Vikas Kunvar Srivastav,J. - (1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India, with a prayer to issue writ of Certiorari or direction in the nature of Certiorari to quash the first information report bearing no.0165/2021, under Sections 2/3 of Uttar Pradesh Gangster and Anti-Social Activities (Prevention) Act which shall hereinafter be referred as 'Gangster Act' only for the purpose of brevity and convenience.
(2.) The matter is to be heard before this Court as fresh for hearing through virtual mode. Learned counsel for the petitioner Sri Amit Chaudhary, Advocate and learned A.G.A. for and on behalf of the State Ms. Nand Prabha Shukla, Advocate appear through video conferencing. Heard the learned counsels and perused the record.
(3.) For the purpose of easy reference, the relief sought in the petition is reproduced hereunder from the prayer part of the petition. "i) issue a writ of Certiorari or a writ order or direction in the nature of Certiorari to quash the impugned F.I.R. No.0165/2021 Under Sections 2/3 Uttar Pradesh Gangster and Anti-social Activities (Prevention) Act, 1986 Police Station- Ganga Ghat District Unnao, Annexure No.1 to this writ petition. ii) issue a writ of Certiorari or a writ order or direction in the nature of Certiorari to quash the Gang Chart." ;