SARTAJ Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Anil Mullick learned counsel for the applicant and Sri Abhinav Prasad, learned A.G.A. on behalf of the state.

(2.) This 482 Cr.P.C. application has been preferred for quashing the charge sheet No.119 dated 13.8.2001, under Section 2/3 The U.P. Gangster & Anti Social Activities (Prevention) Act, 1986, Police Station Kotwali, District Meerut, pending in the Court of learned Special Judge Gangster Act, Meerut.

(3.) The facts of the case are that a first information report was lodged against the applicant as case crime No.166 of 2000, under Sections 2/3 of the U.P. Gangster & Anti Social Activities (Prevention) Act, 1986, Police Station Kotwali, District Meerut and only on the basis of a single case i.e. case crime no.166 of 2000, under Section 384/506 I.P.C. read with Section 7 Criminal Law Amendment Act, Police Station Kotwali, District Meerut, after investigation the Investigating Officer has submitted charge sheet against four persons including the applicant. The trial of the said case commenced and after the trial the applicant was acquitted by the judgment and order dated 27.4.2001 passed in Criminal Case No.871 of 2000.