AMIT KUMAR DIXIT Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary Affidavit filed today on behalf of the applicant is taken on record.

(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(3.) Instant bail application has been filed on behalf of the applicant with a prayer to release him on bail during the trial in Case Crime No. 01 of 2025, under Sec. 2/3 of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986(hereinafter, referred to as 'Act 1986') Police Station-Kotwali Dehat, District-Sitapur.