DEV SHANKAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned Additional Government Advocate appearing for the State of U.P. through video conferencing in view of COVID-19 pandemic.

(2.) The instant bail application has been filed on behalf of applicant with prayer to release him on bail in pursuance to First Information Report registered as FIR/Case Crime No. 105 of 2021, under Section 3(1) of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, at Police Station - Haidergarh, District - Barabanki.

(3.) Learned counsel for the applicant has submitted that in the Gang Chart (Annexure- 2 to the application) 03 cases have been shown to be registered against the applicant i.e. Case Crime No. 40 of 2021, under Sections 323, 504, 506, 427 I.P.C.; Case Crime No. 164 of 2020, under Sections 147, 323, 427, 506 I.P.C. and Case Crime No. 304 of 2020, under Section 8/21 of NDPS Act, Police Station - Haidergarh, District - Barabanki.