AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 146 wordsRavindra Maithani, J
Applicant Bhanu is in judicial custody in Case Crime No.316 of 2024, under Sections 2(b)(ii)/3, 2(b)(xi) 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.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.
This fact is 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.