SANJAY VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard lerned counsel for the applicant and learned AGA for the State-respondents.

(2.) The instant Application U/S 482 Cr.P.C. has been filed on behalf of the applicant for quashing the entire criminal proceedings emanating from charge-sheet dtd. 29/6/2021 and cognizance order dtd. 31/8/2021 in case No.618 of 2021 in relation to Case Crime No.286 of 2020, under Sec. 2/3 of Gangsters and Anti-Social Activities (Prevention Act, 1986, Police Station-Nawabad, District-Jhansi, which is pending before the Special Judge (Gangster Act), Court No.3, Jhansi.

(3.) On the basis of gang-chart prepared/forwarded/approved by the Police and Administrative Authority, FIR was lodged against the applicant and five other co-accused persons. The First Information Report giving rise to the crime, which after investigation, has culminated in the charge-sheet impugned, was submitted against the applicant and five other co-accused persons on 22/8/2020 at P.S.-Nawabad, District Jhansi, by Vinod Kumar Mishra, Inspector (In-charge), P.S.-Nawabad, District-Jhansi with the allegation that applicant has an organized gang wherein he is a gang-leader, whereas five other co-accused are members of the said Gang. It is further alleged in the impugned FIR that applicant is a notorious criminal and has been involved in the offences of murder, kidnapping and extortion for quite sometime and is also obtaining pecuniary gains from the same.