(1.) HEARD learned counsel for the applicants and learned A.G.A. for the State.
(2.) THE present application under Section 482 Cr.P.C. has been filed for quashing the entire proceeding of Case which is pending before the Additional Chief Judicial Magistrate, Farrukhabad as case no. 3881 of 2012 and 388/2013 , under Sections 323, 504, 506 IPC and section 379 IPC, only for applicant no.1 Kaptan Singh, P.S. Kotwali Fatehgarh, District Farrukhabad.
(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 a malafide intention for the purposes of harassment. He pointed out certain documents and statement in support of his contention.