ANIL KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. Gone through the FIR, bail rejection order and counter & rejoinder affidavits exchanged between the parties. Allegation levelled against the applicant is that he had whisked away tractor trolley of the complainant on the pretext that he will get the tractor trolley attached to the sugar mill, which was later on recovered. Although the applicant has also been challaned under Section 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, but specifically it has been pleaded in paras-8 and 9 of the affidavit filed in support of the bail application that there is no criminal history of the applicant except present one. Accordingly I direct that applicant Anil Kumar, accused of Case Crime No. Nil of 2008 and 108 of 2008, under Sections 420 and 342 IPC, police station Maigalganj, District Kheri, and Sections 411 IPC read with Section 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, police station Pisawan, District Sitapur be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Court concerned.