SANJAY VASUDEV Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Vinod Sharma, counsel for the applicant and A.G.A. for the respondents. By the present application under section 482 Cr.P.C. the petitioner has prayed for quashing the proceedings of criminal case no. 4 of 2004 under section 2/3 (1) of Gangster 8b Anti Social Activities (Prevention) Act, pending before the Special Judge, Gangster Act, Dehradun.

(2.) ACCORDING to the applicant on 9.11.2003 at 8.20 PM F.I.R. was lodged against Sri Mahmood, Furkan and Dilsad for the offence punishable under section 4/10 of U.P. Protection of Trees in Rural and Hill Areas Act, 1976, with the allegations that they uprooted Saal

(3.) SEVERAL opportunities were given to the respondents for filing counter affidavit but no counter affidavit has been filed on behalf of the respondents.