RAVI NAGAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Harikesh Gupta and Vimlendu Trripathi, learned counsel for the applicant; Sri Manish Goyal, learned Additional Advocate General assisted by Sri J.K. Upadhyay, learned AGA 1st for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant,Ravi Nagar Alias Ravindra Singh Alias Ravi Kana, with a prayer to release him on bail in Case Crime No. 02/2024, under Ss. - 2(b)i, 2(b) iii, 2(b)iv, 2(b)viii,2(b)xi, 2(b)xii IPC and sec. 3 of the U.P. Gangsters and Anti-social Activities (Prevention) Act, 1986, Police Station- Beeta-2 and District- Gautam Buddh Nagar, during pendency of trial.

(3.) The brief facts of the case are that gang Chart was approved on 1/1/2024, whereafter, the F.I.R. dtd. 2/1/2024 was lodged by Munendra Singh, In-charge Inspector, P.S. Beta-2, Gautam Buddh Nagar against sixteen (16) persons on allegations that the gang leader, Ravi Nagar alias Ravindra Singh alias Ravi Kana, (applicant) and fifteen members of his gang have formed an organised gang to commit crimes to achieve their physical and pecuniary advantages and are engaged in the business of iron rod and scrap. They used to unload the iron rods from trucks going to various construction sites and get the entry of full weight by forcing the site manager and then sell the unloaded quantity of iron rod to obtain pecuniary benefits for the gang. Likewise, they used to take contracts of scrap from various business entities on their own rates, whereby the business entities suffered financial losses. The gang leader takes scrap contracts at a very low rate in comparison to the market rate and restrains other persons from participating in the tender process. His company, "Prime Pressing Tools Private Limited" has grown by 97% in the last three years.