Rajesh Dayal Khare, J. - (1.) SUPPLEMENTARY affidavit has been filed on behalf of the applicants, which is taken on record.
(2.) HEARD learned Counsel for the applicants and learned AGA for the State -respondent. The present Petition has been filed for quashing of the proceedings of complaint case No. 2037 of 2009 under Sections , , , , IPC pending before the Chief Judicial Magistrate, Kasya, Kushinagar.
(3.) LEARNED Counsel for the applicants states that the criminal prosecution of the applicants is nothing but a counter blast to the proceedings initiated by the applicants' side against opposite party No. 2. Therefore, the same is bad in law. It is further contended by the learned Counsel for the applicants 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.;