Section 4(a) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(a)the court may take into consideration the fact that the accused was--(i)on any previous occasion bound down under Section 107 or Section 108 or Section 109 or Section 110 of the Code, or(ii)detained under any law relating to preventive detention, or(iii)externed under the Uttar Pradesh Control of Goondas Act, 1970 (Act No. 8 of 1971) or any other such law;
