SUKHVEER YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) Learned counsel for the applicant submitted that there were three cases shown in the gang chart on the basis of which the accused-applicant has been challaned under the Gangster Act. It is further submitted that in all the three cases he has enlarged on bail. Copies of the bail orders are annexed as Annexures 3, 4 and 5 to the affidavit filed in support of the bail application. These facts are not rebutted or contradicted by the learned A.G.A.

(3.) Without going into merits of the case at this stage and considering the fact that in all the three cases under the gang chart in which he has been challned, the applicant has enlarged on bail, I think it expedient that the accused-applicant be released on bail.