MAMOON Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Government Advocate through video conferencing.

(2.) As per learned counsel for the applicant, the present applicant is languishing in jail since 04.01.2022 in Case Crime No.01 of 2022, under Section 2 (b) (i)/ 3 of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station-Mishrikh, District-Sitapur.

(3.) Learned counsel for the applicant has submitted that the present applicant has been falsely implicated in this case as he has not committed any offence as alleged in the prosecution story.