 2/3 of U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station-Baradari, District Bareilly, during the pendency of the trial before the court below.

(3.) An FIR dated 11 March 2019 has been lodged against the applicant and others alleging offences under the Gangsters Act.