SHIV PRASAD GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.V. Chaudhary, learned counsel for the petitioner and Sri RoopakChaubey, learned A.G.A. for the State - respondents.

(2.) Briefly stated facts of the present case are that the impugned show causenotice dated 23.02.2021, under section 3(1) of the Uttar Pradesh Control ofGoondas Act, 1970 (hereinafter referred to as, 'the Act, 1970') has been issuedby the Additional District Magistrate, Sonbhadra to the petitioner, mainly, onthe ground that a Case Crime No. 52/2020, under sections 498-A, 354, 323, 504,506 and 120-B IPC and sections 3/4 of Dowry Prohibition Act is registeredagainst the petitioner.

(3.) In our order dated 03.09.2021, we observed/directed as under :