LAWS(ALL)-2022-2-72

RAKESH KUMAR Vs. STATE OF U.P.

Decided On February 14, 2022
RAKESH KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

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

(2.) This bail application has been filed by the applicant Rakesh Kumar with a prayer to release him on bail during trial in Case Crime No. 401 of 2021, under Sec. 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, P.S.- Akrabad, District Aligarh.

(3.) It is contended by learned counsel for the applicant that the applicant is innocent and has falsely been implicated in the present case. He next submits that only one case has been depicted in the gang chart in which the applicant has been enlarged on bail, the bail order has been annexed with the bail application. He has explained the said fact in paragraph 6 of the bail application. He next submits that there is no other criminal history except the case as depicted in the gang chart. He next submits that the applicant is not a leader or member of any gang. The police has falsely implicated the applicant in the present case. The applicant is in jail since 28/10/2020. He lastly submits that in case, the applicant is released on bail, he shall not misuse the liberty of bail and would cooperate in the investigation.