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Nabbu vs State of U.P.

Allahabad High Court · Decided on 4 April 2001 · Citation: (2001) 04 AHC CK 0069

HON’BLE JUDGES
Khem Karan, J
ACTS & SECTIONS REFERRED
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No. 1638 (B) of 2001
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Judgment

6 paragraphs · 137 words

Khem Karan, J.—Counteraffidavit be taken on record.

2.

Heard.

3.

The applicant Nabbu is involved in Case Crime No. 136/2000 under Section 2/3 U.P. Gangster and Antisocial Activities (Prevention) Act, P.S. Tadiyawan, District Hardoi.

4.

The learned Counsel for the applicant has said that in case Crime No. 167/98 and 172/94 the applicant has already been acquitted and in Case No. 181/94 the applicant is not named. It has also been said that the rest of the cases shown in the gang chart the applicant has already been enlarged on bail and is in jail for the last six months.

5.

I think the applicant deserves bail.

6.

Let the applicant be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Special Judge concerned.