Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and learned A.G.A. for the State -respondent.
(2.) THE present Cr.P.C. petition has been filed for quashing the proceedings of complaint case No. 3976 of 2009, under Sections , , IPC, pending before the Judicial Magistrate, Basti, as well as for quashing of the summoning order dated 22.5.2010. It is contended by the learned Counsel for the applicants that the injuries were examined after nine days of the alleged incident. It is further contended that the complaint has been filed only on account of political reasons. It is thus contended on behalf of the applicants that the criminal prosecution of the applicants is bad in 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.;