I.M Quddusi, J.:— This writ petition has been filed for quashing of the First Information Report, which was registered as Case Crime No. 471 of 1999, under Sec. ⅔ of U.P Gangsters and Anti-social Activities Prevention Act, 1986, Police Station Krishna Nagar, District Lucknow.
2. We have heard learned counsel for the petitioner and learned Additional Government Advocate.
3. The brief facts of the case are that a. Case Crime No. 434 of 1999, under Sees. 147, 164, 201, 302 I.P.C Police Station Krishna Nagar, district Lucknow, was registered against the petitioner Rinku alias Hakku, on the basis of which another Case Crime No. 471 of 1999, under Sec. ⅔ of U.P Gangsters and Antisocial Activities Prevention Act, 1986 (hereinafter referred to as “Act”) was registered at the same police station. No other case has been indicated in this F.I.R except the above one against the petitioner. A gang chart was also annexed with the F.I.R which also shows that there was only one case against the petitioner. Learned counsel for the petitioner has urged that the petitioner cannot be deemed to be a gangster within the meaning of the Act, as there is no other case against the petitioner except one. The question for determination in this case is whether a person against whom one offence or single act of anti-social activity has been alleged can be termed as a gangster within the meaning of Sec. 2(c) of the Act. In this regard first of all the definition of Gang as well as Gangster given in the Act, is liable to be perused which is quoted below:—
“Section 2(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 otherwisew with the object of disturbing public order or of gaining any under temporal pecuniary, material or other advantage for himself or any other person, indulge in antisocial activities…
Sec. 2(c)
Gangsters 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.”
4. Learned A.G.A has urged that in the definition of “Gang” the words group of persons’ who either acting singly or ‘collectively’ have been used, which means that the group of persons may act collectively or any of the member of the group may also act singly with the object of disturbing public order indulging in activites mentioned in Sec. 2(b) of the Act who can be termed as “Gangster”. No doubt the member of a gang acting either singly or collectively may be termed as a member of the Gang and comes within the definition of the Gang, provided in Sec. 2(b) of the Act, but here the question is whether the ‘activities’ given in the Act included single activity also or not.
5. Learned counsel for the petitioner has placed reliance on a case law laid down by this court reported in 1999 Cri. LJ 87 : (1998 All LJ 2207) (State of U.P v. Phool Mian), in which the learned single Judge of this Court has held that the definition of Gangster in Sec. 2(c) of the Act uses the word ‘activities’ The use of plural activities clearly indicates that a single act of anti-social activity cannot term a person into a Gangster. There have to be at least two acts and the commission of those acts by the accused has to be established beyond reasonable doubt according to the Rules of Evidence as applicable to the criminal trials.
6. The question for consideration before us is that whether the learned single Judge has laid down the correct law that there have to be at least two acts of anti-social activities referred to in Sec. 2(b) and whether the single act of anti-social activity cannot term a person into a Gangster and whether ‘activites’ does not include single activity.
7. Before proceeding further we have to keep in mind the provision of Sec. 13 of the General Clauses Act, which is reproduced below:—
“Gender and number in all U.P Acts unless there is anything repugnant in the subject or context—
(1) Word importing the masculine gender, shall be taken to include females and
(2) words in the singular shall include the plural, and vice versa.”
8. Since in Sec. 13(2) of the General i Clauses Act the words Vice versa’ have been used, it would meant that the words in the plural shall include the singular.
9. In (1992) 4 SCC 54 : AIR 1992 SC 2188 : (1992 Lab. IC 2391) (State of Punjab v. Ram Singh, Ex-constable), the Supreme Court has held as under at Page 21, 91 of AIR:—
“Under General Clauses Act singular includers plural, act includes acts. The contention that there must be plurality of acts of misconduct to award dismissal is fastidious. The word ‘acts’ would include singular ‘act’ as well, it is not reptition of the acts complained of but it is quality insidious effect and gravity of situation that ensures from the offending ‘act’.”
10. In AIR 1967 All. 150 (Sital Chandra v. Babu Ram), this Court has held that singular expression ‘complaint’ under Sec. 200 of Code of Criminal Procedure, can be constituted as complaints and there can be more than one person in a single complant.
11. In view of the above, under Sec. 13 of the U.P General Clauses Act the activities denotes activity as well as the said provisions are pari materia of Sec, 13 of the General Clause Act 1897. As such a single ct of anti-social activity can come within the definition of Gangster.
12. In view of the above, with profound respect we are unable to accept the view taken by the learned single Judge in State of U.P v. Phool Mian (supra).
13. In Clause (1) of trticle 367 of the Constitution of India also it is provided that unless context otherwise requires, the General Clauses Act, 1897, shall subject to any adaptation and modification that may be made therein under Article 372, apply for the interpretation of the Constitution as it applies for the interpreststion of an Act of the Legislature of the Dominion of India. Hence in the matter of the present Act there is no scope of any other interpretation.
14. In the F.I.R in question which has been registered as Crime No. 471 of 1999 under Sec. 2/2 of the U.P Gangster and Anti-social Activities Prevention Act, 1986, only one case has been shown in the gang chart against the petitioner Rinku alias Hakku, which is Case Crime No. 434 of 1999, under Sees. 147, 164, 201, 302 I.P.C Police Station Krishna Nagar, District Lucknow.
15. The gang chart shows that there are other nine persons also who were indulged in the commission of the said crime. Hence it cannot be said that ‘single act’ of antisocial activity shows against the petitioner would not come within the scope of the Act and the petitioner cannot be termed as gangster, as defined in Sec. 2(c) of the Act.
16. Hence, in our view if is not a fit case for quashing of the F.I.R The writ petition is misconceived, and is liable to be dismissed and the same dismissed accordingly. There is no orders as to costs.
17. Petition dismissed.
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