AKHILESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) By means of the bail application the applicant has prayed to be enlarged on bail in Case Crime No. 282 of 2022 at Police Station- Sarai Mamrej, District- Prayagraj under Sec. 2/3 of U.P. Gangster and Anti- Social Activities (Prevention) Act, 1986. The applicant is in jail since 4/12/2022.

(2.) The bail application of the applicant was rejected by the learned trial court on 11/1/2023.

(3.) The following arguments made by Sri Parvesh Kumar Pandey, learned counsel on behalf of the applicant, which could not be satisfactorily refuted by Sri Chandan Agrawal, learned AGA from the record, entitle the applicant for grant of bail: