PINTU @ KRINIYAL KANTILAL NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. The same shall carried out forthwith.

(2.) The present petition is filed under Article 226 of the Constitution of India for the purpose of seeking following reliefs:-

(3.) It is the case of the petitioner that the show-cause notice was issued by the respondent no. 2 on 09.02018 upon the petitioner by branding him as a dangerous person as the petitioner has been arraigned in three FIRs registered before the Shamlaji Police Station, District:-Aravalli, one of 2013 and two of 2017 and for that in the month of March-2018 the show-cause notice was issued.