MASTER Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Asim Kumar Singh, learned counsel for the petitioners and Shri Shachindra Pratap Singh, learned A.G.A. for the respondent State.

(2.) The writ petition has been filed challenging the impugned F.I.R. No.0430 of 2020 dated 13.10.2020, under Section 3(1) of the U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986 (for short 'Gangsters Act') registered at Police Station Kotwali Dehat, District Gonda.

(3.) The petitioners have also prayed for quashing of the Gang Chart prepared under the U.P. Gangsters and Anti Social Activities (Prevention) Act, Police Station Kotwali Dehat, District Gonda and commanding the opposite parties to drop the proceedings under Section 3(1) of Gangsters Act registered at Police Station Kotwali Dehat, District Gonda, with all consequential reliefs.