RAM KAILASH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.

(2.) This application under Sec. 482 Cr.P.C. has been filed by applicants to quash the entire proceedings of Criminal Case No. 306 of 2019 (State of UP Vs Smt Chandrakali and others) arising out of Case Crime No. 439 of 2020, under Ss. 323, 504, 506, 308 IPC, P.S. Tharwaie, District Prayagraj, pending before the Court of Judicial Magistrate 3, Allahabad.

(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.