NAUSHAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Ajay Singh, learned AGA for the State-Respondent and perused the record.

(2.) The present bail application has been filed on behalf of applicant with a prayer to release him on bail in Case Crime No. 59 of 2025, under Sec. 2/3 of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, registered at Police Station Meerapur, District Muzaffar Nagar, during pendency of the trial.

(3.) It has been submitted by learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case due to ulterior motive. Criminal history of two cases as mentioned in the gang-chart has been explained in the affidavit filed in support of the bail application. Learned counsel for the applicant submits that the applicant has already been released on bail in all the cases mentioned in the gang chart.