RANJEET SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner submits that the impugned notice is wholly mischievous and malafide and has been issued only to harass the petitioner as no ground whatsoever has been made out for issuance of the same. It is the apprehension of the petitioner that the proceedings have been initiated with a pre-meditation of passing a final order against him.

(3.) At present only a show cause notice has been issued to the petitioner and he has the opportunity of filing reply to the same hence there does not appear to be any necessity for any interference at this stage.