VISHWA MITRA PATEL Vs. STATE OF UTTAR PRADESH

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 further proceedings of case crime no. 15/2010, P.S. Siddharthnagar, District Siddharthnagar, under sections 419, 420, 467, 468, 471 IPC.

(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.