ABRAR Vs. STATE OF U.P.

JUDGEMENT

(1.) None appears from the side of applicant by means of Video-Conferencing despite link having been sent to him due to poor network on the side of learned counsel for the applicant. Sri G.P. Singh, Learned A.G.A. for the State is present in person.

(2.) This Bail Application (under Section 439 Cr.P.C.) has been moved for seeking bail in Case Crime No. 238 of 2020 under Sections 3(1) of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, P.S. Thakurdwara, District Moradabad.

(3.) Perused the record and it is found that the present case has been slapped against the applicant on the basis of single criminal case being Crime No. 203 of 2019 under 3/5/8 of Cow Slaughter Act in which he has been granted bail by this Court vide order dated 5.07.2019, order of which has been annexed at page nos. 13-15 of the paper book; the accused applicant is in jail since 16.04.2020; if the accused is released on bail, he will not misuse the liberty of bail.