UTTAR
PRADESH GANGSTERS AND ANTI-SOCIAL ACTIVITIES (PREVENTION) ACT, 1986
Preamble 1 - UTTAR PRADESH GANGSTERS
AND ANTI-SOCIAL ACTIVITIES (PREVENTION) ACT, 1986
THE UTTAR PRADESH GANGSTERS AND ANTI-SOCIAL
ACTIVITIES (PREVENTION) ACT, 1986[1]
[U. P. Act No. VII of 1986]
[19th March, 1986]
PREAMBLE
An
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:
Section 1 - Short title, extent and commencement
(1) This Act may be called the Uttar Pradesh Gangsters
and Anti-Social Activities (Prevention) Act, 1986.
(2) It extends to whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on
January 15,1986.
Section 2 - Definitions
In
this Act,--
(a) "Code" means the Code of Criminal Procedure, 1973 (Act No.
2 of 1974);
(b) [2]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 antisocial activities, namely:
(i) offences punishable under Chapter XVI, or Chapter
XVII, or Chapter XXII of the Indian Penal Code (Act No. 45 of 1860), 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 (U. P. Act No. 4 of 1910),
or the Narcotic Drugs and Psychotropic Substances Act, 1985 (Act No. 61 of
1985), or any other law for the time being in force, or
(iii)
occupying
or taking 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 Act,
1956* (Act No. 104 of 1956), or
(vi)
offences
punishable under Section 3 of the Public Gambling Act, 1867 (Act No. 3 of
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 rights 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 (Act No. 45 of 1860), 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
(viii)
terrorising
or assaulting employees or owners or occupiers of public or private
undertakings or factories and causing mischief in respect of their properties,
or
(ix)
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
(x)
kidnapping
or abducting any person with intent to extort ransom, or
(xi)
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 (Act No. 45
of 1860), or any other law for the time being in force, and includes any person
who lawfully assist 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, grand-daughter 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 ;
(f)
words
and phrases used but not defined in this Act and defined in the Code of
Criminal Procedure, 1973, or the Indian Penal Code shall have the
meanings respectively assigned to them in such Codes.
Section 3 - Penalty
(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 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.
(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
Section 4 - Special Rules of Evidence
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 110 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 (Act No. 8 of 1971) 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 ;
(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.
Section 5 - Special Courts
(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 Couri; 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,[3]with
the concurrence of the Chief Justice of the High Court, Additional Judges to
exercise Jurisdiction in 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 h 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.
Schedule
Serial No. |
Name of the Special Court |
Areas of the Local Jurisdiction |
Ordinary place of sitting |
1 |
2 |
3 |
4 |
1. |
Special Court, Faizabad |
Districts of Faizabad, Bahraich, Barabanki, Gonda
and Sultanpur. |
Faizabad |
2. |
Special Court, Allahabad |
Districts of Allahabad, Pratapgarh and Fatehpur. |
Allahabad |
3. |
Special Court, Lucknow |
Districts of Lucknow, Hardoi, Khiri, Raebareilli,
Sitapur and Unnao |
Lucknow |
4. |
Special Court, Agra |
Districts of Agra, Etah, Mainpuri, Aligarh,
Mathura and Firozabad. |
Agra |
5. |
Special Court, Dehradun* |
Districts of Dehradun, Chamoli, Pauri-Garhwal,
Tehri-Garhwal and Uttar Kashi. |
Dehradun |
6. |
Special Court, Gorakhpur |
Districts of Gorakhpur, Azamgarh, Basti, Deoria,
Mau and Siddartha-nagar. |
Gorakhpur |
7. |
Special Court, Jhansi |
Districts of Jhansi, Banda, Hamirpur, Jalaun and
Lalitpur. |
Jhansi |
8. |
Special Court, Nainital* |
Districts of Nainital, Almoru and Pithoragarh. |
Nainital |
9. |
Special Court, Meerut |
Districts of Meerut, Bulandshahr, Saharanpur,
Muzaffarnagar, Ghaziabad and Hardwar.* |
Meerut |
10. |
Special Court, Bareilly |
Districts of Bareilly, Budaun, Shahjahanpur and
Pillibhit. |
Bareilly |
11. |
Special Court, Moradabad |
Districts of Moradabad, Rampur and Bijnor. |
Moradabad |
12. |
Special Court, Varanasi |
Districts of Varanasi, Ballia, Ghazipur, Jaunpur,
Mirzapur and Sonbhadra. |
Varanasi |
13. |
Special Court, Kanpur (Nagar) |
Districts of Kanpur (Nagar), Kanpur (Dehat),
Etawah and Farrukhabad. |
Kanpur |
Section 6 - Place of sitting
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.
Section 7 - Jurisdiction of Special Court
(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 any court in the course of any inquiry or trial in respect of any
offence that the case is one which should be 'red by a Special Court
constituted under this Act for 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, if 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, it 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.
Section 8 - Power of Special Courts with respect to other offences
(1)
When
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.
Section 9 - Public Prosecutor
(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.
(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 a
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.
Section 10 - Procedure and powers of Special Courts
(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 a 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 his 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, be deemed to have been tendered under Section 307
thereof.
(4)
Subject
to the other provisions of this Act a Special Court for the purpose of trial of
any offence, have all the powers of a Court of Session and shall follow the
procedure prescribed 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 be dealt with as if such case had been
transferred under Section 406 of the Code to such Special Court.
Section 11 - Protection of witnesses
(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 be 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 witnesses 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 subsection
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.
Section 12 - Trial by Special Court to have precedence
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.
Section 13 - Power to transfer cases to regular courts
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.
Section 14 - Attachment of property
(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.
Section 15 - Release of property
(1)
Where
any property is attached under Section 14, the claimant thereof may, within
three months from the date of knowledge of 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.
Section 16 - Inquiry into the character of acquisition of property by court
(1)
Where
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 (2) 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 of 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 (1)
for 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 date 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 suit under the Code of Civil Procedure, 1908 (Act
No. V of 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;
(c)
receiving
evidence on affidavits ;
(d)
requisitioning
any public record or copy thereof from any court or office ;
(e)
issuing
commission for examination of witnesses or documents ;
(f)
dismissing
a reference for default or deciding it ex parte ;
(g)
setting
aside an order of dismissal for default or ex parte decision.
(5)
In
any proceedings under this 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 of any offence triable under this Act, shall be on the person
claiming the property, anything to the contrary contained in the Indian
Evidence Act, 1872 (Act No. 1 of 1872), notwithstanding.
Section 17 - Order after inquiry
If
upon such inquiry the Court finds that the property was not acquired by a
gangster as a result of the commission of any offence triable under this Act it
shall order for release of the property of 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, or otherwise.
Section 18 - Appeal
The
provisions of Chapter XXIX of the Code shall, mutatis mutandis, apply
to an appeal against any judgment or order of a Court passed under the
provisions of this Act.
Section 19 - Modified application of certain provisions of the Code
(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 (c) 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 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
reference 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 ;
(c)
sub-section
(2-A) thereof shall be deemed to have been omitted.
(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
(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.
Section 20 - Overriding effect
The
provisions of this Act or any rule made thereunder shall effect notwithstanding
anything inconsistent therewith contained in any other enactment.
Section 21 - Presumption as to order
Where
an order purports to have been made and signed by an authority in exercise of
any power conferred by or under this Act, as Court shall, within the meaning of
the Indian Evidence Act, 1872 (Act No. 1 of 1872), presume that such order was
so made by that authority.
Section 22 - Protection of action taken in good faith
No
suit, prosecution or other legal proceeding 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.
Section 23 - Power to make rules
(1)
The
State Government may, by notification, make rules 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.
Section 24 - Repeal and saving
(1)
The
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Ordinance, 1986
(U. P. Ordinance No. IV of 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 provisions of this Act as if the provisions of this Act were in
force at all material times.