MALLAN Vs. STATE OF UTTAR PRADESH AND ANOTHER

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 case no. 6595 of 2010, arising out of case crime no. 194 of 2010, under sections 384, 386, 323, 504, 506, 427, 420, 467, 468, 471 IPC, P.S. Sikandarabad, District Bulandshahr (State vs. Mallan) pending in the court of learned C.J.M. Bulandshahr.

(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.