VINOD KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anurag Pathak, learned counsel for the petitioner, learned A.G.A. for the State and perused the record.

(2.) The instant writ petition seeks quashing of the FIR dtd. 23/2/2023 giving rise to Case Crime No.94 of 2023, under Sec. 3(i) of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station-Ramgarh Tal, District- Gorakhpur.

(3.) The submission of learned counsel for the petitioner is that the petitioner has been falsely implicated due to political influence. It has further been argued that there is non-compliance of certain provisions of U.P. Gangsters and Anti Social Activities (Prevention) Rules, 2021. The due procedure for approval of the gang chart has not been followed. No proper scrutiny has been made before recommending and forwarding the Gang Chart. Apart from the aforesaid contention, it has been submitted that the joint meeting did not take place.