Allahabad High Court
Manish Kumar Dixit vs State Of U.P. on 12 August, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 29 Case :- BAIL No. - 6123 of 2010 Petitioner :- Manish Kumar Dixit Respondent :- State Of U.P. Petitioner Counsel :- Shiv Shankar Singh Respondent Counsel :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
Heard learned counsel for the applicant, the learned Additional Government Advocate and perused the F.I.R., the gang chart and other relevant papers filed in support of the bail application. Submission of the learned counsel for the applicant is that in case crime no.136/09, 137/09 and 139/09, the accused applicant has already been acquitted. In the remaining two cases the accused applicant was sentenced for six months' imprisonment with fine, which he has completed and also deposited the fine, as averred in paras 6, 7 and 9 of the application. It is further submitted that this case under U.P.Gangsters and Anti-Social Activities (Prevention) Act has been slapped on the accused-applicant by the police, in vengeance, so that he may languish in jail for a considerable long period. The applicant is in jail since 4.3.2009, as averred in para 2 of the application. Considering the facts and circumstance of the case, let the applicant be released on bail in case Crime No.157 of 2009 u/s 3(1) U.P.Gangsters and Anti-Social Activities (Prevention) Act, P.S. Tikait Nagar District Barabanki on his filing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned/remand Magistrate.
Order Date :- 12.8.2010 kvg/-