ANKIT SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajendra Kumar Dwivedi, learned counsel for the petitioner and Sri Badrul Hasan, learned A.G.A. for the State.

(2.) Learned counsel for the petitioner has filed an application praying for consideration of prayer of petitioner for quashing of the F.I.R. bearing Case Crime No.451 of 2022, under Sec. 2(b)(i) and 3 of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986 (for short 'Gangsters Act'), Police Station-Pasgawan, District- Lakhimpur Kheri. The application is supported with an affidavit and the same is taken on record.

(3.) By means of the present writ petition, petitioner has sought quashing of the F.I.R. bearing Case Crime No.451 of 2022, under Sec. 2(b)(i) and 3 of Gangsters Act, Police Station-Pasgawan, District- Lakhimpur Kheri.