R P SRIVASTAVA Vs. GOVT ADVOCATE

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. and perused the material placed on the record.

(2.) The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No.593 of 2010 (Anil Srivastava Versus Ravi Chandra) Sections 420 and 506 I.P.C., Police Station Nazirabad, District Kanpur Nagar, pending in the court of Additional Chief Metropolitan Magistrate-IXth, Kanpur Nagar.

(3.) The contention of the 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 purposes of harassment. He pointed out certain documents and statements in support of his contention.