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 and in the meantime further proceedings in Complaint Case No. 243/1990 Vijai Pal v. Virendra Kumar and Ors., pending before the court of Additional Munsif Magistrate, Mathura were stayed. As per office report dated 25.9.2010, notice has not been returned back after service. The present Cr.P.C. application has been filed for quashing of Complaint Case No. 243/1990 pending before the court of Additional Munsif Magistrate, Mathura.
(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.;