ASIM Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The instant writ petition seeks quashing of the FIR dtd. 31/10/2023 giving rise to Case Crime No. 307 of 2023, under Sec. 3(1) U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986 (hereinafter referred to as "Gangsters Act"), P.S. Moonda Pnaday, District Moradabad.

(3.) Contention of learned counsel for the petitioner is that in the impugned F.I.R., only Sec. 3(1) of Gangsters Act was mentioned which is the provision for imposing penalty upon gangsters. However, no other provision is mentioned showing the anti social activities in which the petitioner is alleged to have indulged on account of which the petitioner is being prosecuted as gangster.