SHANKAR LAL Vs. STATE

JUDGEMENT

(1.) THIS Writ Petition is filed under Article 226 and 227 of the Constitution of India read with Section 482 Cr.P.C., 1973 for quashing of FIR No. 163/2009 under Sections 3/4 of Maharashtra Control of Organized Crime Act (MCOCA),1999, registered at Police Station Seema Puri.

(2.) THE said FIR was registered on 12.05.2009 after obtaining approval from the Joint Commissioner of Police for registration of case under Section 3(2) and 4 of MCOCA against the petitioner and his syndicate vide Order No. 2145/Pers. Sec./JT. CP (NDR).The FIR was lodged relying upon the criminal antecedents of the petitioner and five FIRs registered against him.

(3.) IN addition, the allegations against the petitioner herein are that he has criminal antecedents as far back as 1972. In the beginning of his criminal life, several cases under Excise Act for sale of illicit liquor were registered against him. Moreover, different cases of hurt, threatening, Arms Act, rioting and theft were registered against him. It is also alleged that he has organized a gang which is involved in performing gambling activities in public places and thus, has amassed huge wealth from such activities.