MISHRI LAL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) The present application under Section 482 Cr.P.C. has been filed for quashing the proceedings of Case No. 1207 of 2017 State v. Mishri Lal, Case Crime No. 454 of 2013 under Sections 323, 504, 506 I.P.C. and Section 3 (1)(X) SC/ST Act, Police Station Mau Aima, District Allahabad pending before the court of learned Special Chief Judicial Magistrate, Allahabad and to quash the charge sheet no.44 of 2013 dated 17.12.2013.

(2.) Heard learned counsel for the applicant and learned A.G.A.

(3.) It has been argued by learned counsel for the applicant that F.I.R. of impugned case has been lodged on false and baseless allegations. It was further submitted that no offence against the applicant 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.