PAPPU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A for the State-opposite party and perused the record.

(2.) The instant bail application, under Sec. 439 Cr.P.C., has been filed with a prayer to enlarge the applicant on bail in Case Crime No.271 of 2024, under Sec. 2/3 of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Kakore, District-Bulandshahr, during the pendency of trial.

(3.) Learned counsel for the applicant submits that according to the gang chart, two cases are shown against the applicant and in the said cases the applicant has been enlarged on bail. It is next contended that apart from the cases mentioned in the gang chart, the applicant was found involved in four cases. In the said cases the applicant has been enlarged on bail.?