AFTAB Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No.328 of 2023 under Sec. 2/3 of U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, PS Imiliya Sultanpur, district Sitapur.

(3.) Learned counsel for the applicant has submitted that on the basis of single case, gang chart has been prepared against the applicant. He has submitted that in the said case, the applicant has been granted bail copy of which have been annexed as Annexure No.3 to the bail application. He has explained criminal history of the applicant of two cases. He has submitted that in one case, the applicant has been granted bail and in another case he has been acquitted. The said fact has been stated in para-29 of the bail application. He has further submitted that the applicant shall not abscond and will fully cooperate in the proceedings. The applicant shall not tamper with the evidence nor influence the witnesses in any manner. He has further submitted that the applicant has no other criminal history and he is in jail since 25/9/2023.