Sheetal Vs State of U.P.

Allahabad High Court (Lucknow Bench) 16 Feb 2001 Criminal Miscellaneous Case No. 448 (B) of 2001
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Case No. 448 (B) of 2001

Hon'ble Bench

S.K.Agarwal, J

Final Decision

Disposed Of

Acts Referred

Criminal Procedure Code, 1973 (CrPC) — Section 439#Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)

Judgement Text

Translate:

S. K. Agarwal, J.@mdashState has filed a counteraffidavit.

2. Heard learned Counsel for the applicant and learned A. G. A.

3. 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.

4. 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.