NISAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Shashank Kumar, learned counsel for the applicant, Sri Ankit Srivastava, learned counsel for the State and perused the record.

(3.) This application under Sec. 482 Cr.P.C. has been filed by the applicant- Nisar with the prayer to quash the proceedings as well as charge-sheet dtd. 7/6/2021 and cognizance order dtd. 3/9/2021 in Session Trial No. 52 of 2021 arising out of Case Crime No. 352 of 2020, under Sec. 2/3 of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station Mauima, District Prayagraj pending in the Court of Special Judge, Gangsters Act, Allahabad with a further prayer that proceeding of the aforesaid case be stayed against the applicant during the pendency of the present application.