ATEEK AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of FIR/Case Crime No.568 of 2022, under Ss. 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (for short, "the Act"), Police Station Kotwali Dehradun, District Dehradun.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the applicant along with the co-accused had formed a gang. They have engaged in the grabbing of property by forgery. They spread fear among masses. Nobody comes forward to depose against them.