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Judgment
8 paragraphs · 170 wordsRavindra Maithani, J
Applicant Vaseem is in judicial custody in Case Crime No. 213 of 2024, under Section 2/3 of UP Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Manglaur, 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 mere based on one case under Narcotic Drugs and Psychotropic Substances Act, 1985, the applicant has been implicated in the instant case. He would submit that the applicant has already been enlarged on bail in the case, based on which the instant FIR has been lodged.
Learned State counsel admits these facts.
Having considered, this Court is of the view that 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.