- (1.) Heard Shri Dhirendra Kumar Srivastav, learned counsel for the applicant and learned AGA for the State-respondents.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of Case No. 175 of 2015 registered on the basis of the report dated 11.06.2015 made by the opposite party no. 2 under Section 110 (g) Cr.P.C. before Sub Divisional Magistrate, Chakia, District Chandauli. Upon a receipt of the report, it appears that the Magistrate has issued a notice to the applicant to show cause why he may not be ordered to execute and furnish two sureties for Rs. 50,000/- each and a personal bond for the same amount for maintaining good behaviour for a period of two years.
(3.) It has been contended that the notice has been issued on a printed format without application of mind. It has further been contended that as regards the case, which is the basis of the impugned notice and finds a mention therein, the applicant has already been granted bail therein.;