STATE OF U P Vs. RAM AJORE

JUDGEMENT

(1.) The above noted criminal revision petitions are being dealt with together in view of the fact that common question of law and facts are involved. For reference to record, Criminal Revision No. 496 of 2001(State of U.P. v. Rain Ajore and others) is being taken up.

(2.) In the aforesaid revision petition, the State of U.P. has challenged the orders passed by Special Judge, Gangsters Act whereby the accused/ respondents have been discharged of the charge under section 3(1) of the U.P. Gangsters and AntiSocial Activities (Prevention) Act, 1986.

(3.) Similar cases had earlier come up for hearing and have been adjudicated and decided by this Court vide order dated 5th of September, 2006 pissed in Criminal Revision No. 34 of 2002 (State of U.P. v. Vinod Dubey).