Gopal Singh vs State Of U.P.
2012 Latest Caselaw 2473 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 3838 of 2012
 

 
Petitioner :- Gopal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Piyush Mishra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for the Applicant and learned AGA on behalf of State.

It has been submitted on behalf of the applicant that only on the basis of two cases, the offence under Section 3(1) U.P. Gangster Act has been imposed on the applicant.  In both the cases, the applicant has been granted bail. Copy of the bail order has been annexed with the Bail Application.

The Bail Application has been opposed by the learned AGA but it is not disputed that in both the cases as shown in the gang chart,  the applicant is on bail.

Considering the facts and circumstances of the case, let the applicant Gopal Singh S/o Ravindra Pratap Singh involved in Case Crime No.326 of 2011, under Sections 3(1) U.P. Gangster Act, P.S. Jahagiraganj, District Ambedkar Nagar be released on bail subject to furnishing of a personal bond and two sureties each of the like amount to the satisfaction of the Court concerned.

Order Date :- 5.6.2012

SFH