GAURAV KAKKAR Vs. GOVT ADVOCATE

JUDGEMENT

(1.) Heard learned counsel for the applicants, Sri Surendra Tiwari, learned counsel for the opposite party no.2 and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. petition has been filed for quashing charge sheet dated 18.6.2011 of Case No.8577 of 2010 (Case Crime No.452 of 2010), under Sections 420, 406 I.P.C., P.S. Sector 39 Noida, District Gautam Budh Nagar.

(3.) The contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He referred to certain documents and statements in support of his contention.