SATISH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Daga, learned counsel for the applicant and Sri Pradeep Kumar Srivastava, learned A.G.A. for State of U.P.

(2.) This application under Sec. 482 Cr.P.C. has been moved by the applicant for quashing the charge sheet dtd. 10/9/2020, being C.S. No.144/2020 as well as entire proceedings registered as G.S.T. No.1518 of 2020, State of U.P. Vs. Harish and 2 others, under Sec. 2/3 U.P. Gangsters and Anti-social Activities (Prevention) Act, 1986, Police Station Refinery, District Mathura (arising out of Case Crime No.14 of 2020 as well as cognizance and summoning order dtd. 15/10/2020 passed by Additional District and Sessions Judge-05/Special Judge (Gangsters Act), Mathura.

(3.) Learned counsel for the applicant submitted that applicant along with two other accused persons have been named in the present First Information Report and further the U.P. Gangsters and Anti-social Activities (Prevention) Act, 1986 (hereinafter called as "Gangsters Act") has been imposed upon them on the basis of two FIRs which being: