DAU DAYAL Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the Applicant and the learned A.G.A. and perused the record.

(2.) This is a petition under Section 482 of the Code of Criminal Procedure (in short "the Code") to quash the notice dated 21.12.2009, issued by the Respondent No. 2 under Section 111 of the Code.

(3.) The main ground for challenging the notice is that the learned Executive Magistrate has issued the notice on a printed proforma and did not apply his mind before calling for the Applicant to show-cause.