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Judgment
4 paragraphs · 175 wordsS. K. Agarwal, J.—State has filed a counteraffidavit.
Heard learned Counsel for the applicant and learned A. G. A.
A list of nine cases are mentioned in the Gang Chart against the present applicant. It is contended that SI. No. 1 Crime No. 68/85 he has been acquitted. In other two cases, Crime Nos. 130/86 and 137/92 final reports have been submitted. SI. No. (v) is a case under Section 25 of the Arms Act which is beyond the purview of this Act. Rest of the cases are under Section 352/506/357/380/307 I.P.C. and Section 8/18/20 of the N.D.P.S. Act. The applicant is in jail for the last year and a half.
In the circumstances, without adverting to the merits of the case. Let the applicant, involved in Case No. 106of 1999 under Section 3 (1) of the U.P. Gangsters Act, P.S. Mahrajganj, District Rae Bareli, be enlarged on bail, on his furnishing a personal bond in the two sureties each in the like amount to the satisfaction of C. J.M. Rae Bareli.