Rajesh Dayal Khare, J. - (1.) LIST revised. None appears on behalf of the applicant.
(2.) LEARNED A.G.A. is present for the State respondent. The present Cr.P.C. application has been filed for quashing of the charge -sheet dated 21.5.2009 under Section of the Electricity Act being Case No. 240 of 2009, P.S. Mant, district Mathura.
(3.) THE contention on behalf of 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.;