Rekha Dikshit,J. - (1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.
(2.) This bail application has been filed by the accused-applicant, who is involved in Case Crime No.256 of 2020, under section 3(1) of Uttar Pradesh Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Itiyathok, District Gonda.
(3.) Learned counsel for the applicant submits that in the gang chart two cases are shown against the accused applicant. In all the two cases he has been released on bail. It is further submitted that no other case is pending against him. It is further submitted that there is no possibility of the applicant of fleeing away from judicial custody or tampering with the witnesses . In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.;