Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants, learned A.G.A. and Sri S.K. Chaubey, learned Counsel who has put in appearance on behalf of opposite party No. 2 by filing his parcha, which is taken on record.
(2.) THE present 482 Cr.P.C. petition has been filed for quashing the proceedings of Case No. 4915 of 2009, under Sections , , , , , I.P.C., Police Station Kotwali, District Mau, pending before learned Chief Judicial Magistrate, District Mau. Sri S.K. Dubey, learned Counsel for the opposite party No. 2 states that the co -accused namely, Muzaffar Ali had filed a Criminal Misc. Application No. 10422 of 2010, challenging the charge sheet filed in the present case, and this Court refused to interfere in the charge sheet, which application has been disposed off, by this Court with a direction to the applicant in the said petition to apply for grant of bail and to file discharge application by an order dated 16.04.2010, copy of the said order has been produced before this Court, which is taken on record.
(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.;