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Judgment
8 paragraphs · 179 wordsRavindra Maithani, J
Applicant Arun Sengan 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. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
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; he is not a previous convict.
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 of the like amount, to the satisfaction of the court concerned.