- (1.) R. D. Shukla, J. Applicant Yakub has applied for his bail in case Criminal No. 268/99 under Section 2/3 U. P. Gangster and Anti-Social Activities (Prevention) Act, P. S. Kamalpur, District Sitapur.
(2.) HEARD. This is the second bail application. Applicant has been in judicial custody since July, 1999. The trial of the applicant has not proceeded. There was a case of Gangster Act in the year 19% in which, list of seven cases had been considered and the applicant was granted bail. Now, again the same seven cases of the list have been relied on. Applicant, is therefore, allowed bail on his furnishing sureties and a personal bond of the like amount to the satisfaction of the Court concerned. Bail granted. .;