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Judgment
8 paragraphs · 162 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.305 of 2024, under Sections 2(b)(i), 2(b)(xi)/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Kotwali Jwalapur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that in the case, based on which the instant FIR has been lodged, the applicant has already been granted bail; all the other co-accused have already been granted bail.
These facts are admitted by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.