SIRAJ ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri K.K. Tewari, Advocate, from the side of the applicant and the learned A.G.A. from the side of State.

(2.) Applicant, Siraj Ali, involved in Crime No. 177 of 2005, under Sec. 2/3 U.P. Gangster Act, Police Station Gomti Nagar, District Lucknow has prayed for bail.

(3.) Applicant has been implicated in this case on the basis of the pendency of 19 criminal cases against him. It is said that the applicant was arrested by the police, while coming on motorcycle with two accused persons. Motorcycle was suspected to be the stolen property, but subsequently it was found to belong to the applicant. On the basis of confessional statements of the applicant and others all were implicated in as many as 19 cases.