Padma Mishra vs State Of Uttarakhand & Anr.

Indira Banerjee, J

This appeal is against the Order dated 9.06.2009 passed by the High Court of Uttarakhand at Nainital dismissing writ petition No.427/2009 filed by

the petitioner under Article 226 of the Constitution of India for quashing of an FIR instituted against the petitioner being FIR No.179/2009 under

Sections 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities(Prevention)Act,1986, ‘hereinafter referred’ to as “Gangsters Actâ€​.

Sections 2(b) and 2(c) of the Gangsters Act define as :

“gangâ€​ and Gangster.

2(b)â€Gang†means a group of persons, who acting either singly or collectively, by violence, or threat or show of violence, or intimidation, or coercion

or otherwise with the object of disturbing public order or of gaining any undue temporal, pecuniary, material or other advantage for himself or any

other person, indulge in anti-social activities.

2(c)â€gangster†means a member or leader or organizer of a gang and includes any person who abets or assists in the activities of a gang

enumerated in clause (b), whether before or after the commission of such activities or harbours any person who has indulged in such activities.

Section 3 of the Gangsters Act provides as follows:

“Penalty (1) A gangster, shall be punished with imprisonment either description for a term which shall not be less than two years which may

extend to ten years and also with fine which shall not be less than five thousand rupees:

Provided that a gangster who commits an offence against the person of a public servant or the person of a member of the family of a public servant

shall be punished with imprisonment of either description for a term which shall not be less than three years and also with fine which shall not be less

than five thousand rupees.â€​

The definition of gangster is made in the Gangsters Act and includes any person who is a member or leader or organizer of a gang or abets or assists

in the activities of a gang, which includes violence, threat, intimediation, coercion with the object of disturbing public order or of going any undue

advantage for himself or any other person.

In the FIR it is categorically stated that the appellant has, along with others created terror, beating and fighting with the common people. The FIR, in

substance, contains the allegation that the appellant and others are taking recourse to public threats and coercion including physical violence to gang

the voices of witnesses in cases against them.

The FIR contains a list of various cases against the appellant pending at the material time when the FIR was lodged and they included offences under

the relevant positions of the I.P.C., including Section 323 (voluntarily causing hurt), Section 506 (criminal intimedation) Section 504 (provoking breach

of peace) Section 307 (attempt to murder). It cannot therefore, be said that the allegations in the FIR did not disclose any act warranting penalization

under the Gangsters Act.

In proceedings under Article 226 of the Constitution of India, the High Court does not adjudicate the correctness of the allegations in an FIR. The

Court may only intervene in exceptional cases, if the allegations made in the FIR ex facie do not disclose any offence at all.

In our considered opinion, the High Court rightly refused to quash the FIR under Article 226 of the Constitution of India and dismissed the writ

petition.

The Appeal is therefore, dismissed.

Pending application(s) stand disposed of.