Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and learned A.G.A.
(2.) ANOTHER Bench of this Court vide its order dated 10.01.1994 had issued notice to the opposite party No. 1 and in the meantime stayed the further proceedings of Criminal Case No. 1531 of 1992 (Kishore Singh v. Radhey Lal and Ors.), under Section 406 I.P.C., pending before learned Judicial Magistrate, IInd, District Jaunpur. The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Criminal Case No. 1531 of 1992 (Kishore Singh v. Radhey Lal and Ors.), under Section 406 I.P.C., pending before learned Judicial Magistrate, IInd, District Jaunpur.
(3.) THE contention of the 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.;