PADMA MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is against the Order dtd. 9/6/2009 passed by the High Court of Uttarakhand at Nainital dismissing writ petition No. 427/2009 filed by the petitioner under Article 226 of the Constitution of India for quashing of an FIR instituted against the petitioner being FIR No. 179/2009 under Ss. 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, 'hereinafter referred' to as "Gangsters Act".

(2.) Ss. 2(b) and 2(c) of the Gangsters Act define as :- "gang" and Gangster.

(3.) Sec. 3 of the Gangsters Act provides as follows: