RAMAKANT PATHAK Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) This application under Section 482 Cr.PC. with a prayer to quash the notice dated 4.5.2011 issued by Sub-Divisional Magistrate, Burhanpur, District-Azamgarh, under Section 110 Cr.P.C. in Case No. 25, State of U.P. v. Ramakant.

(3.) Learned counsel for the applicant submitted that the notice under Section 110 Cr.P.C. has been issued on a printed proforma with the blanks filled in by hand and there was no application of mind on the part of the S.D.M.