RAM KUMAR 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 29.09.2020 along with entire proceeding of Case No. 69 of 2021 (State Vs Keshav and Others), arising out of Case Crime No. 0135 of 2020, under Sections 147, 148, 149, 452, 324, 504, 506 IPC, P.S. Tappal, District Aligarh.

(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.