ALOK YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri M.K.Tripathi, learned counsel for the applicant and Sri Anuj Kumar Pandey, learned AGA for the State-respondent.

(2.) This bail application under Sec. 439 Cr.P.C. has been filed with the prayer to enlarge the applicant on bail in Case Crime No.52 of 2022, under Sec. - 3(1)U.P. Gangster and Anti Social Activities (Prevention) Act, 1986 Police Station-Mahuli, District-Santkabirnagar during the pendency of trial.

(3.) It is contended that according to the gang chart, copy of which has been filed as Annexure-2 to the affidavit, only one case is pending against the applicant, in which the applicant has been enlarged on bail, copy of bail order is annexed as Annexure-3 to the affidavit. The applicant is neither leader nor member of any gang and he has been falsely implicated in the instant case. The applicant is in jail since 4/3/2022 and in case he is enlarged on bail, he will not misuse the said liberty.