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Judgment
8 paragraphs · 163 wordsRavindra Maithani, J
Applicant Sahadat Khan is in judicial custody in Case Crime No.40 of 2024, under Sections 2(b)(i), 2(b)(xi)/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station-Shyampur, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned Senior Counsel appearing for the applicant that the applicant has been implicated in the case based on a previous case in the past, in which the applicant is already on bail.
This fact is 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.