S.C. Chaurasia, J. - (1.) 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 the applicant -accused, Radhey Shyam Pasi, who is involved in Case Crime No. 338 of 2010, under Sec. U.P. Gangsters and Anti -Social Activities (Prevention) Act, 1986, Police Station -Ram Sanehi Ghat, District Barabanki.;