KISHANPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G.A. The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the chargesheet dated 15.4.2010 laid in Case Crime No. 164 of 2010 on which the learned A.C.J.M., Ghaziabad has taken cognizance of the offences punishable under Section 3/5K/8 C.S. Act, P.S. Hapur Dehat, district Ghaziabad in Case No. 1115 of 2010.

(2.) THE contention of learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.

(3.) IF further instructions are needed or if adjournment of the case on the date fixed for hearing becomes unavoidable, the Court may fix another date, and may also extend the earlier order granting interim bail, if it deems fit provided that the adjournment of hearing of the regular bail on one or more dates should not exceed a total period of one month. It will also be in the discretion of the Sessions/Special Judge concerned to consider granting interim bail pending consideration of the regular bail on similar terms as mentioned herein above when and if the applicant applies for bail before him.