- (1.) Heard Sri Safiullah,learned counsel for the petitioners, Sri N.K.Verma,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 4.5.2018, registered as case crime No.225 of 2018, under Section 3(1) of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Hayatnagar, District Bheemnagar.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case. He further submits that the petitioners are neither members of any gang nor they run 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 petitioners, hence, the FIR is liable to? be quashed.;