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Judgment
4 paragraphs · 151 wordsD.K. Trivedi, J.—Counter-affidavit filed on behalf of the State in the bail application moved on behalf of Sultan in Case Crime No. 109 of 1987 registered at P.S. Maigalganj, distt. Kheri, u/s 3(1) of U.P. Gangsters Act, be taken on record. Heard the learned Counsel for the parties.
The accused-applicant earlier was also challaned u/s 3 of U.P. Gangsters Act and was released on bail on 12.1.1998. In the month of May, 1998, one case of firing at police party and u/s 399/402, I.P.C. has been shown in which the accused-applicant was challenged. The accused-applicant claims that he has been falsely implicated in this case on account of enmity.
Looking into all the circumstances of this case, the application for bail is allowed.
Let the accused-applicant be released on bail on his furnishing two sureties and a personal bond to the satisfaction of Special Judge. Gangsters Act, Lucknow.