RAMANAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned counsel for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceeding of Case No.452 of 2019 (State v. Om Prakash Pal and others) and charge sheet dated 11.08.2018 bearing no.132 of 2018, under Sections 419, 420, 467, 468 and 409 I.P.C., Police Station Suriyanwa, District Sant Ravidas Nagar, Bhadohi.

(3.) The contention of learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention. At this stage, the argument raised by learned counsel for the applicant involves factual disputes and appraisal of evidence.