Mohd. Faiz Alam Khan - (1.) Heard learned counsel for the accused-applicant as well as learned A.G.A. for the State and perused the record.
(2.) This bail application has been moved on behalf of the accused-applicant/Anil Kumar Jain for grant of bail, in Case Crime No. 04/2013, under Section 2/3 U.P. Gangster Act, 1986, Police Station ATS District Lucknow during pendency of trial.
(3.) Learned counsel for accused-applicant while pressing the bail application submits that the accused-applicant has been falsely implicated in the instant case as well as in the case mentioned in the gang chart.;