IMTIYAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons, namely, Imtiyaz, Afzal Khan, Smt. Vanita alias Anju Verma and Arun Kumar Verma have invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Special Sessions Trial No.8 of 2020, 'State Vs. Imtiyaz and Others', under Sec. 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, pending before the Special Judge, Gangsters Act, Dehradun.

(2.) Heard Mrs. Prabha Naithani, the learned counsel for the applicants and Mr. Pratiroop Pandey, the learned AGA for the State.

(3.) During the arguments, the learned counsel appearing for the applicants-accused persons submitted that the present matter may be disposed of with the direction to the concerned court, in case, the applicants move an application for bail, the concerned court shall decide the same as expeditiously as possible.