Rajesh Dayal Khare, J. - (1.) LIST revised. None appears to press the application on behalf of the applicants. Learned A.G.A. is present for the State Respondent.
(2.) THIS Court vide its order dated 20.12.1991 had issued notice to the opposite party No. 2 and in the meantime further proceedings of Criminal Case No. 2499 of 1991 pending before the Additional Chief Judicial Magistrate IXth, Bareilly as well as operation of the order dated 6.12.1991 were stayed. Counter affidavit on behalf of opposite party No. 2 has been but no rejoinder affidavit has been filed till date. The present Cr.P.C. application has been filed for quashing of Complaint Case No. 2499 of 1991 (Vishnu Kumar Goel v. Prakash Chandra Saxena and Anr.) pending before the Additional Chief Judicial Magistrate IXth Bareilly.
(3.) IT has been averred in the present application that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment.;