SUBHASH NAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Rajendra Singh, learned counsel for the petitioners, Mr. R.P. Nautiyal, Assistant Advocate General (Criminal) for the State and Mr. Mohd. Azim, learned counsel holding brief of Mr. Sandeep Tandon, learned counsel for the respondent no. 2. This judgment will dispose of all the above mentioned petitions as the object of filing of these petitions is common, viz. to quash the entire criminal proceedings of Special Sessions Trial No. 6/200S, State Vs. Harpal Goswami & others. The said Sessions Trial is pending adjudication in the court of Special Judge, Gangsters Act, District Haridwar.

(2.) HAVING heard the learned counsel of the petitioners as well as Deputy Advocate General (Criminal) for the State, it appears that the first information report was lodged by Shri Jasbir Singh Pundir, Inspector Incharge, Kotwali Roorkee, District Haridwar against these petitioners, namely, Subhash Nagar, Yashveer Singh and Harpal Goswami on 16.09.2003 in Kotwali Roorkee. The said FIR discloses that there is an organized gang of these accused persons, who remain in the society as a white color criminals. Their task is to put the people under coercion, intimidation and fear on the strength of their miscreant nature. They force the people to enter into the transaction of purchasing and selling the land and, in this way, they earn the illegal money. They also extort money -from the respectable people of the society, by giving them threats to advert their obscene pictures. Due to this task of the petitioners, the people are so terrorized and nobody dares to approach the police and lodge an FIR against them. In the first information report, the criminal history of these persons were also briefed and the Inspector Incharge also got approval of the ganttchart from the District Magistrate,' Haridwar and lodged the FIR. After investigation, the charge -sheet was submitted against all the (accused persons under Section 2 /3 of the Gangster & Anti -Social Activities (Prevention) Act, 1986 wherefor they were facing trial in the court below.

(3.) AN attention has also been drawn that these petitioners also faced another criminal case NO. 252S/2002 for the offences punishable under Section 420, 406, 506 IPC pertaining to Police Station Kotwali Roorkee wherein the first information report was lodged by one Mr. Ram Kumar Goel. The aforementioned case was another case of cheating in a land transaction. Mr. Ram Kumar Goel got his money back and entered into a compromise. So, the trial ended in an acquittal on 26.11.2002.