MUNNALAL Vs. STATE OF U P

JUDGEMENT

(1.) Applicants- Munnalal and Premchandra @ Premprakash @ Chandu seek bail in Case Crime No. 333 of 2019, under Sections 2/3 U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station- Sirsaganj, District- Firozabad.

(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 applicants that the applicants are innocent and have falsely been implicated; that two cases against accused-applicants are shown in the gang chart and in both the cases they have been granted bail, copy of the orders of bail are annexed along with this bail application; The applicants are in jail since 8.7.2019. On these grounds bail is prayed.