RANI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard counsel for the applicant, Sri Neeraj Kumar Sharma, learned AGA 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. 0254 of 2023, under Ss. 2(kha) (xi) (xiv)/3(1) of the U.P. Gangsters and Antisocial Activities (Prevention) Act, 1986, Police Station- Karari, District- Kaushambi, during the pendency of trial.

(3.) Learned counsel for the applicant submits that the applicant is a lady and has been falsely implicated in the instant case. Further, according to the gang chart, three cases are shown against the applicant and in the said cases the applicant has been enlarged on bail.