- (1.) Heard learned counsel for the applicants and learned AGA for the State.
(2.) This application u/s 482 Cr.P.C. has been filed with a prayer to quash the notice under Section 111 Cr.P.C. issued by S.D.M. Zamaniya, in Case No. 432 of 2011, State Vs. Narsingh Rai and others, under Sections 107/116 Cr.P.C., P.S. Dildar Nagar, District- Ghazaipur.
(3.) Learned counsel for the applicants submitted that the notice has been issued on a printed proforma with the blanks filled in by hand and totally non application of mind on the part of S.D.M. Even the substance of information received from the police has not been mentioned in the notice. Reliance has been place on a decision of this in Dau Dayal vs. State of U.P. & another, 2010 2 JIC 345.;