DILEEP KUMAR @ KALLOO Vs. STATE OF U P

JUDGEMENT

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

(2.) THE applicants, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the charge -sheet dated 21.04.2011 laid in case crime no. 114 of 2011, P.S. Lambhuwa, district - Sultanpur on which learned C.J.M., court no. 16, Sultanpur has taken cognizance for the offenses punishable under Section 307/34 I.P.C. and section 3/25 Arms Act.

(3.) THE contention of learned 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.