ANIL MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Kartikeya Saran, learned counsel for the petitioner, Shri Ratan Singh, learned A.G.A. for the State-respondents, and perused the record.

(2.) The present writ petition has been preferred with the prayer to quash the impugned First Information Report dtd. 14/9/2023 registered as FIR No. 0171 of 2023, under Sec. 3 (1) of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station-Gyanpur, District-Bhadohi and for a direction to the police not to arrest the petitioner in pursuance of the impugned FIR.

(3.) The brief facts of the case are that impugned FIR has been lodged against Anil Mishra, Ashish Mishra, Shivam Mishra, Govind Mishra, Pramod Yadav, Shubham Pandey, Santosh Gupta, Kanhiya Jaiswal and Akash ji Baranwal. As per the allegations in the FIR, informant received information that Anil Mishra is a gang leader and Ashish Mishra, Shivam Mishra, Govind Mishra, Pramod Yadav, Shubham Pandey, Santosh Gupta, Kanhiya Jaiswal and Akash Ji Baranwal are the active members of a Gang. The gang of Anil Mishra gets financial and material benefit by fraudulently verifying the registration of farmers by resetting the password of Departmental Login Id (District Food and Civil Supplies department) of District Food and Marketing Officer, Bhadohi and by re-setting the password of departmental Login ID (District Food and Civil Supplies department) of Additional District Magistrate (Judicial), Additional District Magistrate of Bhadohi Gyanpur Aurai and has used the digital signatures.