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Judgment
8 paragraphs · 150 wordsRavindra Maithani, J
Applicant Suleman is in judicial custody in Case Crime No.185 of 2024, under Sections 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station- Pathri, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that in all the cases, based on which the instant FIR has been lodged, the applicant is on bail.
Learned State Counsel admits this fact.
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.