Meharban @ Mathu vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Meharban @ Mathu is in judicial custody in Special Session Trial No. 24 of 2022, arising out of Case Crime No. 02 of 2022, under Section 2/3 of Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, P.S. Vikasnagar, District Dehradun. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

Applicant was on bail in the matter. He did not appear on two occasions before the court below. Non-bailable warrants were issued against him and thereafter his bail application was rejected.

Learned counsel for the applicant would submit that the applicant was in jail in District Sirmaur, Himachal Pradesh during the period when he was required to appear before the court concerned; therefore, he did not appear on two occasions before the court concerned.

Learned counsel for the State would submit that it is a ground taken by the applicant before the court below.

Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

The bail application is allowed.

Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.