(1.) Out of the writ petitions challenging the validity of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986 (U.P. Act No. 7 of 1986) three cases, which were argued by Sri Jagdish Swarup, Sri Ravi Kiran Jain, and Sri Rakesh Dwivedi, are Writ Petition No. 4562 of 1986, Ashok Kumar Dixit v. State of U.P. Writ Petition No. 2545 of 1986, Hari Singh Thakur v. State of U.P., and Writ Petition No. 6096 of 1986 Bramha Din v. State of U.P. Apart from these Advocates, others who made their submissions before us were Sri A.N. Srivastava and Sri D.S. Misra. The remaining Advocates did not advance any argument in addition to what bad been argued challenging the validity of the Act by the Advocates aforesaid and they adopted the arguments made by them. We must record our appreciation for the valuable assistance received by the Court from the learned counsel on many issues arising in these cases.
(2.) For the decision of the points urged, it is not necessary to mention the facts in detail, we have not mentioned the same, excepting referring to those which are salient.
(3.) In Writ Petition No. 4562 of 1986, Ashok Kumar Dixit v. State of U.P. a first information report was lodged on 17-2-1986 at police station Firozabad, district Agra, against the petitioner, being Crime No. 97 of 1986, under Ss. 2/3 of U.P. Act No. 7 of 1986, on the ground that :
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