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 · 148 wordsRavindra Maithani, J
Applicant Kakka Singh alias Kakki is in judicial custody in FIR No.254 of 2022, dated 01.11.2022, under Sections 2/3 of The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Nanakmatta, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused having similar role have already been granted bail.
This fact is not disputed by the 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.