RAMESH RAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Manish Tiwari Senior Advocate, assisted by Sri Praveen Kumar Singh Advocate, the learned counsel for the applicant, Sri Arun Kumar Pandey, the learned A.G.A. for the State and Sri Ajay Singh Advocate, the learned counsel for the informant / victim in Case Crime No. 74 of 2022.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 126 of 2022, under Sec. 3 (1) of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (which will hereinafter be referred to as 'the Gangsters Act), Police Station Chetganj, District Varanasi. A copy of the Gangchart accompanying the F.I.R. mentions involvement of the applicant in four cases, one of which is Case Crime No. 74 of 2022 under Ss. 448, 386, 504, 506, 420, 120-B, 34 IPC and Ss. 10 (i), 10 (ii), 22 and 23 of the Uttar Pradesh Regulation of Money-Lending Act, 1976, Police Station Chetganj, Commissionerate Varanasi.

(3.) Sri Ajay Singh, Advocate has put in appearance on behalf of the informant of Case Crime No. 74 of 2022 and he has sought to oppose the bail application.