Bala Krishna Narayana, J. - (1.) Heard learned Counsel for the applicants and learned A.G.A.
(2.) The present application under Sec. Code of Criminal Procedure has been filed for quashing the entire proceedings of Case No. 4122/09 of 2009 (State v/s. Sanjay Narula Case No. 4122/09 of 2009) pending before the learned A.C.J.M, Court No. 5, District Moradabad, arising out of Case Crime No. 219 of 1996 under Sec. , , , , , , I.P.C., and 3/4 Damages of Public Property (Prevention) Act., Police Station Sambhal, District Moradabad.
(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 referred to certain documents and statements in support of his contention.;