KARAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Bhagwan Das, learned counsel for the applicants and learned A.G.A. for the State.

(2.) This application under Sec. 482 Cr.P.C. has been filed for quashing the summoning order dtd. 3/4/2021 passed by the learned Additional Session/Special Judte (D.A.A.Act) Lalitpur in Criminal Misc. Case No. 264 of 2019 and the entire proceedings of Criminal Misc. Case No. 264 of 2019 (Smt. Nirasha Vs. Karan Singh and others) under Sec. 395 read with 397 I.P.C., Police Station Jakhlaun, District Lalitpur, pending in the court of Additional Session/Special Judge (D.A.A.Act), Lalitpur.

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