- (1.) Heard Sri K.D.Tiwari, learned counsel for the petitioner, Sri A.K.Sand, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 20.5.2018, registered as case crime No.307 of 2018, under Section 3(1) of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Kasya, District Kushi Nagar.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case. He next argued that the present Gangster Act has been imposed on the petitioners on the basis of two criminal cases in which they have been released o bail. He argued that the petitioners are neither members of any gang nor they run any gang involved in anti social activities. The petitioner has no criminal antecedents except the cases shown in the Gang Chart. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the FIR is liable to be quashed by this Court.;