High CourtsSingle Bench

Rizwan @ Babu vs State Of Uttarakhand

Uttarakhand High Court · Decided on 22 May 2024 · Citation: (2024) 05 UK CK 0126

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3
RESULT
Allowed
CASE NUMBER
First Bail Application No. 965 Of 2024
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Judgment

8 paragraphs · 161 words

Ravindra Maithani, J

1.

Applicant Rizwan @ Babu is in judicial custody in Case Crime No.55 of 2019 (Special Sessions Trial No.02 of 2020), under Sections 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act,, 1986, Police Station- Vanbhoolpura, District- Nainital. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is argued by learned counsel for the applicant that in all the cases, based on which the instant FIR has been lodged, the applicant is already on bail.

4.

Learned State Counsel admits this fact.

5.

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.

6.

The bail application is allowed.

7.

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.