PREETAM NAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Trivedi, learned counsel for the applicants and Sri Sanjay Singh, learned AGA -I, for the State.

(2.) This application has been filed under section 482 Cr.PC with prayer to set aside the order dated 16.3.2019 passed by the Addl. District Judge, Kannauj issuing Non Bailable Warrant in S.S.T. No. 81 of 2012 (State v. Preetam and others) under section 3(1) of the Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986, Crime No. 607 of 2007, Police Station- Chibramau, District- Kannauj.

(3.) The contention of learned counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of harassment. He pointed out certain documents and statements in support of his contention.