AARTI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) This Crl. Misc. application under Section 482 Cr.P.C. has been filed for quashing of the charge sheet dated 26.04.2020 along with entire proceeding of Criminal Case No. 7898 of 2020 (State Vs Palakdhari and others), arising out of Case Crime No. 26 of 2020, under Section 406, 419, 420, 506 IPC, P.S. Mehandawal, District Sant Kabir Nagar, pending in the court of Addl. Chief Judicial Magistrate, Sant Kabir Nagar.

(3.) The contention of the learned counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with malafide intentions for the purposes of harassment.