VIPIN SINHA, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A. for State.
(2.) APPLICANT has moved the present bail application seeking bail in Case Crime No. 64 of 2015, under Section 2/3 of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, P.S. Purkaazi, District Muzaffarnagar.
(3.) I have perused the prosecution story as set up in the F.I.R. and also the bail rejection order. The contention as raised at the bar by learned counsel for the applicant is that as per gang chart one case is alleged to have been shown against the applicant in which the applicant has been granted bail, copy of the bail order is annexed as Annexure no. 3 to the affidavit accompanying the bail application. It is next contended that in case, the applicant is enlarged on bail, the applicant shall not misuse the liberty of bail. The applicant is in jail since 12.04.2015.;