DHOOPA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed to quash the proceedings of summoning order dated 16.11.2018 Complaint Case No.1056 of 2016 (Sawari Devi Vs. Sri Ram and Others), under Sections 420, 467, 468, 471 I.P.C., Police Station- Mehdawal, District- Sant Kabir Nagar, pending before the Chief Judicial Magistrate, Sant Kabir 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 purpose of causing harassment. He placed out certain documents and statements in support of his contention.