Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant and learned AGA for the State -respondent.
(2.) THE present Petition has been filed for quashing of the charge sheet filed in criminal case No. 2471 of 2008 under Section / Essential Commodities Act pending before the Judicial Magistrate, Bisauli, District Badaun. Supplementary affidavit has been filed on behalf of the applicant today and in para 4 thereof, it has been stated that the applicants came to know of the filing of the chargesheet only in May, 2010, when the police came to their house with the copy of the summons. Therefore, it is submitted that there are no latches on behalf of the applicant in filing the present application.
(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.;