- (1.) Heard Sri L.P. Singh, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 3.2.2018 registered as Case Crime No.80 of 2018, under Section 2/3 U.P. Gangster & Anti Social Activities (Prevention) Act, 1986, Police Station Alapur, District Budaun.
(3.) Learned counsel for the petitioner submits that the impugned FIR has been lodged against 12 accused persons including the petitioner levelling allegation that they are running a gang and are involved in anti social activities. He further submits that the petitioner is neither involved in the offence in question nor he is running a gang involved in any anti social activities. He next argued that identically situated co-accused persons have already challenged the impugned FIR by means of filing Crl. Misc. Writ Petition No.4044 of 2018 and Crl. Misc. Writ Petition No.4896 of 2018 in which their arrest has been stayed by Coordinate Benches of this Court vide orders dated 20.2.2018 & 27.2.2018, copies of which have been annexed as Annexure-2 (at page14-16) to the writ petition, hence, the petitioner is also entitled for the same relief.;