OM PRAKASH NISHAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed on behalf of applicant in Case Crime No. 182 of 2022, under Ss. 3(1) of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Mishrauliya, District Siddharth Nagar with the prayer to enlarge the applicant on bail.

(3.) It has been argued by learned counsel for the applicant that applicant is innocent and he has been falsely implicated in the present case. It is submitted that there is no material against the applicant to invoke the provisions of U.P. Gangster and Anti Social Activities (Prevention) Act. It is further submitted that in gang chart, one case has been shown against applicant, in which, he is already on bail, copy of which has been annexed as annexure-3 to the affidavit. Apart from these one case, four cases have been shown in the supplementary affidavit, in which applicant is on bail. It is further submitted that applicant is languishing in jail since 30/9/2022 and that in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.