- (1.) Leave granted.
(2.) We have heard learned counsel appearing for the parties at considerable length.
(3.) It appears that the High Court, without considering the materials on record in the proper perspective, dismissed the writ petition filed by the petitioner for quashing of the FIR registered as Case Crime No. 911 of 2013 under Section 3(1) of the U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, in P.S. Cantt. Nagar, District Gorakhpur.;