Vinay Verma @ Bantu vs State Of Uttarakhand

Vivek Bharti Sharma, J

Applicant Vinay Verma @ Bantu, who is in judicial custody in FIR No. 40 of 2022 under Section 2/3 of Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Rudrapur, District Udham Singh Nagar, has sought his release on bail.

Heard learned counsel for the parties and perused the material available on file.

Learned counsel for the applicant/accused would submit that as per the gang chart, two criminal cases have been shown against the applicant/accused; that, the co-accused Rajesh Gangwar, the leader of the Gang and Annu Gangwar @ Manoj Kumar @ Gulab Singh have already been granted bail by this Court vide order dated 01.05.2023 and 11.10.2023 respectively.

He would further submit that applicant/accused is an innocent person and he has falsely been implicated in the instant crime, therefore, no purpose would be served by keeping the applicant/accused in jail as the trial is likely to take considerable time.

Per Contra, learned State counsel vehemently opposed the bail application of the applicant/accused, however, would admit at Bar that the co-accused Rajesh Gangwar, the leader of the Gang and Annu Gangwar @ Manoj Kumar @ Gulab Singh have already been granted bail by this Court and the applicant/accused may be granted bail on the basis of parity.

In the circumspection of facts as stated above, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a case fit for bail.

The bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of Rs. 50,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.