- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the entire proceeding against the applicant in Session Trial No. 132 of 2009 (State Versus Pintu Singh and another), arising out of Case Crime No. 263 of 2009, under Section 3(1) U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Cant. District Gorakhpur, pending in the court of learned Additional Session Judge / Special Judge, Gangster Act, Gorakhpur as well as impugned order dated 05.03.2020.
(3.) Learned counsel for the applicant argued that accused applicant has been falsely implicated in this case crime number, whereas in criminal antecedent given against him at serial nos. 1 and 3, he has been acquitted by the trial court. Case no. 2 is a counter blast of the first information report got lodged by applicant. Case no. 4 is the case, in which applicant is informant. On this gang chart, he has been charge sheeted for offence punishable under Gangster Act. This was raised before trial court with request for discharge in this session case, but trial court rejected the same vide impugned order dated 05.03.2020. It was an abuse of process of law. Hence, this application with above prayer.;