(1.) Heard Sri Brij Mohan Sahai, learned counsel assisted by Sri Indrajeet Shukla for the appellant, Sri Chandra Shekhar Pandey, learned Additional Government Advocate and Sri Sharad Dixit, learned counsel for the complainant on short term bail application pending in appeal.
(2.) This short term bail application has been moved on behalf of the accused-appellant/ Suneel Kumar Singh, who involved in Gangster Case No. 448 of 2012 arising out of Case Crime No. 717 of 2003 under Sections 147, 148, 149, 504, 506, 307/34, 302 IPC and 3(1) U.P. Gangster and Anti Social Activities Act, 1986 and Gangster Case No. 451 of 2012 arising out of Case Crime No. 726 of 2003 under Section 25/27 Arms Act, Police Station Gosaiganj, District Sultanpur
(3.) Sri Brij Mohan Sahai, learned counsel for the accused-appellant while pressing the present application submits that the marriage of his niece is fixed on 22.2.2019, so accused appellant may be released on short term bail.
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