D.K. VISHWAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mazhar Ullah, learned counsel for applicant and learned A.G.A. for the State.

(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of charge -sheet dated 31.7.2013 in Case Crime No.232/2013 (Case No.350/2013), under Section 420 IPC and 15(2) 15(3) of Indian Medical Council Act, P.S. Milak, Rampur, pending in the court of C.J.M., Rampur.

(3.) The contention of the learned counsel for applicant is that no offence against 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.