BIRJU Vs. STATE OF U P

JUDGEMENT

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

(2.) It is submitted by learned counsel for the applicant that in the present case three cases have been shown in the gang chart against the applicant, out of which, in two cases the applicant has been acquitted and in the remaining one case the applicant has already udnergone the period of sentence. He is in jail since 21.10.2009.

(3.) In view of the facts and circumstances of the case and submissions made by learned counsel for the applicant and learned A.G.A. , without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.