WASEEM KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Pleadings in the case have been exchanged between the parties.

(2.) Heard Shri Sushil Kumar Misra, learned counsel for the appellant, Mrs. Kiran Singh, learned Additional Government Advocate-1 for the State and perused the material available on record.

(3.) The present appeal under Sec. 18 of U.P. Gangster and Anti Social (Prevention of Activities) Act, 1986 (hereinafter referred to as the 'Gangster Act') has been preferred by the appellant, namely, Waseem Khan with a prayer to quash the judgment and order dtd. 13/4/2022 passed by the District Magistrate, Lucknow/opposite party no.2 in Case No. 2850 of 2021 Computerized Case No. D202110460002850 (State Vs. Waseem Khan) under Sec. 14(1) of the Gangster Act , whereby the District Magistrate, Lucknow attached the following property of the appellant including a new house situated in village Tirgawan, Tehsil Malihabad, District Lucknow with the finding that the appellant has purchased the house in question and land (immovable property) between 2012 to 2021 from the income earned by involving in anti social activities and the appellant has purchased the following properties without taking loan whereas the appellant has purchased the Scorpio and Pulsar Motor Cycle by taking loan.