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 · 185 wordsRavindra Maithani, J
The applicant is in judicial custody in FIR/Case Crime No.129 of 2024 dated 15.03.2024, under Sections 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Kotwali Dehradun, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the cases, based on which, the applicant has been implicated in the instant case, the applicant is either on bail or his arrest is stayed or he has been given notice under Section 41-A of the Code of Criminal Procedure, 1973 and he is not a previous convict.
Learned State counsel does not dispute this statement.
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.