- (1.) DEV Kant Trivedi, J. Heard the learned Counsel for the accused applicant Ram Deen on this V-application for bail in Case No. 49/97 registered at Police Station Auraas, Distt. Unnao under Section 3 of U. P. Gangsters & Anti-Social Activities (Prevention) Act.
(2.) ONE of the applications earlier was rejected on 19-2-1999 on merits with a direction that the trial be expedited. Since 19-2-1999, only one witness could be examined by the prosecution and the trial is still pending for rest of the evidence. The accused applicant is in jail in this case from 13-3-1997 for more than three and a half years. Looking into his long detention and very slow pace of trial, the application for bail is allowed.
(3.) LET the accused applicant be released on bail on his furnishing two sureties and a personal bond to the satisfaction of Special Judge Gangsters Act, Lucknow. The accused applicant will also give an undertaking that he will appear at in the police station Auraas Distt. Unnao on every first day of each month till the conclusion of trial. Bail granted. .;