MAHAVEER Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Shriman Narayan Tiwari, learned counsel for the applicants, Sri Abhinav Prasad, learned AGA for the State.

(2.) This application has been filed under section 482 Cr.PC with a prayer seeking stay/quashing of the charge sheet dated 4.11.2017 (State v. Mahaveer and others), in Case Crime No. 485 of 2017, under sections-147, 148, 149, 323, 504, 452, 324, 325, 506 IPC and 7 CLA Act, Police Station- Malpura, District- Agra as well as summoning order dated 28.2.2018 issued by A.C.J.M.- IInd, Agra pending in the court of A.C.J.M. Court No. 2, Agra.

(3.) The contention of learned counsel for the applicants is that no offence against the applicants are disclosed and the present prosecution has been instituted with a malafide intention for the purpose of harassment. He pointed out certain documents and statements in support of his contention.