Allahabad High Court
Asheesh Tripathi vs State Of U.P. on 2 April, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 29 Case :- BAIL No. - 2517 of 2010 Petitioner :- Asheesh Tripathi Respondent :- State Of U.P. Petitioner Counsel :- Anil Kumar Awasthi Respondent Counsel :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
counter affidavit and supplementary affidavit filed are taken on record.
Heard learned counsel for the accused applicant and learned counsel for the State.
Perused the F.I.R., Gang Chart and other relevant papers filed in support of the bail application.
Submission of the learned counsel for the accused applicant is that there is only one case shown against the accused applicant in the gang chart and in that case the accused applicant is on bail as averred in para 3 of the supplementary affidavit.
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 the accused applicant may languish in jail for a considerable long period. The accused applicant is in jail since 30.10.09 as averred in para 11 of the bail application.
Considering the facts and circumstances of the case, let the accused applicant Asheesh Tripathi be enlarged on bail in Case Crime No. 5950/2009, u/S 2/3 U.P. Gangsters and Anti-social Activities (Prevention) Act, P.S. Kotwali, District Unnao on his furnishing a personal bond and two local and reliable sureties in the like amount to the satisfaction of the court concerned/Remand Magistrate.
Order Date :- 2.4.2010 Kan