MOHD. ARIF Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

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

(3.) The present writ petition has been preferred with the prayer to quash the impugned First Information Report dtd. 1/5/2024, registered as Case Crime No.100 of 2024, under Ss. 3(1) of Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986 (hereinafter referred to as 'Gangsters Act'), P.S. Khetasarai, District-Jaunpur and for a direction to the respondents not to arrest the petitioners in pursuance of impugned First Information Report.