ARYAN LODHI 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. 04 of2023, under Sec. 3(1) of the U.P. Gangsters and Antisocial Activities (Prevention) Act, 1986, Police Station-Kharela, District- Mahoba, 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.