LAWS(ALL)-2020-4-76

DINESH RAWAT Vs. STATE OF U.P.

Decided On April 09, 2020
Dinesh Rawat Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Perused the FIR and other papers annexed with this bail application.

(2.) The applicant Dinesh Rawat has moved this bail application seeking bail in respect of his involvement in Case Crime No. 396 of 2019, under Sections 2/3 U.P. Gangster Act, Police Station Vikas Nagar, District Lucknow.

(3.) The instant application has been moved by the applicant in respect of the First Information Report dated 14.10.2019. The applicant has also brought on record the copy of the Gang Chart wherein the 8 cases have been shown against the applicant. It has further been stated on record that the applicant is enlarged on bail in all the 8 cases shown in the Gang Chart. The applicant does not have any previous criminal history and he has been in languishing in Jail since 19.08.2019