MANEESH MEENA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Istiyaq Ali, learned counsel for the applicant, Sri Praveen Kumar Srivastava, learned counsel for the informant in base case and the learned A.G.A for the State.

(2.) The instant bail application has been filed on behalf of the applicant, Maneesh Meena@ Thakur, with a prayer to release him on bail in Case Crime No. 33 of 2023, under Sec. - 2/3 of U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986, Police Station- Fatehganj West, District Bareilly.

(3.) Learned counsel for the applicant submits that applicant has been implicated under Sec. 2/3 of U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986 on the basis of single case shown in the gang chart against him being Case Crime No. 26 of 2022, under Sec. s 302/364/365/386/201/120-B/411 IPC, P.S.- Fatehganj West, District Bareilly, wherein charge sheet has been submitted on 25/2/2023 in the court of C.J.M., Bareilly. He has submitted that apart from one case shown in the gang chart the applicant has criminal history of 28 more cases where he is on bail in most of the cases. Hence, he may be enlarged on bail by this court. Applicant is languishing in jail since 13/1/2023 and before the trial court, after examination of 13 prosecution witnesses, the dates are being fixed for recording of defence evidence. Other co-accused have already been enlarged on bail.