LAWS(SC)-2024-2-31

FARHANA Vs. STATE OF UTTAR PRADESH

Decided On February 19, 2024
FARHANA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel representing the parties and perused the material available on record.

(3.) The appellants-Farhana and Sadarul Islam have filed the instant appeals for assailing the orders dtd. 14/11/2022 and 6/12/2022 passed by the Division Bench of the High Court of Judicature at Allahabad rejecting Criminal Miscellaneous Writ Petition Nos. 16653 of 2022 and 18326 of 2022 preferred by the appellants respectively, with a prayer to quash the Case Crime No. 424 of 2022 registered against the appellants for the offence punishable under Sec. 3(1) of the Uttar Pradesh Gangsters and Anti-Social Activities(Prevention) Act, 1986(for short 'Gangsters Act') at Police Station-Bhognipur, District-Kanpur Dehat.