ROHIT YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Anand Kanaujia, learned counsel for the applicant, learned A.G.A for the State of U.P. and perused the record.

(2.) The present bail application has been filed on behalf of the applicant in F.I.R. No. 90 of 2023 under Ss. 3(1) U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Masauli, District Barabanki with the prayer to enlarge him on bail.

(3.) Submission of learned counsel for the applicant is that the applicant is innocent person and has been falsely implicated in the case and is in jail since 20/3/2023. It is further submitted on behalf of applicant that it is undisputed that three cases have been shown in the gang chart, in two of which, he was not taken into custody and charge sheet has been filed; and in one case, the applicant is on bail. Learned counsel for the applicant also submits that the applicant undertakes that he will not involve in any activity, which is against the law. It is, thus, submitted that the applicant is entitled for bail. It is also submitted that in case of being enlarged on bail, he will not misuse the liberty of bail.