SAURABH GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant(s) as well as learned AGA for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed with a prayer to quash the entire proceedings of S.T. No.3247/2023, arising out of Case Crime No.100/2023, under Ss. 323, 504, 427 and 352 IPC read with Ss. 3(1)(Da)(Dha) and 3(2)(Va) SC/ST Act lodged at Police Station Malihabad, District Lucknow, pending in the Court of learned Special Judge (SC/ST) Act, Lucknow and to quash the charge-sheet no.01/2023 dtd. 18/8/2023 filed in the aforesaid case crime number.

(3.) The contention of the learned 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.