SUDHA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Pleadings in the case have been exchanged between the parties.

(2.) Heard Shri Anurag Shukla, learned counsel for the appellants as well as Shri Ashok Kumar Singh, learned A.G.A-I for the State and perused the material available on record.

(3.) The present appeal under Sec. 18 of U.P. Gangster and Anti Social (Prevention of Activities) Act, 1986 (hereinafter referred to as the 'Gangster Act') has been preferred by the appellants, namely, Sudha Singh and Vijay Pratap Singh @ Gallan Singh with a prayer to set aside the order dtd. 19/10/2023 passed by the learned Additional District and Sessions Judge / F.T.C.-II / Special Judge, Gangster Act, District Sultanpur in Crl. Misc. Case No.4/2022 (State Vs. Vijay Pratap @ Gallan) as well as the order dated 23/27/4/2022 passed by the District Magistrate, Amethi attaching/seizing the property of the appellants and the order dtd. 16/8/2022 passed by the District Magistrate, Amethi, rejecting the representations of the appellants and making reference to the learned trial court.