RAHUL SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the petitioner has filed supplementary affidavit in the Court today which is taken on record.

(2.) Heard learned counsel for the petitioner and learned A.G.A. for the State.

(3.) The instant writ petition seeks quashing of the FIR dtd. 26/7/2023 giving rise to Case Crime No.0303 of 2023, under Ss. 2/3 of the U.P. Gangsters and Anti-Social Activities (Prevention) Act., Police Station- Kila, District- Bareilly.