SADDAM ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant through video conferencing, learned AGA for the State and perused the record.

(2.) The instant application has been filed by the applicant with a prayer to quash the entire proceedings of special case no.4703/19 (State Vs. Farman and others) relating to charge sheet dated 08.11.2019, police station Khandauli, District Agra in Case Crime No.399 of 2019, under Section 504/506 IPC and 3(1)(dha) of S.C/S.T. Act, Police Sttion Khandauli, District Agra.

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