Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicants. Heard learned A.G.A. for the State.
(2.) ANOTHER Bench of this Court vide order dated 16.02.1994 had issued notice to the opposite party No. 2 and in the meantime stayed the further proceedings of Complaint Case No. 1111 of 1993 (Shabana Begum v. Jamil Bharti and Ors.) pending before learned Chief Judicial Magistrate, Bijnaur. The present Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No. 1111 of 1993 (Shabana Begum v. Jamil Bharti and Ors.) pending before learned Chief Judicial Magistrate, Bijnaur.
(3.) IT has been averred in the present application under Section Cr.P.C., that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment.;