- (1.) Heard Sri Rajeev Misra, learned counsel for the petitioner, Sri A.P. Paul, learned A.G.A. appearing for the State and perused the impugned F.I.R. as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 10.1.2017 registered as Case Crime No. 14 of 2017, under Section 3(1) U.P. Gangsters and Anti Social Activities Act, Police Station-Jigna, District Mirzapur.
(3.) Learned counsel for the petitioners submits that two cases were shown against one of the accused in which he was not charge sheeted and in other case he was charge sheeted. He submitted that on the basis of the said two cases Gangsters Act has been imposed against the petitioner. He further submitted that the petitioner has qualified physical test in C.R.P.F. and he has also selected in Assam Rifiles.;