VIJAY DEEP MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the accused- applicant, learned A.G.A. and perused the record.

(2.) This bail application has been filed by the accused-applicant Vijay Deep Mishra, who is involved in Case Crime No.84 of 2018, under section 2/3 Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Makhi, District Unnao.

(3.) Learned counsel for the applicant submits that in the gang chart only one case is shown against the accused-applicant in which accused-applicant has been released on bail. It is further submitted that no other case is pending against him. He has no other criminal history. It is further submitted that there is no possibility of the applicant fleeing away from the judicial process or tampering with the witnesses. In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.