DEVENDRA PRATAP SINGH, J. - (1.) THIS bail application, after being released by some Hon'ble Judges of this Court, was nominated to this Bench by an order of Hon'ble the Chief Justice dated 17th of January 2012 when I was sitting in a Division Bench and subsequently it was listed and heard before this Bench on 30th and 31st of January 2012. This is how, this bail application was placed before and is being disposed off, by this Bench.
(2.) HEARD Sri Satish Trivedi, Sri Daya Shanker Misra, learned Senior Advocates assisted by Sri Ravindra Sharma and Sri Khan Saulat Hanif for the applicant. Sri S.G.Hasnain, learned Addl. Advocate General assisted by Sri Mewa Lal Shukla, learned counsel for the State and Sri Shyam Kumar Singh holding brief of Sri Arvind Srivastava for the Intervenor. The applicant seeks bail in a case Crime No. 419 of 2007 registered at Police Station Dhoomanganj and lodged by its Station Officer under Section 2/3 of the Uttar Pradesh Gangesters and Anti Social Activities (Prevention) Act, 1986 (herein after referred to as the 'Act').
(3.) THE applicant has been a Member of the State Legislative Assembly, Uttar Pradesh from Allahabad for five consecutive terms and was also a Member of Parliament on a Samajwadi Party ticket.;