Akhilesh Chandra Sharma, J. - (1.) The petitioner by means of this writ petition has challenged the show cause notice dated 26.08.2017 issued by Respondent no. 2 / Additional District Magistrate, Jalaun, under Section 3 (1) U.P. Control of Goodas Act, 1970, Police Station - Konch, District - Jalaun at Orai (Annexure No. 1 to the writ petition).
(2.) It has been submitted by the learned counsel for the petitioner that the impugned show-cause notice has been issued against the petitioner only on the ground of his involvement in a solitary case.
(3.) Learned counsel for the petitioner further submitted that petitioner is neither a Gang Leader or any Gang Member of any Gang. The petitioner is falsely implicated in the Case Crime No. 439 of 2016 under Section 354-A, 504, 506 I.P.C.;