ATUL JAISWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AGA for the State.

(2.) The instant petition seeks quashing of the impugned F.I.R. dtd. 28/4/2023 giving rise to Case Crime No. 214 of 2023, under Sec. 3(1) of Uttar Pradesh Gangster and Anti Social Activities (Prevention) Act, Police Station Saraimeer, District Azamgarh.

(3.) Upon hearing learned counsel for the parties, we find that submissions made on behalf of the petitioners are his defence, which cannot be looked into while dealing with a writ petition seeking quashing of a first information report.