High CourtsSingle Bench

Aradhana Sharma vs State Of Uttarakhand

Uttarakhand High Court · Decided on 15 March 2024 · Citation: (2024) 03 UK CK 0061

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Uttar Pradesh Gangster And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
RESULT
Allowed
CASE NUMBER
First Bail Application No. 467 Of 2024
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Judgment

8 paragraphs · 178 words

Ravindra Maithani, J

1.

Applicant Aradhana Sharma is in judicial custody in Case Crime No.238 of 2023, under Section 2/3 of the U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986, Police Station Rajpur, District-Dehraun. She has sought her release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is argued by learned counsel for the applicant that out of 5 of the cases, based on which the instant FIR has been lodged, the applicant is in bail in 2 of such cases, and in three of the cases, the applicant has never been apprehended; she is not a previous convict.

4.

These facts are admitted by learned State Counsel.

5.

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.

6.

The bail application is allowed.

7.

Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.