JAI VEER Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicants and learned A.G.A. for the State.

(2.) THIS petition under Section 482, Cr.P.C. has been filed for quashing the charge sheet dated 12.7.2012 filed in case crime No. 379 of 2012 under Sections 147, 148, 149, 323, 504, 506 IPC and Section 3(1)C SC, ST Act, police station Jaithara, district Etah.

(3.) THE contention of the counsel for the applicants is that no offence against the applicants 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.