VIJAY PRAKASH PATHAK, J. - (1.) THIS is an application for bail moved on behalf of the applicant Raj Kumar in Case Crime no.251 of 2011, under Section 2/3 Gangster Act , PS Tundla, District Firozabad.
(2.) HEARD Sri M.C.Tewari, learned counsel for the applicant and learned AGA. It has been contended by the learned counsel for the applicant that seven cases have been mentioned in the gang chart against the applicant, in which two are under U.P. Goonda Act and one is under Section 25 of the Arms Act and in all cases, he is on bail. It has further been contended that the applicant has not been convicted so far in any case. It has further been contended that the applicant is in jail since 23.6.11. Learned AGA has opposed the prayer for bail. Considering the entire facts and circumstances of the case, the nature of offence and material on record, the applicant may be released on bail.
(3.) LET the applicant Raj Kumar involved in Case Crime No.251/11, under Section 2/3 Gangster Act,?? PS Tundla, District Firozabad be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.;