MAHESH VASHISHTHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shikhar Awasthi, the learned counsel for the applicant, Sri Shashi Shekhar Tiwari, the learned A.G.A. for the State, Shri Kamal Kishor Mishra, the learned counsel for the informant and perused the record.

(2.) The present bail application has been filed by the applicant with the prayer to enlarge him on bail in Case Crime No. 639 of 2018, under Sec. 2/3 of U.P. Gangster and Anti-Social Activities (Prevention) Act, P.S. Govindnagar, District Mathura.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 25/9/2018 by the Station House Officer against two named accused persons (i) Harendra and (ii) Mahesh Vashishtha, alleging that upon perusal of the gang-chart approved by the District Magistrate he came to know that the accused persons are having an organized gang and the members of the gang earn their livelihood by committing offences mentioned under Chapters XVI, XVII, XVIII and XXII of the Indian Penal Code.