SHEETAL Vs. STATE OF U P

LAWS(ALL)-2001-2-21

HIGH COURT OF ALLAHABAD

Decided on February 16,2001

SHEETAL Appellant

VERSUS

STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) S. K. Agarwal, J. State has filed a counter-affidavit.
(2.) HEARD learned Counsel for the ap plicant and learned A. G. A. A list of nine cases are mentioned in the Gang Chart against the present ap plicant. It is contended that SI. No. 1 Crime No. 68/85 he has been acquitted. In other two cases, Crime Nos. 130/86 and 137/92 final reports have been submitted. SI. No. (v) is a case under Section 25 of the Arms Act which is beyond the purview of this Act. Rest of the cases are under Section 352/506/357/380/307 I. P. C. and Section 8/18/20 of the N. D. P. S. Act. The applicant is in jail for the last year and a half. In the circumstances, without ad verting to the merits of the case. Let the applicant, involved in Case No. 106of 1999 under Section 3 (1) of the U. P. Gangsters Act, P. S. Mahrajganj, District Rae Bareli, be enlarged on bail, on his furnishing a personal bond in the two sureties each in the like amount to the satisfaction of C. J. M. Rae Bareli. Bail granted. .;

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