VINAY PARMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) All these writ petitions involve an identical question and therefore they have been heard and are being decided by a common order.

(2.) Heard Shri N.I Jafri, learned Senior Advocate for the petitioners and learned AGA for the State-respondents.

(3.) Writ Petition No.6174 of 2023 seeks quashing of the first information report dtd. 28/3/2023 giving rise to Case Crime No.76 of 2023 seeks quashing of the first information reports dtd. 25/3/2023, under Sec. 2/3 of Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Rules, 2021, Police Station Saiyan, District Agr and Writ Petition Nos.5725 of 2023, 5373 of 2023, 5502 of 2023 and 5947 of 2923 seeks quashing of the first information reports dtd. 25/3/2023, under Sec. 2/3(1) of Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Kotwali, District Ballia.