Rajnish Kumar, J. - (1.) The petitioner-Atif Adnan(described as Atif in the impugned notice) has approached this Court challenging the show cause notice dated 02.02.2018 issued by the opposite party no.2, under Section 3 of the U.P. Control of Goondas Act, 1970, vide Case No. D-201804230000127, Police Station- Kotwali Rudauli, District-Faizabad contained in Annexure No.1 to the writ petition. The petitioner has further prayed for a direction to the opposite parties not to adopt any coercive measure in peaceful living in his house and within the district where the petitioner resides.
(2.) It has been alleged in the writ petition that the petitioner has passed B.Sc examination and is presently working as an Executive in a Tour and Travels company at Lucknow and the work, conduct and behaviour of the petitioner has always been good and there is no complaint against the petitioner from any corner, except the impugned notice based on solitary F.I.R.
(3.) An F.I.R. was lodged against the petitioner on 25.07.2017 in regard to an alleged incident said to have occurred during the demonetization period on 24.07.2017 against two unknown persons, by the Guard of the A.T.M. in question under Section 394 I.P.C. However, subsequently during investigation, the petitioner has been falsely implicated in the same. The petitioner has been enlarged on bail in the said case. As stated, the petitioner has never been involved in any type of criminal activities and is very sincere towards his studies and presently doing a private job and mostly lives in Lucknow.;