SHRADDHA GUPTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dtd. 27/9/2019 passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Writ Petition No. 21964 of 2019 and the subsequent order dtd. 10/11/2020 passed in Criminal Miscellaneous Review Application No. 2/2019, the original accused, Shraddha Gupta, against whom an FIR has been filed under Sec. 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (hereinafter referred to as the Gangsters Act, 1986), has filed the present appeals.

(2.) The facts leading to the present appeals in nutshell are as under:

(3.) Shri Divyesh Pratap Singh, learned counsel appearing on behalf of the appellant has, as such, reiterated what was argued before the High Court.