SHAROHAN PASI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant-accused, learned

(2.) A. G. A. and perused the record. Accused shatrohan Pasi son of Maiku kpasi, resident of village Khatola, P. S. Banthara, District lucknow, is involved and detained in Case crime No. 358 of 2007, under Section 2/3 of the Gangster Act, from P. S. Itaunja, District lucknow and he has applied for bail.

(3.) LEARNED counsel for the applicant contends that the co-accused Ismail son of Ishaq Husain has already been ordered to be released on bail by this Court invide order dated 22. 05. 2009, therefore, the present accused also deserves to be released on bail. Learned a. G. A. opposed the prayer for bail.