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Bhagwan Deen vs State of U.P.

Allahabad High Court · Decided on 11 June 1998 · Citation: (1998) 06 AHC CK 0004

HON’BLE JUDGES
D.K.Trivedi, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(i)
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No. 2043 (B) of the 1998
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Judgment

4 paragraphs · 165 words

Dev Kant Trivedi, J.—Heard the learned Counsel for accusedapplicant Bhagwan Deen, on this application for bail, in Crime No. 359 of 1995registered at P.S. Gola, District Kheri, under Section 3 (i)U.P. Gangsters Act.

2.

It is urged on behalf of the accusedapplicant that he has been falsely implicated in this case. Three cases of dacoity are shown against him. It is urged on behalf of the accusedapplicant that in one case he is the only person facing trial. In the other two cases only one person each identified him. It is urged on behalf of the accusedapplicant that he is in jail from 71095 and bail has been granted to him in all the above three cases of dacoity.

3.

Looking all the circumstances of the case the application for bail is allowed.

4.

Let the accusedapplicant be released on bail on his furnishing two sureties and a personal bond, each in the like amount to the satisfaction of the Special Judge (Gangster Act) Lucknow.