As per the case facts the appellants members of a political party and one a former elected Chairman filed a writ petition seeking to quash an FIR registered against them ... under the Uttar Pradesh Gangsters Anti-Social Activities Prevention Act The High Court dismissed their writ petition The appeal challenged this dismissal The question arose whether the procedural and substantive thresholds prescribed under the relevant sections of the UP Gangsters Act had been adequately met in the present case justifying the registration of the FIR Finally the Supreme Court allowed the appeal The Court found that the procedural and substantive thresholds required under Sections b and c of the UP Gangsters Act had not been adequately met and therefore the impugned FIR and all consequential proceedings were quashed The Court clarified that its observations would not affect two other pending FIRs which would be dealt with on their own merits