BHURE Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The instant bail application has been filed on behalf of the applicant Bhure with a prayer to release him on bail in Case Crime No.335 of 2009, under Sec. 2/ 3 (1) U.P. Gangsters and Anti Social Activities (Prevention) Act 1986, P.S. Akrabad, District Aligarh, during pendency of the trial.

(3.) It is argued by the learned counsel for the applicant that according to the gang chart the applicant is said to have been involved in three criminal cases in which he has already been enlarged on bail by the court concerned vide orders dtd. 30/11/2022, 17/12/2022 and 17/2/2023 (Annexure 3 to the bail application). Apart from the cases shown in the gang chart, applicant has been implicated in one another case in which applicant has been granted bail by the court below vide order dtd. 17/12/2022 (Annexure SA-1 to the supplementary affidavit). He is not a member of any gang. There is no prospect of trial of the present case being concluded in near future due to heavy dockets. The applicant is languishing in jail since 6/12/2022 and in case he is enlarged on bail he will not misuse the liberty of bail.