S.C. Chaurasia, J. - (1.) Supplementary -counter affidavit filed on behalf of State is taken on record.
(2.) Heard learned Counsel for the applicant, learned A.G.A. and perused the record.
(3.) This bail application has been moved on behalf of applicant -accused, Vinay Kumar Vishwakarma, who is involved in Case Crime No. 104 of 2008, under Sec. U.P. Gangsters and Anti -Social Activities (Prevention) Act, 1986, Police Station -Achalganj, District -Unnao.;