Rajesh Dayal Khare, J. - (1.) LIST revised. None appears on behalf of the applicant to press this application. Learned Counsel for the opposite party No. 2 is present before this Court.
(2.) THIS Court vide order dated 21.08.1996 had issued notice to the opposite party No. 2 for filing counter affidavit and further proceedings of case crime No. 345 of 1995, under Sections 323, 325, 504, 506 I.P.C. pending before the Court of IIIrd Additional Judge (Junior Division) Jhansi was stayed. The present 482 Cr.P.C. application has been filed for quashing of the proceeding of Case No. 354 of 1995 under Sections 323, 325, 506, 506 I.P.C. P.S. Moth, District Jhansi (State v. Murari and Ors.) pending in the Court of IIIrd Additional Judge (Junior Division) Jhansi.
(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. Certain documents and statements have been appended in support of his contention.;