MUSTAID Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. Gone through the F.I.R., the bail rejection order, the gang chart and other documents annexed along with the bail application. I have also gone through the supplementary affidavit filed by the applicant as well as the counter affidavit filed by the State. In the gang chart, five cases have been shown against the applicant. The cases relate to different police stations of districts of Lucknow and Sitapur. In all the cases the applicant has been released on bail. Submission of learned counsel for the applicant is that the applicant was lifted from his house on 13.09.2007 by the police personnel of police station Aliganj district Lucknow and on 18.07.2007 he was involved in case crime no. 382 of 2007 under Sections 457, 380 & 411 IPC and case crime no. 383 of 2007 under Sections 457, 380 & 411 IPC. It is submitted that both these cases belong to police station Aliganj, district Lucknow. It is further submitted that since the applicant was released on bail in both the cases, the police has implicated him in the cases which have been registered against unknown persons. The assertions made in paragraph-2 of the bail application have not been denied in the counter affidavit filed by the State. In the facts and circumstances of the case, I am of the view that the applicant deserves to be enlarged on bail. Let applicant Mustaid involved in case crime no. 452 of 2007 under Sections 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986 be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of learned Special Judge concerned.