Rajesh Dayal Khare, J. - (1.) LIST revised. None appears to press the application on behalf of the applicant. Learned A.G.A. is present for the State respondent.
(2.) THIS Court vide its order dated 08.01.1999 issued notice to respondent No. 2 and in the meantime further proceedings of Case No. 226 -A of 1990 under Sections , , , , , I.P.C., P.S. Gajner, District Kanpur Dehat were stayed which is pending in the court of II Judicial Magistrate, Kanpur Dehat. Counter affidavit on behalf of the State has been filed but no rejoinder affidavit has been filed on behalf of the applicant. The present Cr.P.C. application has been filed for quashing of the proceedings in Case No. 226 -A of 1990 under Sections , , , , , I.P.C., P.S. Gajner, District Kanpur Dehat.
(3.) IT has been averred in the present application that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment.;