Sunil Hali, J. - (1.) By means of this application, applicant has prayed for quashing of the entire proceedings of Case No. 275 of 2011, under Sections 3(1) of UP Gangster Act, P.S. Cholapur, District Varanasi pending in the Court of Special Judge (Gangster Act), Varanasi along with cognizance order dated 13.5.2011 passed by Special Judge, UP Gangster Act, Varanasi.
(2.) Heard learned counsel for the applicants, learned A.G.A. and perused the material on record.
(3.) It is contended by learned counsel for the applicant that while taking cognizance the learned Trial Court was required to examine the report along other materials collected during investigation and it should have passed a speaking order.;