Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant and learned AGA for the State -respondent.
(2.) THIS Court vide order dated 30.10.1998 had issued notice and in the meantime, proceedings of complaint case No. 1614 of 1994 under Sections 406, 420 IPC pending before the Chief Judicial Magistrate, Mirzapur were stayed. Office report dated 11.11.1998 shows that despite undertaking copies of the petition was not supplied by learned Counsel for service upon private respondents. The present 482 Petition has been filed for quashing of the proceedings of case No. 1614 of 1994 under Sections 406, 420 IPC pending before the Chief Judicial Magistrate, Mirzapur.
(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.;