SHARIF Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Rizwanul Haque Ansari, the learned counsel for the accused/applicant as well as learned A.G.A. for the State and perused the record.

(2.) This bail application has been moved by the accused/applicant- Sharif for grant of bail, in case Crime No. 145 of 2022, under Sec. 2/3 of Uttar Pradesh Gangsters and Anti- Social Activities (Prevention) Act, 1986, Police Station Haidrabad, District Lakhimpur Kheri, during trial.

(3.) Learned counsel for the accused-applicant while pressing the bail application submits that the accused-applicant has falsely been implicated in the instant case as well as in the two cases mentioned in the gang chart. However, in both these cases mentioned in the gang chart, the applicant has been released on bail by the subordinate courts and copies of bail orders pertaining to these cases are placed on record.