Allahabad High Court
Shailendra @ Bhola vs State Of U.P. on 21 June, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 39 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15506 of 2010 Petitioner :- Shailendra @ Bhola Respondent :- State Of U.P. Petitioner Counsel :- R.P. Upadhyay Respondent Counsel :- Govt. Advocate Hon'ble Arvind Kumar Tripathi,J.
Heard learned counsel for the applicant, learned AGA and perused the record.
Showing three cases in the gang chart, the applicant was challaned under the Gangsters Act. In those cases, the applicant is already on bail. However, in the present case, the applicant is in jail since 28.01.2010.
In view of the aforesaid fact without expressing any opinion on merit, let the applicant Shailendra @ Bhola be released on bail, in Case Crime No. 12/2010 under Section 2/3 Gangster Act, P.S. Iradat Nagar, District Agra on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.
Order Date :- 21.6.2010 Sushma