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Judgment
Alok Mahra, J
Applicant Nikhil Kumar, who is in judicial custody in Case Crime/ FIR No.01 of 2025, under Sections 2(b)(i), 2(b)(xi)/3 of the U.P. Gangster & Anti-Social Activities (Prevention) Act, 1986, registered at P. S. Kotwali Ranipur, District Haridwar, has sought his release on bail.
Heard learned counsel for the parties and perused the material available on record.
As per the FIR, the applicant and other accused persons are alleged to be involved in creating fear and terror among the public and in carrying out illegal activities as members of a gang led by the co-accused.
Learned counsel for the applicant submits that the applicant has committed no offence as alleged and has been falsely implicated. He has further contended that only two other cases have been shown in the gang chart against the applicant, in which he has already been granted bail.
Learned counsel for the State does not dispute this factual position.
In view of the above, but, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a fit case for bail.
The bail application is thus, allowed and the applicant is directed to 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.