YUSUF Vs. STATE OF U.P.

JUDGEMENT

(1.) Applicant- Yusuf seeks bail in Case Crime No. 533 of 2018 under Sections 2/3 of U.P. Gangster And Anti Social Activities (Prevention) Act1986, Police Station-Dankaur, District-Gautam Budh Nagar.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(3.) It has been argued by learned counsel for the applicant that the applicant is innocent and has falsely been implicated; that only one case is said to have been shown in the gang chart in which applicant has been granted bail, the gang charge and the copy of the order of bail are annexed with this bail application. It is further submitted that co-accused Jahid has been granted bail by this Court, copy of the bail order has also been annexed. On these grounds bail is prayed. It has been further submitted that applicant is in jail since 22.7.2019 and in case, he is released on bail, he will not misuse the liberty of bail and will cooperate in the trial by all means.