Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and learned A.G.A. for the State -respondent.
(2.) THE present Code of Criminal Procedure petition has been filed for quashing the proceedings of Complaint Case No. 2576 of 2009 Smt. Harkaura v. Rampal and Ors., under Sections , , , IPC, pending before the Judicial Magistrate, Garautha, Jhansi and also for quashing of the summoning order dated 1.6.2010, passed in the aforesaid case. It is contended by the learned Counsel for the applicants that on the complaint of the applicants, the fair price shop of the husband of opposite party No. 2 was cancelled and as a counter blast the present complaint has been lodged against the applicants, which 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.;