VIMAL SHUKLA Vs. STATE OF U P

JUDGEMENT

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

(2.) The applicant is implicated in Case Crime No. 396 of 2018, Police Station Kotwali Dehat, District Hardoi, under Section 2/3 U.P. Gangster & Anti Social Activities (Prevention) Act, 1986 on the premise that one criminal case under Section 3/5/8 of Cow Slaughter Act is pending against him and he being a member of an organised gang involved in the business of illegal sale of meat and skin of prohibited animals i.e. cow breed for financial gains and being involved in anti social activities, therefore, cannot be set free in the public interest as there is apprehension of commission of further crimes and thus, curtailing the liberty of accused applicant is imminently necessary.

(3.) It is argued that Gangster Act was previously inflicted upon the applicant on the basis of his criminal history and primarily having regard to case crime no. 211 of 2018 under Section 3/5/8 of Prevention of Cow Slaughter Act of which the charge sheet had already been filed against him before the trial court. The applicant was granted bail by this Court vide order dated 15.11.2018 passed in Bail No. 9633 of 2018.