UMAKANT YADAV Vs. SUPERINTENDENT OF DISTRICT JAIL

JUDGEMENT

(1.) By means of the present habeas corpus petition, the petitioner has challenged his detention in District Jail, Azamgarh and has also prayed for quashing of the first information report dated 11 -9-1993, on the basis of which a case Crime No. 86/1993 has been registered against the petitioner for investigation of an offence alleged to have been committed by the petitioner under Section 3(1) of U. P. Gangesters and Anti-Social Activities (Prevention) Act, 1986 (U.P. Act No. 7 of 1986) (hereinafter referred to as 'the Act').

(2.) The first information report dated 1.1-9-1993, which is sought to be quashed in the present proceedings, is to be looked into for the purposes of examining the contentions raised by the petitioner's counsel seeking its quashing.

(3.) The first information report has been filed by the Station Officer, Didarganj, district Azamgarh. The report reads, that the records available in Police Station Didarganj, have been looked into and from the perusal of the aforesaid records, it is borne out that the accused, Umakant Yadav S/o Sri Sripat Yadav r/o village, Sarawa, Police Station Didarganj, district, Azamgarh has a criminal gang and he is the chief member of his gang. Following criminal cases have been registered against Umakant Yadav :-1.