MOH. SHAMEEM AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Chandra Prakash Mishra, 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 30.7.2014 and 1.10.2014 in Case No. Nil of 2014 in Case Crime No.143/2014, under Sections 323/504/506/354/452 IPC, P.S. Kotwali, Gorakhpur, pending in the court of A.C.J.M. (Court No.3), Gorakhpur.

(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.