Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant and learned A.G.A.
(2.) THE present Cr.P.C. petition has been filed for quashing the proceedings of case No. 3207 of 2010, pursuant to the charge sheet dated 10.10.2009, in Case Crime 882/09, under Sections , , , IPC and SC ST Act, pending before the Chief Judicial Magistrate, Rampur. It is contended by the learned Counsel for the applicant that the applicant is Field Officer working with the Prathama Bank and he has been falsely implicated by the opposite party No. 2 and he has no role whatsoever in the disbursement of the loan advanced to any customer of the Bank.
(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.;