Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant and learned AGA for the State -respondent.
(2.) THE present Petition has been filed for quashing of the charge sheet dated 10.08.2009 filed in case crime No. 1112 of 2008 under Sections , , , IPC and also for quashing of the proceedings of case No. 1376 of 2009 pending before the Judicial Magistrate, Moradabad. The allegation is that the applicant, who is an employee of the U.P. Power Corporation Ltd. has forged his transfer order.
(3.) THE contention of the counsel for the applicant is that no offence against the applicant 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.;