RAVI Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the informant and learned A.G.A. for the State respondents.

(2.) The present writ petition has been preferred with the prayer to quash the impugned Notice dtd. 31/1/2024 issued by Additional District Magistrate- Administration, District- Gorakhpur, in case no.- D 202305310002546, under Sec. 3/4 of U.P. Control of Goondas Act,( State Vs. Ravi), Police Station- Khajni, District- Gorakhpur.

(3.) The petitioner has been implicated in this case under Sec. 3/4 of U.P. Control of Goondas Act because of his implication in case crime no. 340 of 2022, under Sec. - 363, 366, 376, 120-B IPC and 3/4 POCSO Act, Police Station- Khajni, District- Gorakhpur.