NAGENDRA BRAHMCHARI CHELA BRAHMLEEN ANAND SWAROOP BRAHMCHARI R/O MOKSHDHAM BHUPATWALA Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure, 1973, (for short Cr.P.C..), the petitioner has sought quashing of the charge sheet arisen out of crime no. 411 of 2007, State vs. Nagendra Brahmchari, relating to offence punishable under section 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Jwalapur, District Hardwar.

(3.) Perusal of the charge sheet shows that gang was being operated under the leadership of the petitioner with one Munnawar Hasan and Matloob. The petitioner has a criminal history of the years 1999, 2002 and 2005.