VIRENDRA KASAUDHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of the State, is taken on record.

(2.) Heard Sri Bipin Kumar Tripathi, learned counsel for the petitioner and Sri Ratan Singh, learned AGA for the State and perused the records.

(3.) Present petition has been filed with a prayer for quashing the F.I.R. dtd. 17/12/2022, registered as Case Crime No. 660 of 2022, under Sec. 3(i) U.P. Gangster and Anti Social Activities (Prevention) Act, 1986 (hereinafter referred to as the Gangster Act), Police Station Chiluatal, District Gorakhpur with a further prayer not to arrest the petitioner in pursuance of the impugned F.I.R.