ANIL KUMAR KHATIK Vs. STATE OF U.P.
LAWS(ALL)-2022-1-18
HIGH COURT OF ALLAHABAD
Decided on January 19,2022

Anil Kumar Khatik Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

RAM KRISHNA GAUTAM,J. - (1.)Heard over bail application moved by applicant, Anil Kumar Khatik, in Case Crime No. 181 of 2021, under Sec. 2/3 of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station-Madrak, District-Aligarh.
(2.)Learned counsel for the applicant argued that the accusedapplicant is innocent; he has been falsely implicated in this very case crime number and is languishing in jail since 25/06/2021; he is of no criminal antecedent and there is no likelihood of fleeing from course of justice or tempering with evidence in case of release on bail. In gang chart, he has been shown to be of one criminal antecedent, wherein, he is on bail; hence, bail has been prayed for.
(3.)Learned AGA has vehemently opposed, but could not oppose this fact that in gang chart, there are only one case against the applicant, wherein, he is on bail.


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