BALVINDERJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks to quash the impugned FIR, being case crime no. 186 of 2017, P.S. Prem Nagar, Dehradun, lodged under Section 2/3 of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, contained as Annexure no. 1 to the petition.

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the criminal writ petition.

(3.) Considering the facts of the case, this Court proposes to pass the following order, in the interest of justice.