INDRA PAL YADAV Vs. STATE OF U P

JUDGEMENT

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

(2.) The present application has been filed under Section 482 Cr.P.C. for quashing the charge sheet no. 123 of 2011 dated 25.4.2011 in Case Crime No.180 of 2011 (State of U.P. Versus Indra Pal Yadav) under Sections 387/34 I.P.C., Police Station Nawabad, District Jhansi, pending in the court of Chief Judicial Magistrate, Jhansi.

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