MANJEET @ TONI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material brought on record.

(2.) The present bail application has been filed on behalf of the applicant, with a prayer to release him on bail in Case Crime No. 459 of 2019, under Section- 2/3 U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station- Partapur, District- Meerut, during pendency of trial.

(3.) The submission advanced by learned counsel for the applicant is that the applicant is innocent and has been falsely implicated in the present case due to ulterior motive. It is further submitted that the applicant is neither the leader/member of any gang nor involved in any anti-social activity. Learned counsel further submits that only one case has been shown in the gang chart against the applicant in which he has already been enlarged on bail and except that the applicant has previous criminal history which is clearly mentioned in Para-7 of the affidavit wherein also he has been granted bail. Copies of the bail orders are annexed as Annexure Nos. 2 to 10 to the bail application. It is further contended that the co-accused, Dharmveer, has already been granted bail by this Court. The applicant is languishing in jail since 18.2.2020. If he is released on bail, he will never misuse his liberty and will co-operate in the trial.