MAHMOOD ALAM @ LALLU Vs. STATE OF U P

JUDGEMENT

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

(2.) THE present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 6981 of 2013, case crime no. 498 of 2013, State Vs. Shafi Mohd. and others, under Sections - 147, 149, 323, 504, 506, 452 and 325 IPC, P.S. - Mohana, District - Siddharth Nagar pending before the C.J.M., Siddharth Nagar as well as charge sheet dated 31.10.2013.

(3.) THE contention of the 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.