Umesh Kumar, J. - (1.) Applicant- Prince Gupta seeks bail in Case Crime No. 283 of 2019, under Sections 2/3 U.P. Gangster Act and Anti-social Activities (Prevention) Act 1986, Police Station- Fatehabad, District- Agra.
(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(3.) It has been argued by learned counsel for the applicant that the applicant is innocent and has falsely been implicated; that three cases against accused-applicant are shown in the gang chart in all the cases he has been granted bail, copy of the orders of bail are annexed along with this bail application. The applicant is in jail since 21.7.2019. On these grounds bail is prayed.;