ANAND SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri A.K.Maurya, learned counsel for the petitioner, Sri Anurag Verma, learned AGA for the State and perused the First Information Report and the material on record.

(2.) The present writ petition has been filed by the petitioner, namely, Anand Singh @ Anju Singh, seeking quashing of the First Information Report of Case Crime No.7 of 2021, under Section 2 and 3 of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Jethwara, District Pratapgarh with a further prayer to stay of his arrest during the pendency of the investigation of the said case.

(3.) Learned counsel for the petitioner submits that only on the basis of one criminal case, i.e.,377 of 2020, under Section 394 I.P.C., Police Station Jethwara, District Pratapgarh in which he has already got himself bailed out from the competent Court on 5.12.2020, the impugned FIR under the Gangster Act has been lodged against the petitioner. He further submits that the petitioner is neither a member of any gang nor he runs any gang involved in anti-social activities. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence the FIR is liable to be quashed by this Court.