DINESH KUMAR SINGH,J. - (1.) Heard learned counsel for the accused-applicant(s) as well as learned Additional Government Advocate and gone through the entire record.
(2.) By means of this application under Section 439 CrPC, the accused-applicant seek(s) bail in FIR No.0280 of 2020, under Section 2(B)(1)/3 U.P. Gangsters and Anti-Social Activities Prevention Act lodged at Police Station Ataria, District Sitapur.
(3.) Learned counsel for the accused-applicant(s) submits that the provisions of the Gangsters Act have been invoked against the accused-applicant on the basis of four following cases: i. FIR No. 0223 of 2017, U/S 60(2) Excise Act. ii. FIR No. 0112 of 2018 U/S 60(2) Excise Act. iii. FIR No. 062 of 2020 U/S 60(2) Excise Act. iv. FIR No. 0268 of 2020 U/S 60(2) Excise Act. It is evident that the cases against the accused-applicant are of similar nature; first relates to the year 2017, second relates to the year 2018 and third and fourth relate to the year 2020. From possession of the accused-applicant illicit liquor locally manufactured is alleged to have been recovered. The accused-applicant has been languishing in jail since 17.09.2020. There is no other criminal history of the accused-applicant except for aforementioned four cases. ;