TITU Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant and learned AGA are present.

(2.) This application u/s 482 Cr.P.C. has been filed by the applicant with a prayer to quash the notice dtd. 3/1/2022 issued by Sub Divisional Magistrate (S.D.M.), Bahjoi, Sambhal U/s 111/110 (G) Cr.P.C. whereby he was asked to show cause why he may not be required to furnish personal bonds of Rs.50,000.00 and two sureties in the like amount for maintaining peace and good conduct for a period of one year.

(3.) It is submitted by learned counsel for the applicant that in the present case, a notice dtd. 3/1/2022 under Sec. 111/110(G) of Cr.P.C. has illegally been issued against the applicant by the Sub Divisional Magistrate (S.D.M.), Bahjoi, Sambhal wherein it has been mentioned that applicant is an addicted gambler and person of criminal in nature and is so desperate and dangerous as to render is being at large without security hazardous to the community. It is further submitted that it has not been mentioned in notice that what criminal charges are pending against applicant. The essential ingredients of Ss. 111/110 (G) of Cr.P.C. are not made out. The substance of the information has not been mentioned.