Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and the learned AGA for the State -respondent.
(2.) THE present petition has been filed for quashing of the charge sheet No. 4216 of 2007 State v. Mukhtar Shah and Ors., under Sections , , , IPC, pending before the Additional Chief Judicial Magistrate -V, district Bareilly. It is contended by the learned Counsel for the applicants that the present proceedings is nothing but as a counter blast to the proceedings initiated by the applicant's side against the opposite party No. 2 which is nothing but gross misuse of the process of law.
(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.;