NISHANT Vs. STATE OF U.P

JUDGEMENT

(1.) Heard the submissions of respective learned counsels for the different applicants of their respective bail applications, learned A.G.A and perused the records of the case.

(2.) Since all these above mentioned bail applications suffers from same vice of law i.e 'incomplete and defective gang chart' which does not indicate the accused's complete past credentials, giving ample room for miscarriage of justice, resultantly, the accused-applicant tends to be bailed out easily. Additionally, this court purposes to decide all the four bail applications on merits by a common order.

(3.) The present order is in two parts, in the earlier part, all the four bail applications are decided on merits and in the later part, there is discussion/judgment on defective gang-chart and its adverse impact on bail as well as trial of the accused concern. Before deciding the cases on merits, it is imperative to give factual narration of the issue of the respective bail applications :-