RAJEEV AGARWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Swetashwa Agarwal, learned counsel for the applicants and learned A.G.A. for the State in both the connected applications as both the applications arise out of same FIR, chargesheet and cognizance order.

(2.) The instant Applications 482 Cr.P.C. have been filed on behalf of the applicants with a request to quash the entire proceedings of Special Case No.113 of 2018 (State Vs. Ranjan Mittal and another) arising out of case crime/FIR No.125 of 2018, under Ss. 2/3 of U.P. Gangster and Anti-Social Activities (Prevention) Act, 1986, Police Station-Kotwali Nagar, District-Muzaffar Nagar, which is pending in the court of Special Judge, Gangster Act/5th Additional District and Sessions Judge, Muzaffar Nagar along with impugned charge-sheet dated 03.09.20218 as well as cognizance order dtd. 26/9/218.

(3.) The facts of the case in brief are as follows: