- (1.) Heard Sri Mohd. Irfan, learned counsel for the petitioner and Sri Ashish Pandey, learned AGA for the State.
(2.) The present petition has been filed with a prayer to quash the show cause notice dated 01.06.2016 issued against the petitioner in Case No. D2016155100520, under Section 3 (1) U.P. Control of Goondas Act, 1970 (hereinafter referred to as 'Act, 1970' ), Police Station-Sarailakhansi, District Mau.
(3.) It has been contended by learned counsel for the petitioner that there are three cases shown in the show cause notice issued against the petitioner and has also tried to give some explanation of the same and prayed that the notice be quashed. In support of his contention, learned counsel for the petitioner has placed reliance upon the judgment passed by a Division Bench of this Court in Crl. Misc. Writ Petition No.11020 of 2016 (Sujeet Kumar Vs. state of U.P. and Others).;