MOHAMMAD ANEES Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Sandeep Shukla, learned counsel for the petitioner and Sri Ratan Singh, learned AGA for the State and perused the record.

(2.) Present petition has been filed with the following prayers:

(3.) Admittedly, earlier the petitioner approached this Court challenging the same First Information Reeport dtd. 22/5/2023 registered as Case Crime No. 185 of 2023, under Sec. 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 by filing a writ petition being Criminal Misc. Writ Petition No. 10390 of 2023 (Mohammad Anees vs. State of UP and others), which was dismissed on 13/7/2023. The said order is quoted as under: