LOKESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the summoning order dated 8.10.2018 as well as entire proceedings of Complaint Case No. 4685 of 2017, under section 498-A, 323, 504, 506, 354B I.P.C. and 3/4 D.P. Act, P.S.- Babugarh, District- Hapur, pending in the Court of Judicial Magistrate-II, Hapur.

(3.) Insofar as the applicant no. 1 is concerned, the contention of learned counsel for the applicant is that no offence against the applicant no. 1 is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention.