PRAMOD SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Arun Kumar Mishra, learned counsel for the petitioner and learned AGA for the State.

(2.) By means of this writ petition, petitioner seeks quashing of the first information report dated 07.11.2020 giving rise to Case Crime No.728 of 2020, under Section 3(1) of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Robertsganj, District Sonebhadra.

(3.) The order dated 04.11.2020, passed by the second respondent, District Magistrate, Sonebhadra granting approval to the Gang Chart, Annexure-5 to the writ petition is also sought to be quashed.