RAJKUMAR @ RAJU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) In the present case, first information report has been lodged by respondent no. 3, S.H.O., P.S. Kotwali Jwalapur, District Haridwar against the present petitioner and some other accused persons, under Sections under section 2(b)(1) (11)/3 of the U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986 mentioning therein that the petitioner is a gang leader and he along with co-accused persons is engaged in criminal activities for economic and physical advantage. Further, in the F.I.R., gang chart has been shown which discloses that there are five other criminal cases registered against him.

(3.) Learned counsel for the petitioner would submit that petitioner is neither gangster nor member of any gang nor has formed any gang for economic and physical advantage, and all the cases, shown in the gang chart, are result of civil suits.