RAKESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant learned AGA for the State and perused the material on record.

(2.) The instant bail application has been filed on behalf of the applicant, Rakesh with a prayer to release him on bail in Case Crime No. 14 of 2023, under Sec. 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, Police Station Narora, District Bulandshahar, during pendency of trial.

(3.) Learned counsel for the applicant submits that there is two cases shown in the gang chart against applicant, in which case he is already on bail, the bail orders is annexed as Annexure no.3 to the affidavit. He further submits that criminal history of the applicant has been explained in paragraph 3 of the supplementary affidavit. He further submits that the applicant neither the gang leader or organizer or member of the gang and the provision of Gangster Act may not be applicable in the facts and circumstances of the case. Applicant is languishing in jail since 10/4/2023 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in the trial.