AMIT SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.G.A. for the State-respondents and perused the record.

(2.) The instant writ petition seeks quashing of the impugned show cause notice dtd. 1/2/2022 issued by the Additional District Magistrate (Finance and Revenue), Gorakhpur, under Sec. 3/4 U.P. Control of Goondas Act, 1970.

(3.) It is contended by learned counsel for the petitioner that petitioner is a student of B.A. II year and his examination is going to start from 22/3/2022 and his conduct has always been good. He has been falsely implicated in the impugned notice on account of involvement in a solitary case under Sec. 3/4 U.P. Control of Goondas Act. The petitioner is neither the gang leader nor he is associated with any gang as member and, therefore, no offence under the Goondas Act is made out. He has falsely been implicated in Case Crime No.161 of 2021, under Ss. 147, 148, 452, 323, 504, 506, 336, 352, 427 I.P.C. It has next been contended that Investigating Officer has submitted charge sheet in the aforesaid case. The petitioner has been enlarged on anticipatory bail.