BIR BAHADUR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri V.P. Srivastava and Sri Ranjay Kumar learned counsel for the applicants, learned A.G.A. and Sri B.K. Sharma and Sri P.N. Singh learned counsel for the complainant.

(2.) This application is filed by the applicants Bir Bahadyur Singh and Sri Rama Shankar Singh with a prayer that they may be released on bail in case crime No. 368 of 2004, under Sections 2/3/ of the U.P. Gangsters and anti social Activities (Prevention) Act, P.S. Kotwali district Ballia.

(3.) From the perusal of the record it reveals that the in the present case F.I.R. was lodged by Sri D.P. Singh, P.S. Kotwali district Ballia against the applicants and co-accused Vashisth Singh and Lal Babu on the basis their involvement in some criminal cases as the applicants and other co-accused persons were involved in two criminal cases as case crime No. 259 of 2004 under Sections 147, 148, 149, 302, 404, 504 I.P.C., P.S. Kotwali district Ballia and case crime No. 418 of 2003 under Section 458 I.P.C., PS. Kotwaii district Ballia. Both these cases are shown against the applicants and other co-accused persons in the gang chart.