IKRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the entire record.

(2.) The present bail application has been filed by the applicant in Case Crime No. 0189 of 2019 under Section 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Kithore, District Meerut, with the prayer to enlarge the applicant on bail.

(3.) The contention as raised at the Bar by learned counsel for the applicant is that applicant-accused has been falsely implicated in the present case. In the Gang Chart, one case was shown and in that case he has already been granted bail, a copy of which has been filed along with present application; that there is no material against the applicant to invoke the provisions of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986. It is further argued that the applicant is in jail since 22.05.2019 and that in case applicant is enlarged on bail, the applicant will not misuse the liberty of bail.