Uttarakhand act 007 of 1986 : The UTTAR PRADESH GANGSTERS AND ANTI-SOCIAL ACTIVITIES (PREVENTION) ACT,

mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986 ¿mŸkj izns"k vf/kfu;e la[;k 7 lu~ 1986À

THE UTTAR PRADESH GANGSTERS AND ANTI-SOCIAL ACTIVITIES

(PREVENTION) ACT, 1986

[U. P. Act No. 7 of 1986]

mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986

¿mŸkj izns"k vf/kfu;e la[;k 7 lu~ 1986À ¿mŸkj izns"k fo/kku lHkk us fnuk¡d 13 ekpZ] 1986 rFkk mŸkj izns"k fo/kku ifj'kn~ us fnuk¡d 14 ekpZ] 1986 dh cSBd eas Lohdr̀ fd;kA

^^Hkkjr dk lafo/kku^^ ds vuqPNsn 201 ds vUrxZr jk'Vªªifr egksn; us fnuk¡d 19 ekpZ] 1986 dks Lohdf̀r iznku dh rFkk mŸkj izns"k vlk/kkj.k xtV eas fnuk¡d 19 ekpZ] 1986 dks izdkf"kr gqvkAÀ

fxjksgcUn vkSj lekt fojks/kh fØ;kdyki dks jksdus vkSj mudk lkeuk djus ds fy, vkSj muls lEc) ;k vkuq'kafxd fo'k;ksa ds fy, fo"ks'k micU/k djus ds fy, vf/kfu;e

Hkkjr x.kjkT; ds lSarhlosa o'kZ eas fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& 1&& ¼1½ ;g vf/kfu;e mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986 dgk tk;sxkA

laf{kIr uke] foLrkj vkSj

izkjEHk

¼2½ bldk foLrkj lEiw.kZ mŸkj izns"k eas gksxkA

¼3½ ;g 15 tuojh] 1986 dks izoŸ̀k gqvk le>k tk;sxkA

2&& bl vf/kfu;e eas] %&

¼d½ ^^lafgrk** dk rkRi;Z n.M izfØ;k lafgrk] 1973 ls gS(

ifjHkk'kk,a

¼[k½ ^^fxjksg** dk rkRi;Z ,sls O;fDr;ksa ds lewg ls gS] tks yksd O;oLFkk dk vLr O;Lr djus ;k vius ;k fdlh vU; O;fDr ds fy, dksbZ vuqfpr nqfu;koh ¼VsEiksjy½] vkfFkZd] HkkSfrd ;k vU; ykHk izkIr djus ds mn~ns"; ls ;k rks vdsys ;k lkewfgd :i ls fgalk ;k fgalk dh /kedh ;k izn"kZu ;k vfHk=kl ;k izihM+u }kjk ;k vU; izdkj ls fuEufyf[kr lekt fojks/kh fØ;kdyki djrs gSa] vFkkZr~ %&

vf/kfu;e la0 2 lu~ 1974

¼,d½ Hkkjrh; n.M lafgrk ds v/;k; 16 ;k v/;k; 17 ;k v/;k; 22 ds v/khu n.Muh; vijk/k( ;k

vf/kfu;e la0 45 lu~ 1960

¼nks½ la;qDr izkUr vkcdkjh vf/kfu;e] 1910 ;k ukjdksfVd MªXl ,.M lkbdksVªkfid lClVSUlst ,sDV] 1985 ;k rRle; izoŸ̀k fdlh vU; fof/k ds fdUgha micU/kksa dk mYYka?ku djds fdlh "kjkc ;k eknd ;k vfu'Vdj eknd nzO; ;k vU; ekndksa ;k Lokidksa dk vklou ;k fuekZ.k ;k laxzg ;k ifjogu ;k vk;kr ;k fu;kZr dk foØ; ;k forj.k ;k fdUgha ikS/kksa dh [ksrh djuk( ;k

la;qDr izkUr vf/kfu;e la0 4

lu~ 1910

¼rhu½ fof/k lEer izfØ;k ls fHkUu izfØ;k }kjk LFkkoj lEifŸk ij v/;klu djuk ;k dCtk ysuk ;k LFkkoj lEifŸk ij pkgs LOk;a ;k vU; fdlh O;fDr ds i{k eas gd ;k dCtk ds fy, feF;k nkok djuk( ;k

vf/kfu;e la0 61 lu~ 1985

¼pkj½ fdlh yksd lsod ;k fdlh lk{kh dks vius fof/kiw.kZ drZO;ksa dk ikyu djus ls jksduk ;k jksdus ds fy, iz;Ru djuk( ;k

¼ikap½ L=h rFkk yM+dh vuSfrd O;kikj neu vf/kfu;e] 1956 ds v/khu n.Muh; vijk/k( ;k

vf/kfu;e la0 104 lu~ 1956

1- mn~ns"; vkSj dkj.k ds fy, fnukad 14 ekpZ] 1986 dk mŸkj izns"k vlk/kkj.k xtV nsf[k;sA

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 2À ¼N%½ LkkoZtfud |wr vf/kfu;e] 1867 dh /kkjk 3 ds v/khu n.Muh; vijk/k( ;k vf/kfu;e la0 3 lu~ 1967 ¼lkr½ fdlh ljdkjh foHkkx] LFkkuh; fudk; ;k lkoZtfud ;k futh miØe

}kjk ;k mldh vksj ls fdlh iV~Vs ;k vf/kdkj ds fy, ;k eky ds laHkj.k ;k fd;s tkus okys dk;Z ds fy,] fof/kiwoZd lapkfyr fdlh uhyke eas cksyh yxkus ;k fof/kiwoZd ekaxs x;s VsaMj nsus ls fdlh O;fDr dks jksduk( ;k

¼vkB½ fdlh O;fDr dks vius fof/kiw.kZ dkjckj] òfŸk] O;kikj ;k thfodk ;k mlls lEc) fdlh vU; fof/kiw.kZ fØ;kdyki dks lqpk: :i ls djus ls jksduk ;k mleas fo?u Mkyuk( ;k

¼ukS½ Hkkjrh; n.M lafgrk dh /kkjk 171&³ ds v/khu n.Muh; vijk/k ;k

ernkrk dks vius erkf/kdkj dk iz;ksx djus ls "kkjhfjd :i ls jksddj fdlh fof/kiwoZd gksus okys fdlh lkoZtfud fuokZpu dks jksduk ;k mleas ck/kk Mkyuk( ;k vf/kfu;e la0 45 lu~ 1860

¼nl½ vU; O;fDr;ksa dks lkEiznkf;d lkeatL; eas fo?u Mkyus ds fy, fgalk djus ds fy, mn~nhIr djuk( ;k

¼X;kjg½ turk eas ng"kr] la=kl ;k vkrad QSykuk( ;k

¼ckjg½ lkoZtfud ;k futh miØeksa ;k dkj[kkuksa ds deZpkfj;ksa ;k Lokfe;ksa ;k v/;kfl;ksa dks vkrafdr djuk ;k mu ij geyk djuk vkSj mudh lEifŸk dks gkfu igqapkuk( ;k

¼rsjg½ fdlh O;fDr dks bl feF;k O;ins"ku ij fd mls fons"k eas dksbZ lsok;kstu] O;kikj ;k of̀Ÿk miyC/k djk;h tk;xh] ,sls fons"k eas tkus ds fy, mRizsfjr djuk ;k mRizsfjr djus dk iz;kl djuk( ;k

¼pkSng½ fQjkSrh m|kfir djus ds vk"k; ls fdlh O;fDr dk O;igj.k ;k vigj.k djuk( ;k

¼iUnzg½ fdlh ok;q;ku ;k lkoZtfud ifjogu ;kuksa dk mlds iwoZ fu/kkZfjr ekxZ ls tkus ls iFkkUrfjr djuk ;k vU;Fkk jksduk(

¼x½ ^^fxjksgcUn** dk rkRi;Z fdlh fxjksg ds lnL; ;k ljxuk ;k laxBd ls gS vkSj blds vUrxZr dksbZ ,slk O;fDr Hkh gS] tks [k.M ¼[k½ eas izxf.kr fdlh fxjksg ds fØ;kdyki ds fy;s] pkgs ,sls fØ;kdyki ds fd;s tkus ds iwoZ ;k i"pkr~] nq'izsfjr djrk gS ;k mleas lgk;rk nsrk gS ;k fdlh ,sls O;fDr dks] ftlus ,sls fØ;kdyki fd;s gksa] laJ; nsrk gS(

¼?k½ ^^yksd lsod** dk rkRi;Z Hkkjrh; n.M lafgrk dh /kkjk 21 eas ;k rRle; izoŸ̀k fdlh vU; fof/k eas ;FkkifjHkkf'kr yksd lsod ls gS vkSj blds vUrxZr dksbZ ,slk O;fDr Hkh gS] tks jkT; dh iqfyl ;k vU; izkf/kdkfj;ksa dks bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k ds vUos'k.k ;k vfHk;kstu ;k n.M eas] pkgs ,sls vijk/k ;k vijk/kh ds laca/k eas lwpuk ;k lk{; nsdj ;k fdlh vU; jhfr ls] fof/kiwoZd lgk;rk djrk gS(

¼³½ ^^fdlh yksd lsod ds dqVqEc dk lnL;** dk rkRi;Z mlds ekrk&firk ;k ifr ;k iRuh vkSj HkkbZ] cfgu] iq=] iq=h] ikS=] ikS=h ;k bueas ls fdlh ds ifr ;k iRuh ls gS vkSj bld vUrxZr yksd lsod ij vkfJr ;k mlds lkFk fuokl djus okyk dksbZ O;fDr vkSj dksbZ ,slk O;fDr Hkh gS] ftlds dY;k.k eas yksd lsod fgr j[krk gks(

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 3&4À ¼p½ bl vf/kfu;e eas iz;qDr fdUrq vifjHkkf'kr vkSj n.M izfØ;k lafgrk] 1973 ;k Hkkjrh; n.M lafgrk eas ifjHkkf'kr "kCnksa vkSj inks ads Øe"k% ogh vFkZ gksaxs] tks ,slh lafgrkvksa eas muds fy, fn, x;s gSaA

3&& ¼1½ fdlh fxjksgcUn dks nksuksa eas ls fdlh Hkkafr ds dkjkokl ls ,slh vof/k ds fy,] tks nks o'kZ ls de u gksxh vkSj tks nl o'kZ rd gks ldsxh vkSj tqekZus ls Hkh] tks ikap gtkj :i;s ls de ugha gksxk] nf.Mr fd;k tk;xk %

"kkfLr IkjUrq fdlh fxjksgcUn dks] tks fdlh yksd lsod ds "kjhj ds izfr ;k yksd lsod ds dqVqEc ds fdlh lnL; ds "kjhj ds izfr dksbZ vijk/k djrk gS] nksuksa eas fdlh Hkkafr ds dkjkokl ls ,slh vof/k ds fy,] tks rhu o'kZ ls de u gksxh vkSj tqekZuk ls Hkh] mls ikap gtkj :i;s ls de ugha gksxk] nf.Mr fd;k tk;xkA

¼2½ fdlh ,sls O;fDr dks] tks yksd lsod gksrs gq, pkgs Lo;a ;k vU; ds ek/;e ls fdlh fxjksgcUn dh fdlh jhfr ls voS/k :i ls lgk;rk ;k leFkZu] pkgs fxjksgcUn }kjk dksbZ vijk/k fd;s tkus ds iwoZ ;k i"pkr~ djrk gS ;k fof/kiw.kZ mik; djus ls fojr jgrk gS ;k bl laca/k eas fdlh U;k;ky; ;k vius ofj'B vf/kdkfj;ksa ds funs"kksa dks dk;kZfUor djus ls tkucw>dj cprk gS] nksuksa eas ls fdlh Hkkafr ds dkjkokl ls ,slh vof/k ds fy,] tks nl o'kZ rd dh gks ldsxh] fdUrq rhu o'kZ ls de u gksxh vkSj tqekZus ls Hkh nf.Mr fd;k tk;xkA

4&& lafgrk ;k Hkkjrh; lk{; vf/kfu;e] 1872 eas fdlh izfrdwy ckr ds gksrs gq, Hkh] bl vf/kfu;e ds v/khu vijk/kksa ;k lEc) vijk/kksa ds fy, fopkj.k vkSj n.M ds iz;kstukFkZ &&

lk{; ds fy, fo"ks'k fu;e

¼d½ U;k;ky; bl rF; dks /;ku eas j[k ldrk gS fd vfHk;qDr &&

¼,d½ fdlh iwoZ volj ij lafgrk dh /kkjk 107 ;k /kkjk 108 ;k /kkjk 109 ;k /kkjk 110 ds v/khu vkc) fd;k x;k Fkk( ;k

¼nks½ fuokjd fujks/k ls lEcfU/kr fdlh fof/k ds v/khu fu:) fd;k x;k Fkk( ;k ¼rhu½ mŸkj izns"k xq.Mk fu;a=.k vf/kfu;e] 1970 ;k ,slh fdlh vU; fof/k ds v/khu cfg'dkflr fd;k x;k Fkk(

¼[k½ tgka ;g lkfcr gks tk; fd fdlh fxjksgcUn ;k mldh vksj ls fdlh O;fDr ds ikl fdlh le; bruh taxe ;k LFkkoj lEifŸk gS ;k jgh gS] ftldk og larks'ktud fglkc ugha ns ldrk gS ;k tgka mlds foŸkh; lk/ku mldh vk; d s Kkr lzksrksa ds vuqikr eas ugha gS] ogka U;k;ky;] tc rd fd blds izfrdwy u lkfcr dj fn;k tk;] ;g mi/kkj.kk djsxk fd ,slh lEifŸk ;k foŸkh; lk/ku fxjksgcUn ds :Ik eas mlds fØ;kdyki ls vftZr ;k izkIr fd;k x;k gS(

¼x½ tgka ;g lkfcr gks tk; fd vfHk;qDr us fdlh O;fDr dk O;igj.k ;k vigj.k fd;k gS] ogka U;k;ky; ;g mi/kkj.kk djsxk fd og fQjkSrh ds fy;s fd;k x;k Fkk( ¼?k½ tgka ;g lkfcr gks tk; fd fdlh fxjksgcUn us fdlh O;iâr̀ ;k vig̀r O;fDr dks lnks'k fNik;k ;k ifj:) fd;k gS] ogka U;k;ky; ;g mi/kkj.kk djsxk fd fxjksgcUn ;g tkurk Fkk fd ,slk O;fDr] ;FkkkfLFkfr] O;ig̀r ;k viâr fd;k x;k Fkk(

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 5&6À ¼³½ ;fn U;k;ky;] mu dkj.kksa ls] tks vfHkfyf[kr fd;s tk;saxs] ,slk djuk mfpr le>s] vfHk;qDr dh vuqifLFkfr eas fopkj.k dh dk;Zokgh izkjEHk dj ldrk gS vkSj fdlh lk{kh dk lk{; vfHkfyf[kr dj ldrk gS] fdUrq izfrcU/k ;g gS fd ;fn vfHk;qDr ,slk pkgs rks lk{kh dks izfr&ijh{kk ds fy;s iqu% cqyk;k tk ldrk gS fdUrq vfHk;qDr dh mifLFkfr eas mldh eq[; ijh{kk iqu% vfHkfyf[kr djuk vko";d u gksxkA

5&& ¼1½ jkT; ljdkj] bl vf/kfu;e ds v/khu vijk/kksa ds "kh?kz fopkj.k ds fgr eas ;fn ,slk djuk vko";d le>s rks lEiw.kZ jkT; ;k mlds fdlh Hkkx ds fy;s ,d ;k vf/kd fo"ks'k U;k;ky;ksa dk xBu dj ldrh gSA

fo"ks'k U;k;ky;

¼2½ fdlh fo"ks'k U;k;ky; dks v/;{krk ,d U;k;k/kh"k }kjk dh tk;xh] ftldh fu;qfDr mPp U;k;ky; ds eq[; U;k;kf/kifr dh lgefr ls jkT; ljdkj }kjk dh tk;xhA ¼3½ jkT; ljdkj] mPp U;k;ky; ds eq[; U;k;kf/kifr dh lgefr ls fdlh fo"ks'k U;k;ky; eas vf/kdkfjrk dk iz;ksx djus ds fy, vij U;k;k/kh"kksa dh Hkh fu;qfDr dj ldrh gSA

¼4½ dksbZ O;fDr fdlh fo"ks'k U;k;ky; ;k U;k;k/kh"k ;k vij U;k;k/kh"k fu;qDr fd;s tkus ds fy, vgZ u gksxk tc rd fd og ,slh fu;qfDr ds Bhd iwoZ fdlh jkT; eas ls"ku U;k;k/kh"k ;k vij ls"ku U;k;k/kh"k u gksA

¼5½ ogka fo"ks'k U;k;ky; ds U;k;k/kh"k dk in fjDr gks ;k ,slk U;k;k/kh"k fo"ks'k U;k;ky; dh cSBd ds lkekU; LFkku ls vuqifLFkr gks ;k og #X.krk ds dkj.k ;k vU;Fkk vius drZO;ksa dk ikyu djus eas vleFkZ gks] ogka fo"ks'k U;k;ky; eas fdlh vfr&vko";d dk;Z dk fuLrkj.k&

¼d½ ml fo"ks'k U;k;ky; eas vf/kdkfjrk dk iz;ksx djus okys vij U;k;k/kh"k] ;fn dksbZ gks] }kjk]

¼[k½ ;fn dksbZ ,slk vij U;k;k/kh"k miyC/k u gks rks ,sls ls"ku U;k;k/kh"k ds] ftldk ;Fkk vf/klwfpr fo"ks'k U;k;ky; dh cSBd ds lkekU; LFkku ij vf/kdkfjrk gks] funs"kksa ds vuqlkj fd;k tk;xkA

¼6½ tgka fdlh fo"ks'k U;k;ky; eas ,d vij U;k;k/kh"k ;k vf/kd vij U;k;k/kh"kksa dh fu;qfDr dh tkrh gS] ogak fo"ks'k U;k;ky; dk U;k;k/kh"k] le;≤ ij] lkekU; ;k fo"ks'k fyf[kr vkns"k }kjk fo"ks'k U;k;ky; ds dk;Z dk forj.k Lo;a vius vkSj vij U;k;k/kh"k ;k vij U;k;k/kh"kksa ds chp djus ds fy, vkSj fdlh vij U;k;k/kh"k dh vuqifLFkfr dh n"kk eas rkRdkfyd dk;Z ds fuiVkjs ds fy;s Hkh] O;oLFkk dj ldrk gSA 6&& fo"ks'k U;k;ky;] ;fn og ,slk djuk lehphu ;k ok aNuh; le>s rks viuh cSBd ds lkekU; LFkku ls fHkUu fdlh vU; LFkku eas viuh fdlh dk;Zokgh ds fy;s cSBd dj ldrk gS %

cSBd dk LFkku

ijUrq ;fn yksd vfHk;kstd fo"ks'k U;k;ky; dks ;g fo"okl fnykrk gS fd mlh jk; eas vfHk;qDr ;k fdlh lk[kh dh lqj{kk ds fy, ;g vko";d gS ;k U;k; ds fgr eas vU;Fkk lehphu gS fd lEiw.kZ fopkj.k ;k mldk dksbZ Hkkx fo"ks'k U;k;k/kh"k dh cSBd ds lkekU; LFkku ls fHkUu fdlh vU; LFkku eas fd;k tkuk pkfg, rks fo"ks'k U;k;ky; vfHk;qDr dh lquokbZ djus ds i"pkr~ ml vk"k; dk vkns"k ns ldrk gS tc rd fd fo"ks'k U;k;ky;] mu dkj.kksa ls] tks vfHkfyf[kr fd;s tk;saxs] dksbZ vU; vkns"k nsuk mfpr u le>sA

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 7&9À 7&& ¼1½ lafgrk eas fdlh ckr ds gksrs gq, Hkh] ogka fdlh LFkkuh; {ks= ds fy;s fo"ks'k U;k;ky; dk xBu fd;k x;k gS] ogka bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e ds fdlh micU/k ds v/khu n.Muh; izR;sd vijk/k ij dsoy ml fo"ks'k U;k;ky; }kjk fopkj.k fd;k tk;xk] ftldh LFkkuh; vf/kdkfjrk ds Hkhrj ,slk vijk/k pkgs] ,sls fo"ks'k U;k;ky; ds xBu ds iwoZ ;k i"pkr~ fd;k x;k gksA fo"ks'k U;k;ky;ksa dh

vf/kdkfjrk

¼2½ fo"ks'k U;k;ky; }kjk fopkj.kh; ,sls lHkh ekeys] tks ,sls fo"ks'k U;k;ky; ds xBu ds iwoZ fdlh U;k;ky; ds le{k yfEcr gks] ,sls fo"ks'k U;k;ky; ds l̀tu ij] ftldh ,sls ekeyksa ij vf/kdkfjrk gks] mls vUrfjr gks tk;saxsA

¼3½ tgka fdlh U;k;ky; dks fdlh vijk/k dh fdlh tkap ;k mlds lEcU/k ds fopkj.k ds nkSjku ;g izrhr gks fd ekeyk ,slk gS fd ml ij ml {ks= ds fy,] tgka ,slk ekeyk mRiUu gqvk gks] bl vf/kfu;e ds v/khu xfBr fdlh fo"ks'k U;k;ky; }kjk fopkj.k fd;k tkuk pkfg,] ogka U;k;ky; ,slk ekeyk ,sls fo"ks'k U;k;ky; dks vUrfjr djsxk vkSj rnqijkUr ,sls ekeys ij fo"ks'k U;k;ky; }kjk bl vf/kfu;e ds micU/kksa ds vuqlkj fopkj.k vkSj mldk fuLrkj.k fd;k tk;xk %

ijUrq fo"ks'k U;k;ky; ds fy;s bl /kkjk ds v/khu ekeys ds vUrj.k ds iwoZ U;k;ky; }kjk ekeys eas vfHk;qDr dh mifLFkfr eas vfHkfyf[kr lk{; ij] ;fn dksbZ gks] dk;Zokgh djuk fof/kiw.kZ gksxk %

ijUrq ;g vkSj fd ;fn fo"ks'k U;k;ky; dh ;g jk; gks fd ,sls lkf{k;ksa dh] ftuds lk{; ekeys eas ifgys gh vfHkfyf[kr fd;s tk pqds gSa] U;k; ds fgr ds vfrfjDr ijh{kk djuk vko";d gS rks og ,sls fdlh lk{kh dks iqu% leu dj ldrk gS vkSj ,slh vfrfjDr ijh{kk] izfr ijh{kk vkSj iqu% ijh{kk] ;fn dksbZ gks] tSlk og vuqKk ns] ds i"pkr~ lk{kh dks mUeksfpr dj fn;k tk;sxkA

¼4½ jkT; ljdkj] ;fn mldk ;g lek/kku gks tk; fd yksd&fgr eas ,slk djuk vko";d ;k lehphu gS] fdlh fo"ks'k U;k;ky; ds le{k yfEcr dksbZ ekeyk fdlh vU; fo"ks'k U;k;ky; dks vUrfjr dj ldrh gSA

8&& ¼1½ bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk fopkj.k djrs le; dksbZ fo"ks'k U;k;ky; fdlh vU; vijk/k ij] ftldk vfHk;qDr ij rRle; izoŸ̀k fdlh vU; fof/k ds v/khu mlh fopkj.k eas vkjksi yxk;k tk;] fopkj dj ldrk gSA vU; vijk/kksa ds laca/k eas

fo"ks'k U;k;ky; dh "kfDr

¼2½;fn fdlh vijk/k ds] bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk fopkj.k ds nkSjku ;g ik;k tk; fd vfHk;qDr us bl vf/kfu;e ;k blds v/khu fdlh fu;e ;k fdlh vU; fof/k ds v/khu dksbZ vU; vijk/k fd;k gS rks fo"ks'k U;k;ky; ,sls O;fDr dks ,sls vijk/k dk fl)&nks'kh Bgjk ldrk gS vkSj mlds n.M ds fy;s] ;FkkfLFkfr] bl vf/kfu;e ;k ,sls fu;e ;k ,slh vU; fof/k }kjk izkf/kdr̀ dksbZ n.Mkns"k ns ldrk gSA 9&& ¼1½ jkT; ljdkj] izR;sd fo"ks'k U;k;ky; ds fy, fdlh O;fDr dks yksd vfHk;sktd fu;qDr djsxh vkSj ,d ;k vf/kd O;fDr;ksa dks vij yksd vfHk;kstd ;k vij yksd vfHk;kstdksa ds :i eas fu;qDr dj ldrh gS(

yksd vfHk;kstd

ijUrq jkT; ljdkj fdlh ekeys ;k ekeyksa ds oxZ ds fy, fo"ks'k yksd vfHk;kstd Hkh fu;qDr dj ldrh gSA

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 10À ¼2½ dksbZ O;fDr bl /kkjk ds v/khu yksd vfHk;kstd ;k vij yksd vfHk;kstd ;k fOk"ks'k yksd vfHk;kstd ds :Ik eas fu;qfDr ds fy, rHkh ik= gksxk] tc mlus de ls de lkr o'kZ rd vf/koDrk ds :Ik eas dk;Z fd;k gks ;k de ls de lkr o'kZ dh vof/k rd la?k ;k fdlh jkT; ds v/khu dksbZ ,slk in /kkj.k fd;k gks] ftleas fof/k dk fo"ks'k Kku visf{kr gksA

¼3½ bl /kkjk ds v/khu yksd vfHk;kstd ;k vij yksd vfHk;kstd ;k fo"ks'k yksd vfHk;kstd ds :Ik eas fu;qDr izR;sd O;fDr lafgrk dh /kkjk 2 ds [k.M ¼i½ ds vFkkZUrxZr yksd vfHk;kstd le>k tk;xk vkSj lafgrk ds micU/k rn~uqlkj izHkkoh gksaxsA 10&& ¼1½ fo"ks'k U;k;ky; vius }kjk fopkj.kh; fdlh vijk/k dk laKku] fopkj.k ds fy, vfHk;qDr dks mls lqiqnZ fd;s x;s fcuk mu rF;ksa dk] ftuls ,slk vijk/k curk gS] ifjokn izkIr gksus ij ;k ,sls rF;ksa dh iqfyl fjiksVZ ij dj ldrk gSA fo"ks'k U;k;ky;ksa dh izfØ;k

vkSj "kfDr;ka

¼2½ tgka fo"ks'k U;k;ky; }kjk fopkj.kh; dksbZ vijk/k rhu o'kZ ls vuf/kd dh vof/k ds dkjkokl ls ;k tqekZus ls ;k nksuksa ls n.Muh; gS] ogka fo"ks'k U;k;ky;] lafgrk dh /kkjk 260 dh mi/kkjk ¼1½ ;k /kkjk 262 eas fdlh ckr ds gksrs gq, Hkh] ml vijk/k dk fopkj.k lafgrk eas fofgr izfØ;k ds vuqlkj la{ksir% dj ldrk gS vkSj lafgrk dh /kkjk 263 ls 265 rd ds micU/k] ;Fkklk/;] ,sls fopkj.k ij ykxw gksaxs %

ijUrq tc bl mi/kkjk ds v/khu laf{kIr fopkj.k ds nkSjku fo"ks'k U;k;ky; dks ;g izrhr gks fd ekeys dk Lo:i ,slk gS fd mldk la{ksIr% fopkj.k djuk vokaNuh; gS rc fo"ks'k U;k;ky; fdUgha lkf{k;ksa dks] ftudh ijh{kk dh tk pqdh gS] iqu% cqyk;sxk vkSj ,sls vijk/k ds fopkj.k ds fy, lafgrk ds micU/kksa }kjk micfU/kr jhfr ls ekeys dh iqu% lquokbZ izkjEHk djsxk vkSj mDr micU/k fo"ks'k U;k;ky; dks vkSj mlds laca/k eas] mlh izdkj ykxw gksaxs] ftl izdkj os fdlh eftLVªsV dks vkSj mlds laca/k eas ykxw gksrs gSa % ijUrq ;g vkSj fd bl mi/kkjk ds v/khu laf{kIr fopkj.k eas fdlh nks'kflf) ds ekeys eas nks o'kZ ls vuf/k vof/k ds dkjkokl dk n.Mkns"k nsuk fo"ks'k U;k;ky; ds fy, fof/kiw.kZ gksxkA

¼3½ fo"ks'k U;k;ky; fdlh ,sls O;fDr dk lk{; izkIr djus dh ǹf'V ls] ftlds ckjs eas fdlh vijk/k ls izR;{kr% ;k vizR;kr% la;qDr ;k lalfxZr gksus dk vuqeku gS] ,sls O;fDr dks bl "krZ ij {kek iznku dj ldrk gS fd og vijk/k ds vkSj mlls la;qDr vU; izR;sd O;fDR ds laca/k eas] pkgs og mlds djus eas drkZ jgk gks ;k nq'izsjd] vius Kku ls lHkh ifjfLFkfr;ksa dks iw.kZ vkSj lgh :i essa izdV djsa vkSj bl izdkj iznku dh x;h dksbZ {ke lafgrk dh /kkjk 308 ds iz;kstukFkZ] lafgrk dh /kkjk 307 ds v/khu iznku dh x;h le>h tk;xhA

¼4½ bl vf/kfu;e ds vU; micU/kksa ds v/khu jgrs gq,] fo"ks'k U;k;ky; dks fdlh vijk/k ds fopkj.k ds iz;kstu d s fy, ls"ku U;k;ky; dh lHkh "kfDr;ka gksaxh vkSj og eftLVªsV }kjk okj.V ds ekeyksa eas fopkj.k ds fy, lafgrk eas fofgr izfØ;k dk vuqlj.k djsxkA

¼5½ bl vf/kfu;e ds vU; micU/kksa ds v/khu jgrs gq,] /kkjk 7 dh mi/kkjk ¼3½ ds v/khu fo"ks'k U;k;ky; dks vUrfjr izR;sd ekeys ds laca/k eas mlh izdkj dk;Zokgh dh tk;xh ekuksa ,slk ekeyk lafgrk dh /kkjk 406 ds v/khu ,sls fo"ks'k U;k;ky; dks vUrfjr fd;k x;k gksA

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 11&14À 11&& ¼1½ lafgrk eas fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ds v/khu fdlh vijk/k dk fopkj.k djus okys U;k;ky; ds le{k lHkh dk;Zokfg;ka cUn dejs eas dh tk;xh%

lkf{k;ksa dk laj{k.k

ijUrq tgka yksd vfHk;kstu bl izdkj vkosnu djrk gS] ogka dksbZ dk;Zokgh ;k mldk Hkkx [kqys U;k;ky; eas dh tk ldrh gSA

¼2½ ,slk U;k;ky; vius le{k fdlh dk;Zokgh eas lk{kh }kjk ;k ,sls lk{kh ds lEcU/k eas yksd vfHk;kstd }kjk vkosnu djus ij ;k Loizsj.kk ls lk{kh dk ifjp; vkSj irk xksiuh; j[kus ds fy, mik; dj ldrk gS] tks og mfpr le>sA

¼3½ fof"k'Vr;k vkSj mi/kkjk ¼2½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] os mik;] tks ,slk U;k;ky; ml mi/kkjk ds v/khu dj ldrk gS] mlds vUrxZr fuEufyf[kr mik; Hkh gS %&

¼d½ vius vkns"kksa ;k fu.kZ; eas ;k ekeys ds fdlh vfHkys[k eas] tks turk dh igq ap eas gks] lkf{k;ksa ds uke vkSj irs dk mYys[k u djuk(

¼[k½ ;g lqfuf"pr djus ds fy, fd lkf{k;ksa dk ifjp; vkSj irk izdV u gks tk;] dksbZ funs"k tkjh djukA

¼4½ dksbZ O;fDr] tks mi/kkjk ¼3½ ds v/khu tkjh fd;s x;s fdlh funs"k dk mYya?ku djrk gS] dkjkokl ls] ftldh vof/k ,d o'kZ rd dh gks ldsxk vkSj tqekZus ls] tks ,d gtkj :i;s rd gks ldsxk] n.Muh; gksxkA

12&& fdlh vU; U;k;ky; eas] ¼tks fo"ks'k U;k;ky; u gks½ vfHk;qDr ds fo:) fdlh vU; ekeys ds fopkj.k ij fo"ks'k U;k;ky; }kjk bl vf/kfu;e ds v/khu fdlh vijk/k ds fopkj.k dks iwoZrk nh tk;sxh vkSj ,sls vU; ekeys ds fopkj.k ds vf/keku esa igys lekIr fd;k tk;sxk vkSj rn~uqlkj ,sls ekeyks dk fopkj.k vkLFkfxr jgsxkA fo"ks'k U;k;ky;ksa }kjk

fopkj.k dks iwoZrk

13&& tgk fdlh vijk/k dk laKku djus ds i"pkr~ fo"ks'k U;k;ky; dh ;g jk; gks fd vijk/k mlds }kjk fopkj.kh; ugha gS] ogka og bl ckr ds gksrs gq, Hkh fd mls ,sls vijk/k dk fopkj.k djus dh vf/kdkfjrk ugha gS] ,sls vijk/k dk fopkj.k djus ds fy, ekeys dks fdlh ,sls U;k;ky; dks vUrfjr djsxk] ftls lafgrk ds v/khu vf/kdkfjrk gS vkSj og U;k;ky;] ftls ekeyk vUrfjr fd;k tk;] vijk/k ds fopkj.k ds laca/k eas dk;Zokgh djsxk ekuks mlus vijk/k dk laKku fd;k gksA

fu;fer U;k;ky;ksa dks ekeys

vUrfjr djus dh "kfDr

14&& ¼1½ ;fn ftyk eftLVªsV dks ;g fo"okl djus dk dkj.k gks fd fdlh O;fDr ds dCts eas fLFkr dksbZ lEifŸk] pkg og taxe gks ;k LFkkoj] fdlh fxjksgcUn ds }kjk bl vf/kfu;e ds v/khu fopkj.kh; fdlh vijk/k dk;Z ds ifj.kkeLo:i vftZr dh x;h gS rks og ,slh lEifŸk dks dqØ djus dk vkns"k ns ldrk gS] pkgs fdlh U;k;ky; }kjk ,sls vijk/k dk laKku fd;k x;k gks ;k ughaA

lEifŸk dh dqdhZ

¼2½ izR;sd ,slh dqdhZ ij lafgrk ds micU/k] ;Fkko";d ifjorZu lfgr] ykxw gksaxsA ¼3½ lafgrk ds micU/kksa ds gksrs gq, Hkh] ftyk eftLVªsV] mi/kkjk ¼1½ ds v/khu dqØ dh x;h] fdlh lEifŸk dk iz"kkld fu;qDr dj ldrk gS vkSj iz"kkld dks ,slh lEifŸk ds loksZŸke fgr eas mldk izcU/k djus dh lHkh "kfDr;ka gksaxhA

¼4½ ftyk eftLVªsV ,slh lEifŸk ds mfpr vkSj izHkkoh izcU/k ds fy, iz"kkld dks iqfyl lgk;rk dh O;oLFkk dj ldrk gSA

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 15&16À 15&& ¼1½ tgka dksbZ lEifŸk /kkjk 14 ds v/khu dqØ dh tk;] ogka mldk nkosnkj] ,slh dqdhZ dh tkudkjh ds fnukad ls rhu ekl ds Hkhrj ftyk eftLVªsV dks vius }kjk ml lEifŸk ds vtZu dh ifjfLFkfr;ksa vkSj lzksrksa dks n"kkZrs gq, vH;kosnu dj ldrk gSA lEifŸk dks fueZqDr djuk

¼2½ ;fn mi/kkjk ¼1½ ds v/khu fd;s x;s nkos dh okLrfodrk ds ckjs eas ftyk eftLVªsV dk lek/kku gks tk; rks og dqØ dh x;h lEifŸk dks rRdky fueqZDr dj nsxk vkSj rnqijkUr ,slh lEifŸk nkosnkj dk s lkSai nh tk;sxhA

16&& ¼1½ tgka /kkjk 15 dh mi/kkjk ¼1½ eas fofufnZ'V vof/k ds Hkhrj dksbZ vH;kosnu u fn;k tk; ;k ftyk eftLVªsV /kkjk 15 dh mi/kkjk ¼2½ ds v/khu lEifŸk dks fueqZDr ugha djrk gS] ogka og ekeys dks viuh fjiksVZ ds lkFk bl vf/kfu;e ds v/khu vijk/k dk fopkj.k djus ds fy;s vf/kdkfjdrk;qDr U;k;ky; dks fufnZ'V djsxkA U;k;ky; }kjk lEifŸk ds

vtZu ds Lo:i ds ckjs eas

tkap

¼2½ tgka ftyk eftLVªsV us fdlh lEifŸk dks /kkjk 14 dh mi/kkjk ¼1½ ds v/khu dqØ djus ls badkj fd;k gS ;k fdlh lEifŸk dks /kkjk 15 dh mi/kkjk ¼2½ ds v/khu fueqZDr djus dk vkns"k fn;k gS] ogka jkT; ljdkj ;k dksbZ O;fDr] tks bl izdkj badkj djus ;k fueZqDr djus ls O;fFkr gks] ;g tkap djus ds fy, fd D;k lEifŸk bl vf/kfu;e ds v/khu fopkj.kh; fdlh vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:i vftZr dh x;h Fkh] mi/kkjk ¼1½ eas fufnZ'V U;k;ky; dks vkosnu&i= ns ldrk gSA ,slk U;k;ky;] ;gn og U;k; ds fgr eas ,slk djuk vko";d ;k lehphu le>s] ,slh lEifŸk dks dqØ djus dk vkns"k ns ldrk gSA

¼3½ ¼d½ mi/kkjk ¼1½ ds v/khu funsZ"k ;k mi/kkjk ¼2½ ds v/khu vkosnu&i= dh izkfIr ij U;k;ky; tkap ds fy, dksbZ fnukad fu;r djsxk vkSj mldh uksfVl mi/kkjk ¼2½ ds v/khu vkosnu&i= nsus okys O;fDr ;k] ;FkkfLFkfr] /kkjk 15 ds v/khu vH;kosnu nsus okys O;fDr vkSj jkT; ljdkj vkSj fdlh vU; O;fDr dks Hkh] ftldk fgr ekeys ea s vUrxzZLr izrhr gks] nsxk(

¼[k½ bl izdkj fu;r fnukad dks ;k fdlh i"pkr~orhZ fnukad dks tc rd ds fy;s tkap vkLFkfxr dh tk;] U;k;ky; i{kdjksa dh lquokbZ djsxk] muds }kjk izLrqr lk{; xzg.k djsxk] ,sls vkSj lk{; ysxk] ftls og vko";d le>s] ;g fofu"p; djsxk fd D;k lEifŸk fdlh fxjksgcUn }kjk bl vf/kfu;e ds v/khu fopkj.kh; fdlh vijk/k dk;Z ds ifj.kkeLo:i vftZr dh x;h Fkh vkSj /kkjk 17 ds v/khu ,slk vkns"k nsxk] tSlk ekeys dh ifjfLFkfr;ksa eas U;k;laxr vkSj vko";d gksA

¼4½ mi/kkjk ¼3½ ds v/khu tkap ds iz;kstuksa ds fy, fo"ks'k U;k;ky; dks fuEufyf[kr fo'k;ksa ds laca/k eas ,slh "kfDr;ka gksaxh] tks flfoy izfØ;k lafgrk] 1908 ds v/khu fdlh okn ij fopkj.k djrs le; flfoy U;k;ky; dh gksrh gS] vFkkZr~ %&

¼d½ fdlh O;fDr dks leu djuk vkSj mls gkftj djkuk vkSj "kiFk ij mldk ijh{k.k djuk(

¼[k½ nLrkostksa dk irk yxkus vkSj mUgsa izLrqr djus dh vis{kk djuk( ¼x½ "kiFk&i=ksa ij lk{; xzg.k djuk(

¼?k½ fdlh U;k;ky; ;k dk;kZy; ls dksbZ lkoZtfud vfHkys[k ;k mldh izfr vf/k;kfpr djuk(

¼³½ lkf{k;ksa ;k nLrkostksa ds ijh{k.k ds fy, deh"ku tkjh djuk(

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 17&19À ¼p½ O;frØe ds fy, funsZ"k dks [kkfjt djuk ;k mls ,d i{kh; fofuf"pr djuk( ¼N½ O;frØe ds fy, [kkfjt djus ds vkns"k ;k ,di{kh; fofu"p; dks vikLr djukA

¼5½ Hkkjrh; lk{; vf/kfu;e] 1972 eas fdlh izfrdwy ckr ds gksrs gq, Hkh] bl /kkjk ds v/khu fdlh dk;Zokgh eas ;g lkfcr djus dk Hkkj fd iz"uxr lEifŸk ;k mldk dksbZ Hkkx fdlh fxjksgcUn }kjk bl vf/kfu;e ds v/khu fopkj.kh; fdlh vijk/k dk;Z ds ifj.kkeLo:i vftZr ugh a fd;k x;k Fkk] lEifŸk ij nkok djus okys O;fDr ij gksxkA 17&& ;fn ,slh tkap ij U;k;ky; bl fu'd'kZ ij igqapk fd lEifŸk fdlh fxjksgcUn }kjk bl vf/kfu;e ds v/khu fopkj.kh; fdlh vijk/k dk;Z ds ifj.kkeLo:i vftZr ugha dh xbZ Fkh rks og ml lEifŸk dks ,sls O;fDRk ds i{k eas fueqZDr djus dk vkns"k nsxk] ftlds dCts ls og dqØ dh x;h FkhA fdlh vU; ekeysa eas U;k;ky; lEifŸk dks dqØ djds] vf/kgj.k djds ;k lEifŸk ij dCtk ikus ds fy, gdnkj O;fDr dks nsdj ;k vU; izdkj ls mldk fuLrkj.k djus dk ,slk vkns"k ns ldrk gS] tSlk og mfpr le>sA

tkap ds i"pkr~ vkns"k

18&& lafgrk ds v/;k; 29 ds micU/k] bl vf/kfu;e ds micU/kksa ds v/khu ikfjr U;k;ky; ds fdlh fu.kZ; ;k vkns"k ds fo:) vihy ij ;Fkko";d ifjorZu lfgr] ykxw gksaxsA

vihy

19&& ¼1½ lafgrk eas fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e ds v/khu n.Muh; izR;sd vijk/k dks lafgrk dh /kkjk 2 ds [k.M ¼x½ ds vFkkZUrxZr laKs; vijk/k le>k tk;xk vksj ^^laKs; ekeys** dk] tSlk mls ml [k.M eas ifjHkkf'kr fd;k x;k gS] rn~u qlkj vFkZ yxk;k tk;xkA

lafgrk ds dqN micu?kksa dks

mikfUrfjr :Ik eas ykxw fd;k

tkuk

¼2½ lafgrk dh /kkjk 167] bl vf/kfu;e ;k blds v/khu cuk, x, fdlh fu;e ds v/khu n.Muh; fdlh vijk/k okys ekeys ds laca/k eas fuEufyf[kr mikUrjksa ds v/khu jgrs gq, bl izdkj ykxw gksxh fd &&

¼d½ mldh mi/kkjk ¼1½ eas] ^^U;kf;d eftLVªsV** ds izfr funsZ"k dk vFkZ ^^U;kf;d eftLVsªV ;k dk;Zikyd eftLVªsV^^ ds izfr funsZ"k ds :Ik eas yxk;k tk;xk( ¼[k½ mldh mi/kkjk ¼2½ esa ^^iUnzg fnu**] ^^uCcs fnu^^ vkSj ^^lkB fnu**] tgka dgha Hkh vk;s gksa] ds izfr funsZ"kksa dk vFk Z Øe"k% ^^lkB fnu**] ^^,d o'kZ** vkSj ^^,d o'kZ** ds izfr funsZ"kksa ds :i eas yxk;k tk;xk(

¼x½ mldh mi/kkjk ¼2&d½ fudky nh x;h le>h tk;xhA

¼3½ lafgrk dh /kkjk 366] 367] 368 vkSj 371 fo"ks'k U;k;ky; }kjk fopkj.kh; vijk/k okys ekeys ds lEcU/k eas bl mikUrj ds v/khu jgrs gq, ykxw gksxh fd mleas ^^ls"ku U;k;ky;**] tgka dgha Hkh vk;k gks] ds izfr funsZ"k dk vFkZ ^^fo"ks'k U;k;ky;** ds izfr funsZ"k ds :i eas yxk;k tk;xkA

¼4½ lafgrk eas fdlh ckr ds gksrs gq, Hkh] bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e ds v/khu n.Muh; vijk/k ls vkjksfir fdlh O;fDr dks] ;fn og vfHkj{kk eas gS] tekur ij ;k mlds vius ca/ki= ij rc rd ugha NksM+k tk;xk] tc rd fd &&

¿mŸkj izns"k fxjksgcUn vkSj lekt fojks/kh fØ;kdyki ¼fuokj.k½ vf/kfu;e] 1986À ¿/kkjk 20&24À ¼d½ yksd vfHk;kstd dks ,sls NksM+s tkus ds vkosnu dk fojks/k djus dk volj ugha fn;k tkrk( vkSj

¼[k½ tgka yksd vfHk;kstu vkosnu dk fojks/k djrk gS] ogka U;k;ky; dk lek/kku u gks tk; fd og fo"okl djus dk ;qfDr;qDr vk/kkj gS fd ogka ,sls vijk/k dk nks'kh ugha gS vkSj ;g fd tekur ij jgrs le; mlds }kjk dksbZ vijk/k djus dh laHkkouk ugha gSA ¼5½ mi/kkjk ¼4½ eas fofufnZ'V tekur eatwj djus ds ckjs eas fucZU/ku] lafgrk ds v/khu fucZU/kuksa ds vfrfjDr gksaxsA

20&& bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e ds micU/k fdlh vU; vf/kfu;e eas blls vlaxr fdlh ckr ds gksrs gq, Hkh izHkkoh gksaxsA vf/kHkkoh izHkko

21&& tgka ;g rkRif;Zr gks fd dksbZ vkns"k bl vf/kfu;e ds }kjk iznŸk ;k mlds v/khu fdlh "kfDr dk iz;ksx djds fdlh izkf/kdkjh }kjk fn;k x;k vkSj gLrk{kfjr fd;k x;k gS] ogka U;k;ky; Hkkjrh; lk{; vf/kfu;e] 1872 ds vFkkZUrxZr ;g mi/kkj.kk djsxk fd ,slk vkns"k ml izkf/kdkjh }kjk fn;k x;k FkkA

vkns"k ds ckjs eas mi/kkj.kk

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fujlu vkSj viokn

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1986

THE UTTAR PRADESH GANGSTERS AND ANTI-SOCIAL

ACTIVITIES (PREVENTION) ACT, 1986

[U. P. ACT No.7 OF 1986]

[Passed in Hindi by the Uttar Pradesh Legislative Assembly on March, 13, 1986 and by the Uttar Pradesh legislative Council on March 14, 1986. Received the assent of the President on March 19, 1986 under Article 201 of 'the Constitution of India', and was published in U. P. Gazette Extraordinary, dated March 19, 1986.]

ACT

to make special provisions for the prevention of, and for coping with, gangsters and anti-social activities and for matters connected therewith or incidental thereto.

IT IS HEREBY enacted in the Thirty-seventh Year of the Republic of India as follows:

Short title,

extent and

commencement

1. (1) This Act may be called the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986.

(2) It extends to the whole of Uttar Pradesh.

(3) It shall be deemed to have come into force on January 15, 1986. Definitions

Act no. 2 of

1974

Act no. 45 of

1860

U.P. Act no. 4 of 1910

Act no. 61 of

1985

2. In this Act,-

(a) "Code" means the Code of Criminal Procedure, 1973;

(b) "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, namely-

(i) offences punishable under Chapter XVI, or Chapter XVII, or Chapter XXII of the Indian Penal Code, or

(ii) distilling or manufacturing or storing or transporting or importing or exporting or selling or distributing any liquor, or intoxicating or dangerous drugs, or other intoxicants or narcotics or cultivating any plant, in contravention of any of the provisions of the U. P. Excise Act, 1910 or the Narcotic Drugs and Psychotropic Substances Act, 1985 or any other law for the time being in force, or

(iii) occupying or talking possession of immovable property otherwise than in accordance with law, or setting-up false claims for title or possession of immovable property whether in himself or any other person, or

(iv) preventing or attempting to prevent any public servant or any witness from discharging his lawful duties, or

(v) offences punishable under the Suppression of Immoral Traffic in Women and Girls Art, 1956, or

1. For State merit of Objects and Reasons, see U. P. Gazette Extraordinary, dated March 14, 1986.

[The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 2]

Act no. 104 of

1956

(vi) offences punishable under section 3 of the Public Gambling Act, 1867, or

(vii) preventing any person from offering bids in auction lawfully conducted, or tender, lawfully invited, by or on behalf of any Government department, local body or public or private undertaking for any lease or right or supply of goods or work to be done, or

(viii) preventing or disturbing the smooth running by any person of his lawful business profession, trade or employment or any other lawful activity connected therewith, or

(ix) offences punishable under section 171-E of the Indian Penal Code, or in preventing or obstructing any public election being lawfully held, by physically preventing the voter from exercising his electoral rights, or

(x) inciting others to resort to violence to disturb communal harmony, or

(xi) creating panic, alarm or terror in public, or

(xii) terrorising or assaulting employees or owners or occupiers of public or private undertakings or factories and causing mischief in respect of their properties, or

(xiii) inducing or attempting to induce any person to go to foreign countries on false representation that any employment, trade or profession shall be provided to him in such foreign country, or

(xiv) kidnapping or abducting any person with intent to extort ransom, or

(xv) diverting or otherwise preventing any aircraft or public transport vehicle from following its scheduled course;

(c) "gangster" means a member or leader or organiser 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;

(d) "public servant" means a public servant as defined in section 21 of the Indian Penal Code or any other law for the time being in force, and includes any person who lawfully assists the police or other authorities of the State, in investigation or prosecution or punishment of an offence punishable under this Act, whether by giving information or evidence relating to such offence or offender or in any other manner:

(e) "member of the family of a public servant" means his parents or spouse and brother, sister, son, daughter, grandson, granddaughter or the spouses of any of them; and includes a person dependent on or residing with the public servant and a person in whose welfare the public servant is interested :

[The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 3-4]

(f) words and phrases used out not defined in this Act and defined in the Code of Criminal Procedure, 1973, or tile Indian Penal Code shall have the meanings respectively assigned to them in such Codes. Penalty

3. (1) A gangster shall be punished with imprisonment of either description for a term which shall not be less than two years and 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 of the person of a member of the family of a public servant shall be punished Kith 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,

(2) Whoever being a public servant renders any illegal help or support in any manner to a gangster, whether before or after the Commission of any offence by the gangster (whether by himself or through others) or abstains from taking lawful measures or intentionally avoids to carry out the directions of any court or of his superior officers, in this respect, shall be punished with imprisonment of either description for a term which may extend to ten years but shall not be less than three years and also with fine. Special Rules

of Evidence

4. Notwithstanding anything to the contrary contained in the Code or the Indian Evidence Act, 1872, for the purposes of trial and punishment for offences under this Act or connected offences:

(a) the court may take into consideration the fact that the accused was- -

(i) on any previous occasion bound down under section 107 or section 108 or section 109 or section no of the Code, or

(ii) detained under any law relating' to preventive detention; or

(iii) externed under the Uttar Pradesh Control of Goondas Act, 1970 or any other such law;

(b) where it is proved that a gangster or any person on his behalf is or has at any time been, in possession of movable or immovable property which he cannot satisfactorily account for, or where his pecuniary resources are disproportionate to his known sources of income, the Court shall, unless contrary is proved, presume that such property or pecuniary resources have been acquired or derived by his activities as a gangster;

(c) where it is proved that the accused has kidnapped or abducted any person, the court shall, presume that it was for ransom;

(d) where it is proved that a gangster has wrongfully concealed or confined a kidnapped or abducted person, the Court shall presume that the gangster knew that such person was kidnapped or abducted, as the case may be;

[The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 5-6]

(e) the Court may, if for reasons to be recorded it thinks fit so to do, proceed with the trial in the absence of the accused and record the evidence of any witness, provided that the witness may be recalled for cross examination if the accused so desires but recording, his examination in chief afresh in presence of the accused shall not be necessary. Special courts

5. (1) The State Government may if it considers necessary so to do in the interest of speedy trial of offences under this Act, for the whole or any part of the State, constitute one or more Special Courts,

(2) A Special Court shall be presided over by a judge to be appointed by the State Government with the concurrence of the Chief Justice of the High Court.

(3) The State Government may also appoint, with the concurrence of the Chief Justice of the High Court, Additional Judges to exercise jurisdiction in a Special Court.

(4) A person shall not be qualified for appointment as a judge or an additional Judge of a Special Court unless he is, immediately before, such appointment, a sessions judge or an additional sessions judge in any State.

(5) Where, the office of the Judge of the Special Court is vacant, or such Judge is absent from the ordinary place of sitting of Special Court, or he is incapacitated by illness or otherwise for the performance of his duties, any urgent business in the Special Court shall be disposed of--

(a) by the additional judge, if any, exercising jurisdiction in that Special Court.

(b) where there is no such additional judge available, in accordance with the directions of the Sessions judge having jurisdiction over, the ordinary place of sitting of the Special Court as notified.

(6) Where one additional Judge is or more additional judges are appointed in a Special Court the Judge of the Special Court may, from time to time by general or special order, in writing, provide for the distribution of business of the Special Court among himself and the additional judge or additional judges and also for the disposal of urgent business in the event of the absence of any additional judge.

Place of sitting 6. A Special Court may, if it considers it expedient or desirable so to do, sit for any of its proceedings at any place other than the ordinary place of its sitting:

Provided that if the Public Prosecutor certifies to the Special Court that it is, in his opinion necessary for the protection of the accused or any witness or otherwise expedient in the interest of justice that the whole or any part of the trial should be held at some place other than the ordinary place of its sitting, the Special Court may, after hearing the accused make an order to that effect unless, for reasons to be recorded in writing, the Special Court thinks fit to make any other order.

[The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 7-9]

Jurisdiction of

special courts

7. (1) Notwithstanding anything contained in the Code where a Special Court has been constituted for any local area, every offence punishable under any provision of this Act or any rule made thereunder shall be triable only by the Special Court within whose local jurisdiction it was committed whether before or after the constitution of such Special Court.

(2) All cases triable by a Special Court, which immediately before the constitution of such Special Court were pending before any court, shall on creation of such Special Court having jurisdiction over such cases, stand transferred to it.

(3) Where it appears to ally court in the course of any inquiry or trial in respect of any offence that the Case .is one which should be tried by a Special Court constituted under this Act [or the area in which such case has arisen, it shall transfer such case to such Special Court, and thereupon such case shall be tried and disposed of by the Special Court in accordance with the provisions of this Act:

Provided that it shall be lawful for the Special Court to Act on the evidence, it any, recorded by the court in the case in the presence of the accused before the transfer of the case under this section:

Provided further that if the Special Court is of opinion that further examination of any of the witnesses whose evidence is already recorded in the case is necessary in the interest of justice, it may re-summon any such witness and after such further examination cross-examination and re- examination, if any, as it may permit, the witness shall be discharged.

(4) The State Government may if satisfied that it is necessary or expedient in the public interest so to do, transfer any case pending before a Special Court to another Special Court.

Power of

special Courts

with respect to

other offences

8. (1) Then trying any offence punishable under this Act a Special Court may, also try any other offence with which the accused may, under any other law for the time being in force, be charged at the same trial.

(2) If in the course of any trial under this Act of any offence, it is found that the accused has committed any other offence under this Act or any rule thereunder or under any other law, the Special Court may convict such person of such other offence and pass any sentence authorised by this Act or such rule or, as the case may be such other law, for the punishment thereof.

Public

Prosecutor

9. (1) For every Special Court, the State Government shall appoint a person to be the Public Prosecutor and may appoint one or more persons to be the Additional Public Prosecutor or Additional Public Prosecutors:

Provided that the State Government may also appoint for any case or class of cases a Special Public Prosecutor.

[The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 10]

(2) A person shall be eligible to be appointed as Public Prosecutor or an Additional Public Prosecutor or a Special Public Prosecutor under this section only if he has been in practice as an Advocate for not less than seven years or has held any post, for a period of not less than seven years, under the Union or State requiring special knowledge of law.

(3) Every person appointed as a Public Prosecutor or an Additional Public Prosecutor or Special Public Prosecutor under this section shall be deemed to be a Public Prosecutor within the meaning of clause (u) of section 2 of the Code and the provisions of the Code shall have effect accordingly. Procedure and

powers of

special Courts

10. (1) A Special Court may take cognizance of any offence triable by it, without the accused being committed to it for trial upon receiving a complaint of facts which constitute such offence or upon a police report of such facts.

(2) Where an offence triable by a Special Court is punishable with Imprisonment for a term not exceeding three years or with fine or with both, the Special Court may, notwithstanding anything contained in sub-section (1) of section 260 or section 262 of the Code, try the offence in summary way in accordance with the procedure prescribed in the Code and the provisions of sections 263 to 265 of the Code, shall, so far as may be, apply to such trial:

Provided that when in the course of a summary trial under this sub- section, it appears to the Special Court that the nature of the case is such that it is undesirable to try in a summary way, the Special Court shall recall any witnesses who may have been examined and proceed to rehear the case in the manner provided by the provisions of the Code for the trial of such offence and the said provisions shall apply to and in relation to a Special Court as they apply to and in relation to a Magistrate :

Provided further that in the case of any conviction in a summary trial under this sub-section, it shall be lawful for a Special Court to pass sentence of imprisonment for a term not exceeding two years.

(3) A Special Court, may, with a view to Obtaining the evidence of any person supposed to have been directly or indirectly concerned in, or privy to an offence, tender a pardon to such person on condition of his making a full and true disclosure of the whole circumstances within this knowledge relative To the offence and to every other person concerned whether as principal or abettor in the commission, thereof, and any pardon so tendered shall, for the purposes of section 308 of the Code, he deemed to have been tendered under section 307 thereof.

(4) Subject to the other provisions of this Act a Special Court shall for the purpose of trial of any offence, have all the powers of a Court of session and shall follow the procedure prescribe in the Code for the trial of warrant cases by the Magistrate.

(5) Subject to the other provisions of this Act every case transferred to a Special Court under sub-section (3) of section 7 shall he dealt with as if such case

had been transferred under section 406 of the Code to such Special Court. [The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 11-14]

Protection of

witnesses

11. (1) Notwithstanding anything contained in the Code all proceedings before a Court trying an offence under this Act shall be conducted in camera:

Provided that where the Public Prosecutor so applies any proceedings or part thereof may he held in open court.

(2) Such Court may, on an application made by a witness in any proceedings before it or by the Public Prosecutor in relation to such witness or on its own motion, take such measures as it deems fit for keeping the identity and address of the witness secret.

(3) In particular and without prejudice to the generality of the provisions of sub- section (2), the measures which such Court may take under that sub-section may include :-

(a) the avoiding of the mention of the names and addresses of the witnesses in its orders or judgment or in any records of the case accessible to public;

(b) the issuing of any directions for securing that the identity and addresses of the witnesses are not disclosed.

(4) Any person who contravenes any direction issued under sub-section (3) shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to one thousand rupees. Trial by special

courts to have

precedence

12. The trial under this Act of any offence by Special Court shall have precedence over the trial of any other case against the accused in any other court (not being a Special Court) and shall be concluded in preference to the trial of such other case and accordingly the trial of such other Case shall remain in abeyance.

Power to

transfer cases

to regular

courts

13. where after taking cognizance of any offence a Special Court is of opinion that the offence is not triable by it, it shall, notwithstanding that it has no jurisdiction to try such offence, transfer the case for trial of such offence to any court having jurisdiction under the Code and the court to which the case is transferred may proceed with the trial of the offence as if it has taken cognizance of the offence.

Attachment of

property

14. (1) If the District Magistrate has reason to believe that any property, whether moveable or immovable, in possession of any person has been acquired by a gangster as a result of the commission of an offence triable under this Act, he may order attachment of such property whether or not cognizance of such offence has been taken by any Court.

(2) The provisions of the Code shall, mutatis mutandis apply to every such attachment.

(3) Notwithstanding the provisions of the Code the District Magistrate may appoint an Administrator of any property attached under sub-section (1) and the Administrator shall have all the powers to administer such property

in the best interest thereof.

(4) The District Magistrate may provide police help to the Administrator for proper and effective administration of such property. [The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 15-16]

Release or

property

15. (1) Where any property is attached under section 14, the claimant thereof may within three months from the date of knowledge at such attachment make a representation to the District Magistrate showing the circumstances in and the sources by which such property was acquired by him.

(2) If the District Magistrate is satisfied about the genuineness of the claim made under sub-section (1) he shall forthwith release the property from attachment and thereupon such property shall be made over to the claimant. Inquiry into the

character of

acquisition of

property by

court

16. (1) When no representation is made within the period specified in sub-section

(1) of section 15 or the District Magistrate does not release the property under sub-section (1) of section 15 he shall refer the matter with his report to the Court having jurisdiction to try an offence under this Act.

(2) Where the District Magistrate has refused to attach any property under sub- section (1) of section 14 or has ordered for release at any property under sub-section (2) of section 15, the State Government or any person aggrieved by such refusal or release may make an application to the court referred to in sub-section (I) [or inquiry as to whether the property was acquired by or, as a result of the commission of an offence triable under this Act. Such court may, if it considers necessary or expedient in the interest of justice so to do, order attachment of such property.

(3) (a) On receipt of the reference under sub-section (1) or an application under sub-section (2), the court shall fix a dale for inquiry and give notices thereof to the person making the application under sub-section (2) or, as the case may be, to the person making the representation under section 15 and to the State Government, and also to any other person whose interest appears to be involved in the case.

(b) On the date so fixed or on any subsequent date, to which the inquiry may be adjourned the court shall hear the parties, receive evidence produced by them, take such further evidence, as it considers necessary, decide whether the property was acquired by a gangster as a result of the commission of an offence triable under this Act and shall pass such order under section 17 as may be just and necessary in the circumstances of the case.

(4) For the purpose of inquiry under sub-section (3) the Court, shall have the power of a Civil Court while trying a wit under the Code of Civil Procedure, 1908 in respect of the following matters; namely--

(a) summoning and enforcing- the attendance of any, person and examining him on oath;

(b) requiring the discovery and production of documents;

(d) requisitioning any public record or copy thereof from any court or

office;

(e) issuing commission for examination of witnesses or documents; [The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 17-19]

(f) dismissing a reference for default or deciding it ex parte;

(g) setting aside In order of dismissal for default or ex parte decision.

(5) In any proceedings under tit is section, the burden of proving that the property in question or any part thereof was not acquired by a gangster as a result of the commission or any offence triable under this Act, shall be all the person claiming the property anything to the contrary contained in the Indian Evidence Act, 1872 notwithstanding.

Order after

inquiry

17. If upon such inquiry the Cort finds that the property was not acquired by a gangster as a result of the commission or any offence triable under this Act it shall order for release of the property to the person from whose possession it was attached. In any other case the Court may make such order as it thinks fit for the disposal of the property by attachment, confiscation or delivery to any person entitled to the possession thereof, of otherwise.

Appeal 18. The provisions of Chapter XXIX of the Code shall, mutatis mutandis, apply to an appeal against any judgement or order of a Court passed under the provisions of this Act.

Modified

application of

certain

provisions of

the Code

19. (1) Notwithstanding anything contained in the Code every offence punishable under this Act or any rule made thereunder shall be deemed to be a cognizable offence within the meaning of clause (e) of section 2 of the Code and cognizable case as defined in that clause shall be construed accordingly.

(2) Section 167 of the Code shall apply in relation to a case involving an offence punishable under this Act or any rule made thereunder subject to the modifications that-

(a) the reference in sub-section (1) thereof to "Judicial Magistrate"

shall be construed as a reference to "Judicial Magistrate or Executive Magistrate";

(b) the references in sub-section (2) thereof to "fifteen days", "ninety days" and "sixty days", wherever they occur, shall be construed as references to "sixty days", "one year" and "one year", respectively;

(3) Sections 366, 367, 368 and 371 of the Code shall apply in relation to a case involving, an offence triable by a Special Court, subject to the modification that the reference to "Court of Session" wherever occurring therein, shall be

construed as reference to "Special Court".

(4) Notwithstanding anything contained in the Code, no person accused of an offence punishable under this Act or any rule made thereunder shall, if in custody, be released on bail or on his own bond unless-- [The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986] [Section 20-24]

(a) the Public Prosecutor has been given an opportunity to oppose the application for such release; and

(b) where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.

(5) The limitations on granting of bail specified in sub-section (4) are in addition to the limitations under the Code.

Overriding

effect

20. The provisions of this Act or any rule made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other enactment.

Presumption as

to order Act

no. 1 of 1872

21. Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act, a court shall, within the meaning of the Indian Evidence Act, 1872, presume that such order was so made by that authority.

Protection of

action taken in

good faith

22. No suit, prosecution or other legal proceedings shall lie against the State Government or any Officer or authority of the State Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rules made thereunder.

Power to make

rule

23. (1) The State Government may, by notification make for carrying out the purposes of this Act.

(2) The rules made under sub-section (1) may provide that any contravention of any of the provisions of the rules shall be punishable with imprisonment for a term not exceeding six months with or without fine not exceeding rupees one thousand.

Repeal and

saving.

U.P. Ordinance

no. of 1986

24. (1) The Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Ordinance, 1986, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provision of this Act as if the provisions of this Act were in force at all material times.