ANWAR SHAHZAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Gopal Chaturvedi, learned Senior Advocate, assisted by Sri Ajay Srivastava, learned counsel for the petitioner and Sri Gambhir Singh, learned A.G.A. for the State-respondents.

(2.) This writ petition has been filed praying for the following reliefs:

(3.) In paragraph-11 of the writ petition, the petitioner has admitted that four criminal cases, namely, Case Crime No.724 of 2019 under Ss. 379, 447, I.P.C. in P.S. Kotwali, District Ghazipur, Case Crime No.725 of 2019 under Ss. 379, 447, I.P.C. in P.S. Kotwali, District Ghazipur, Case Crime No.594 of 2019 under Ss. 181, 420, I.P.C. in P.S. Kotwali, District Ghazipur and Case Crime No.667 of 2020 under Sec. 3(1)(2) of U.P. Gangsters Act, P.S. Kotwali, District Ghazipur, are registered against him. As per impugned First Information Report, a Case Crime No.04 of 2020 under Ss. 419, 420, 467, 468, 471, 120-B I.P.C. and Sec. 30 Arms Act is also registered in P.S. Daskshin Tola, District Mau. In paragraph-5 of the writ petition, the petitioner has stated that he is innocent and has been falsely implicated because he is real brother-in-law of Mukhtar Ansari and the present government has started a policy to harass the political opponent who had fought and won MLA/ parliamentary election against the ruling party candidate. In paragraph-12 of the writ petition, the petitioner has stated that the provisions of the Gangsters Act have not been complied as there is nothing on record to show that the petitioner is gaining or has accumulated wealth because of the present cases and Sec. 17 of the Gangsters Act is also not applicable.