ANIL KUMAR NIGAM Vs. STATE

JUDGEMENT

(1.) COUNTER affidavit has been filed by the State to which learned counsel for the applicant has also filed rejoinder affidavit which are taken on record. Heard learned counsel for the applicant, and learned Additional Government Advocate. Gone through the F.I.R., the bail rejection order, the gang chart of the applicant as well as the counter and rejoinder affidavits exchanged between the parties. The applicant has been challaned in the present case on the basis of three cases mentioned in the gang chart viz. Case crime no. 3 of 2009 under Section 60 (1)ka(2)/63 of the U.P. Excise Act; case crime no. 4 of 2009 under Section 103/104 of the Trade Mark Act and Case crime No. 5 of 2009 under Section 420, 468 & 47 IPC. All the cases mentioned in the gang chart relate to police station Madiaon, district Lucknow. It is submitted by learned counsel for the applicant that the applicant has been released on bail in all the aforesaid cases and just to see that the applicant remains behind the bar, the provisions of the U.P. Gangsters and Anti Social Activities (Prevention) Act have been slapped on him. Without expressing any further on the merits of the case and considering the severity of the punishment, I am of the view that the applicant may be enlarged on bail. Let applicant Anil Kumar Nigam involved in case crime no. 54 of 2009 under Section 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act of P.S. Madiaon district Lucknow 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.