RAJESH DAYAL KHARE,J. - (1.) SUPPLEMENTARY affidavit filed on behalf of applicant today in the Court, is taken on record.
(2.) HEARD learned counsel for the applicant and learned A.G.A. for the State. The present petition under Section 482 Cr.P.C. has been filed for quashing the proceedings of Special Sessions Trial No. 156 of 2009 arising out of Case Crime No. 1209 of 2009, under Sections 419, 420, 467, 468, 386 I.P.C., and Section 7/13 Prevention of Corruption Act, Police Station Cantt., District Gorakhpur pending before learned Sessions Judge, Gorakhpur.
(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.;