LAWS(ALL)-2008-8-6

PRAHALAD GAUR Vs. STATE OF U P

Decided On August 14, 2008
PRAHALAD GAUR Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 25-10-2007 passed by the Additional Sessions judge, Court No. 11/ Special Judge (Gangster act), Varanasi, in Criminal Appeal No. 122 of 2007, whereby the order passed by the Juvenile Justice Board, Ram Nagar, varanasi, dated 27-9-2007 in Case Crime no. 535 of 2007, u/s. 3 (1) U. P. Gangster and Anti Social Activities (Prevention) Act, police Station Saidpur, District Ghazipur, was endorsed and the appeal was dismissed.

(2.) IT appears from the record that the revisionist was facing trial in Crime No. 535 of 2007, u/s. 3 (1) U. P. Gangster and Anti social Activities (Prevention) Act. In this case he moved an application for bail before the juvenile Justice Board, Ram Nagar, varanasi. That application was rejected. Against that order he preferred an appeal, which was numbered as Criminal Appeal No. 122 of 2007. This appeal was dismissed by the impugned judgment and order dated 25-10-2007 passed by the aforesaid learned additional Sessions Judge on the ground that in case the appellant is allowed bail, there is every likelihood that he will fall in the company of known criminals of Case crime No. 330 of 2005, u/s. 302, 504, 506, 120b I. P. C. and S. 7 of Criminal Law Amendment Act, Police Station Saidpur, District ghazipur.

(3.) I have heard Mr. Shambhavi Nandan, learned counsel for the revisionist, learned aga for the State and perused the record.