- (1.) Heard Sri Santosh Kumar holding brief of Sri Sanjay Dwivedi, learned counsel for the petitioner, Sri G.P.Singh, 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 12.4.2018, registered as case crime No.199 of 2018, under Section 3(1) U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Robertsganj, District Sonbhadra.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case due to oblique motive and malafide intention. He further submits that the petitioner is neither a member of any gang nor he runs any gang involved in anti social activities. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, the FIR is liable to be quashed.;