AMARNATH SAHNI Vs. STATE OF U.P.

JUDGEMENT

(1.) This bail application is being disposed of during the lock down period as per the order dated 04.04.2020 of Hon'ble the Chief Justice.

(2.) The instant bail application has been filed on behalf of the applicant, Amarnath Sahni, with a prayer to release him on bail in Case Crime No. 361 of 2019, under Section 3(1) of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station- Farenda, District- Maharajganj, during pendency of trial.

(3.) According to the gang chart, the applicant is said to have been involved in two criminal cases in which he has already been enlarged on bail by the court concerned. Apart from two cases mentioned in the gang chart, he was implicated in four other cases in which he has already been enlarged on bail. Co-accused, namely, Permanand Maurya @ Boby has already been enlarged on bail by this Court vide order dated 3.3.2020 in Criminal Misc. Bail Application No. 7250 of 2020. The applicant alleges false implication in the present case due to police rivalry he is languishing in jail since 25.10.2019.