SONU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Harish Chandra Singh,Anand Pal Singh, learned counsel for the applicants and Sri Sanjay Singh, learned A.G.A.-I

(2.) The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Criminal Complaint Case No. 228 of 2018 (premraj Sharma Vs. Sonu and others), under Sections 323, 504, 506 I.P.C., Police Station Jewar, District Gautam Budh Nagar as well as the summoning order dated 2.8.2019, pending in the Court of learned Judicial Magistrate, Jewar, Gautam Budh Nagar.

(3.) The contention of learned counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.