- (1.) Heard Sri Shailender Singh, learned counsel for the applicant as well as learned Additional Government Advocate for the State of U.P.
(2.) By means of present application u/s 482 Cr.P.C. the applicant has challenged the notice dated 28.07.2020, issued by Assistant Police Commissioner/Special Executive Magistrate, Lucknow purportedly issued under Section 107 Cr.P.C., directing the applicant to show cause as to why he should not be directed to execute personal bond for maintaining peace and for which purpose applicant has been directed to appear in the office of Assistant Police Commissioner, Lucknow on 24.08.2020.
(3.) Learned counsel for the applicant has assailed the impugned notice on the ground that no reasons have been disclosed in the said notice and from the show cause notice applicant is unable to tender any response to the same as there is no mention or whisper about the acts which may have caused breach of peace for which applicant is being held liable to.;