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Judgment
8 paragraphs · 176 wordsRavindra Maithani, J
Applicant Salman @ Pahari is in judicial custody in Case Crime No.0108 of 2024, under Section 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station- Kaliyar Shareef, 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 in all the cases, based on which the instant FIR has been lodged, the applicant has already been granted bail; he is not a previous convict.
Learned State Counsel would submit that the bail rejection order does not reveal any previous conviction of the applicant.
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.