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Judgment
8 paragraphs · 177 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.54 of 2024, under Section 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Vanbhoolpura, District Nainital. 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 six cases, based on which the instant FIR has been lodged, in four cases, the applicant was released on notice under Section 41 A of the Code of Criminal Procedure, 1973, and in the remaining two cases, the applicant is already on bail.
Learned State Counsel admits this fact.
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.