Ali Ahmad vs State Of U.P. And 2 Others
2023 Latest Caselaw 1217 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 422 of 2023
 

 
Petitioner :- Ali Ahmad
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sudhanshu Kumar Singh,Shailendra Pratap Subodh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Kumar Birla,J.

Hon'ble Saurabh Srivastava,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.

Present petition has been filed with a prayer for quashing the F.I.R. dated 10.11.2022 registered as Case Crime No. 212 of 2022 under Section 3(1) U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Mardah, District-Ghazipur with a further prayer not to arrest the petitioner in pursuance of the impugned F.I.R.

Submission is that the investigation in the present case is still pending and no police report has been submitted till date and the petitioner is being harassed unnecessarily.

Admittedly, learned A.G.A. submits that the petitioner is a member of the gang and has history of four cases against him and has placed reliance on the judgment of the Apex Court in the case of Shraddha Gupta vs The State Of Uttar Pradesh decided on 26 April, 2022 in Criminal Appeal No. 569-570 of 2022.

In view of the above, we do not find any good ground to show interference in the present matter.

Accordingly, the writ petition stands dismissed.

Order Date :- 11.1.2023

SY