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Judgment
8 paragraphs · 179 wordsRavindra Maithani, J
Applicant-Rizwan is in judicial custody in FIR/Case Crime No.923 of 2022, under Sections 2/3 of the Uttar Pradesh Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record. Learned counsel for the applicant appeared through video conferencing.
It is argued that the applicant has been implicated in the case, based on a case under Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in which the applicant has already on bail. There is no material against the applicant.
These facts are not disputed by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail. Accordingly, 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.