MOHD HANEEF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of this application moved under Section 482 of the Code of Criminal Procedure, 1973, the petitioner seeks to issue writ in the nature of certiorari for quashing the impugned charge sheet no. 116 of 2011 which pertains to F.I.R. no. 487 of 2010 registered at Police Station Rudrapur, as Case Crime no. 487 of 2010, under Section 2/3 of Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, against the petitioner.

(2.) An F.I.R. bearing case crime no. 487/2010 was lodged by Ganesh Prasad, Incharge Inspector, Police Station, Rudrapur against six accused persons including the present applicant Mohd Haneef in Police Station Rudrapur, on 10.09.2010 as regards offence punishable under Section 2/3 of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986.

(3.) According to F.I.R., the accused persons indulged in anti-social activities like theft etc. Accused is a member of an organized Gang of thieves, who are involved in theft of motorcycle and thereby gaining undue pecuniary and material advantage for himself and other members of the gang, to which public feels intimidated. The F.I.R. bearing case crime no. 487/2010 entails the description of number of cases, which are pending against the accused persons. The description of those cases is being given as below: