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Judgment
8 paragraphs · 185 wordsRavindra Maithani, J
Applicant Neeraj is in judicial custody in Case Crime No.52 of 2023, under Section 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station- Kotwali Laksar, 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 out of two cases, based on which the instant FIR has been lodged, in one case, the applicant has been acquitted and in another case, he has been granted bail; he has not committed any offence, as such.
The factual aspects, with regard to the past cases, as alleged, have been 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.