JAYANATH Vs. STATE OF U.P

JUDGEMENT

(1.) The petitioner by means of this writ petition has challenged the shown cause notice dated 31.01.2017 issued by Respondent no. 2/Additional District Magistrate, Chandauli under Section 3 (1) U.P. Control of Goondas Act, 1970, Police Station - Chakarghatta, District - Chandauli (Annexure No. 1 to the writ petition).

(2.) It has been submitted by the learned counsel for the petitioner that the impugned show-cause notice has been issued against the petitioner only on the ground of his involvement in a solitary case.

(3.) Learned counsel for the petitioner further submitted that petitioner is neither a Gang Leader or any Gang Member of any Gang. The petitioner is falsely implicated in the Case Crime No. 50 of 2016 under Section 323, 325, 504 I.P.C. He is student of B.A and residing at Allahabad and doing a preparation of competitive examination and the police is harassing the petitioner and his all family members.