MAKSOOD AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant and learned A.G.A for the State.

(2.) This bail application has been filed by the accused- applicant Maksood Ahmad who is involved in Case Crime No. 85 of 2020 under Sec. 2/3 U.P. Gangsters and Anti Social Activities(Prevention) Act, 1986 at Police Station Raniganj District Pratapgarh.

(3.) There is only one case shown against the accused- applicant in the gang-chart wherein he is already on bail. It is submitted that the accused applicant has not indulged into any anti social activity after the date of release nor was he apprehended in the commission of any offence alongwith the alleged gang members mentioned in the gang chart. Co-accused persons namely Israt, Jauwad and Rohit Yadav @ Chhotu have already been granted bail by this Court vide orders dtd. 4/9/2020, 12/1/2021 and 30/11/2021 passed in Bail Nos. 6212 of 2020, 6903 of 2020 and 12795 of 2021 respectively.