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Jaikaran vs State of U.P.

Allahabad High Court · Decided on 14 February 2002 · Citation: (2002) 02 AHC CK 0068

HON’BLE JUDGES
Bhanwar Singh, J
ACTS & SECTIONS REFERRED
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No. 1946(B) of 2002
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Judgment

5 paragraphs · 164 words

Bhanwar Singh, J.—Heard.

2.

The accusedapplicant Jaikaran has been booked under the U.P. Gangsters and Antisocial Activities (Prevention) Act.

3.

A perusal of the Gang chart shows that he is involved in two cases one under Section 302 I.P.C. and the other under Section 506 I.P.C. Learned counsel for the applicant submits that the informant of the case registered under Section 302 I.P.C. has subsequently lodged the report in other case with a view to install his application for bail. Initially the applicant was not named in the case registered under Section 302 I.P.C.

4.

Without prejudice to the prosecution case, it may be observed at this juncture that it was virtually one case whereby the provisions of Section 3(i) of the U.P. Gangsters and AntiSocial Activities (Prevention) Act could not be attracted. It is, therefore, a good case for bail.

5.

Let the accusedapplicant be admitted to bail on his furnishing bail bonds to the satisfaction of the Special Judge, Gangsters Act Lucknow.