IRSHAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

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

(3.) It is submitted by the learned counsel for the applicant that applicant has been falsely implicated in the present case and he has not committed the alleged offence. It is further submitted that two cases have been shown against the applicant in the Gang Chart and in the said cases, the applicant has been granted bail, copies of the bail orders have been annexed in the affidavit filed in support of bail application. It is also submitted that there is criminal history of nine cases, out of which in eight cases applicant has already been granted bail and in one case under Arms Act which is not taken into consideration for imposing Gangster Act. It is next submitted that there is also no possibility of applicant either fleeing away from the judicial process or tampering with the witnesses. Applicant who is in jail since 07.11.2020, undertakes that he will not misuse the liberty, if granted.