MOHMOOD ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from an order dtd. 5/10/2018 passed by the High Court of Judicature at Allahabad in the Criminal Miscellaneous Writ Petition No. 28080 of 2018 filed by the appellant herein by which the High Court rejected the Writ Petition and thereby declined to quash the First Information Report (FIR) No. 165 of 2018 dtd. 22/7/2018 registered at the Police Station Mirzapur, District Saharanpur, State of U.P. for the offences punishable under Ss. 2 and 3 respectively of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986.

(3.) The FIR dtd. 22/7/2018 reads thus:-