MAQBOOL 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 the supplementary affidavit filed by the applicant. In the gang chart (Annexure-1), one case has been shown against the applicant relating to case crime no. 4 of 2008 under Section 302, 201 and 120-B IPC. Submission of learned counsel for the applicant is that the applicant has been released on bail in said case crime number and there is no other case against the applicant to enable the police to haul him under the U. P. Gangsters and Anti Social Activities (Prevention) Act. It is further submitted that the police with malicious intention has implicated the applicant just to see that he does not come out of jail. Without commenting on the merits of the arguments advanced by learned counsel for the applicant, I am of the view that the applicant is entitled to be released on bail. Let applicant Maqbool involved in case crime No. 264 of 2008 under Section 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.