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 dated 28.06.2006 in case crime No. 732 of 2004 under Sections , , IPC pending before the Judicial Magistrate (CBI) Ghaziabad. Learned Counsel for the applicant has filed supplementary affidavit annexing therewith the copy of the ordersheet of the court below to show that the applicant came to know about the pendency of the present proceedings and filing of the chargesheet only on 02.07.2010, therefore, it is contended that there are no lacthes on behalf of the applicant. It is contended by learned Counsel for the applicant that even non -bailable warrants issued against the applicant earlier were never served upon the applicant.
(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.;