LAL MOHD. Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The present appeal by special leave, arises out of the final judgment and order dtd. 3/5/2023[Hereinafter referred to as the "impugned order".], passed by the learned Division Bench of the High Court of Judicature at Allahabad[Hereinafter referred to as the "High Court".], in Criminal Miscellaneous Writ Petition No. 3494 of 2023, whereby the High Court dismissed the Writ Petition filed by the appellants seeking quashing of First Information Report[For short 'FIR'.], in CC No. 132 of 2023[Hereinafter referred to as 'impugned FIR'] dtd. 30/4/2023, under Sec. 3(1) of the Uttar Pradesh Gangsters & Anti-Social Activities (Prevention) Act, 1986[Hereinafter referred to as the 'UP Gangsters Act'], lodged at Police Station Khargupur, District-Gonda, Uttar Pradesh.