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Judgment
8 paragraphs · 169 wordsRavindra Maithani, J
Applicant Devraj is in judicial custody in Case Crime No.575 of 2022, under Sections 2(b)(i), 2(b)(xi)/3 of the U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986, Police Station Ranipur, 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 in all the cases, based on which the instant FIR has been lodged, the applicant has already been released on bail; the main accused, in the instant case, has been enlarged on bail.
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.