AMIT CHADDA Vs. STATE OF U.P.

JUDGEMENT

(1.) Both these criminal applications under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") have been filed with the prayer of quashing proceedings of Criminal Case No.165 of 2003 under Section 2/3 of U. P. Gangsters and Anti Social Activities (Prevention) Act, 1986 (hereinafter referred to as 'Act, 1986'), Police Station-Kotwali, District-Bareilly, pending in the Court of Special Judge, (Gangster Act), District-Bareilly.

(2.) Application under Section 482 No.5604 of 2003 (hereinafter referred to as "First Application") has been filed by Amit Chadda alias Amit Kumar. Application under Section 482 No.7103 of 2003 (hereinafter referred to as "Second Application") has been filed by Ashok Dodeja, Monu alias Vikram Dodeja and Sonu alias Vikram Dodeja. Ashok Dodeja, first applicant in Second Application is father of remaining two applicants in Second Application.

(3.) Heard Sri Sushil Shukla, learned counsel for applicant in First Application, Sri Anurag Vajpayee, Advocate holding brief of Sri Manish Tiwary, learned counsel for applications in Second Application and Sri S. A. Murtaza, learned A.G.A. for State-respondents in both applications.