STATE OF U.P. Vs. ARIF ANWAR HASHMI

JUDGEMENT

(1.) Heard Sri Vimal Srivastava, learned Government Advocate, assisted by Sri Alok Saran, Sri Rajesh Kumar Singh, learned AGA, Sri Manoj Kumar Misra, learned counsel for respondents no.1 and 3, Sri A.M. Tripathi, learned counsel for respondents no.2 and 6 and Sri Roshan Babu Gupta as well as Ms. Purnima Mishra, learned counsel for respondents no.4 and 5.

(2.) Learned AGA has filed supplementary affidavit, the same is taken on record. Sri Manoj Kumar Misra has filed objection against the appeal and objection against the interim relief application, both the objections are also taken on record.

(3.) This appeal has been filed under Sec. 18 of the Uttar Pradesh Gansters and Anti-Social Activities (Prevention) Act, 1986 (hereinafter referred to as "the Gangsters Act") against the order dtd. 23/12/2022 passed by the Special Judge (Gangster Act)/ Special Judge (POCSO Act), Balrampur in Criminal Misc. Reference Case No.984 of 2022, State Vs. Arif Anwar Hashmi and Others, arising out of Case Crime No.156 of 2020, under Sec. 3 (1) of U.P. Gansters and Anti-Social Activities (Prevention) Act, 1986, Police Station- Sadullanagar, District- Balrampur.