RAMESHWAR SINGH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Syed Imran Ibrahim, learned counsel for the applicant and Sri Manish Goyal, learned Additional Advocate General assisted by Sri Arvind Kumar, learned AGA for the State.

(2.) The instant bail application has been filed on behalf of the applicant with the prayer to release him on bail in Case Crime No.357 of 2023 under Sec. 2/3 U.P.Gangsters Act, Police Station Jaithra, District Etah during pendency of the trial.

(3.) FIR of the present case was lodged on 7/11/2023 under Sec. 2/3 U.P.Gangsters Act against the applicant and three others on the basis of gang chart.