JAVED Vs. STATE OF U. P.

JUDGEMENT

(1.) By means of the the bail application the applicant has prayed to be enlarged on bail in Case Crime No.32 of 2023 at Police Station-Simbhawali, District-Hapur under Ss. 2/3 of Gangsters Act. The applicant is in jail since 25/1/2023. The bail application of the applicant was rejected by the learned trial court on 16/2/2023.

(2.) The following arguments made by Shri Dilip Kumar Verma, learned counsel holding brief of Shri Alok Kumar Singh, learned counsel on behalf of the applicant, which could not be satisfactorily refuted by Shri Markandey Singh, learned AGA from the record, entitle the applicant for grant of bail:

(3.) In the light of the preceding discussion and without making any observations on the merits of the case, the bail application is allowed.