ANSHU TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) Applicant- Anshu Tiwari @ Abhishek Tiwari seeks bail in Case Crime No. 275 of 2019, under Sections 2/3 (1) U.P. Gangster and Anti-Social Activities (Prevention) Act 1986, Police Station- Colonelganj, District- Prayagraj.

(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 two cases against accused-applicant are shown in the gang chart and in both the cases he has been granted bail, copy of the orders of bail are annexed along with this bail application; it has been lastly submitted that the applicant is in jail since 12.8.2019 and in case he is granted bail he will not misuse the liberty of bail. On these grounds bail is prayed.