BUNTY GAUTAM 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. petition has been filed for quashing the impugned charge sheet dated 28.12.2017, under sections 147, 148, 149, 307, 332, 353, 333, 393, 427, 504, 336 IPC and Sections 2 & 3 of the Prevention of Damages to Public Property Act, 1984 section 31(A) of the Criminal Law (Amendment) Act, 1934, Police Station Sadabad Kotwali, District Hathras filed in pursuance of First Information Report dated 03.08.2017 registered as Case Crime No. 719 of 2019 in which cognizance has been taken on 13.03.2018 by the learned Chief Judicial Magistrate, Hathras as well as entire proceedings of Case No. 1389 of 2018 (State Vs. Jeetu and others) under sections 147, 148, 149, 307, 332, 353, 333, 393, 427, 504, 336 IPC and Sections 2 & 3 of the Prevention of Damages to Public Property Act, 1984 section 31(A) of the Criminal Law (Amendment) Act, 1934, Police Station Sadabad Kotwali, District Hathras pending before learned Chief Metropolitan Magistrate, Hathras arising out of Case Crime No. 719 of 2017.

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