RAJU PATHAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a copy of order dtd. 13/4/2023 passed by a coordinate Bench of this Court in Criminal Misc. Writ Petition No. 4451 of 2023, Vishal (minor) Vs. State of U.P. and 3 Others, in the Court which is taken on record.

(2.) Heard Sri Shamasul Eslam, learned counsel for the petitioner and Sri Ratan Singh, learned A.G.A. appearing for the State-respondents.

(3.) The present writ petition has been filed under Article 226 of the Constitution of India with the prayer to quash the impugned first information report dtd. 24/11/2022 registered as Case Crime No. 203 of 2022 under Sec. 3(1) of U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986 (hereinafter mentioned as 'U.P. Gangsters Act'), Police Station- Haldi, District- Ballia.