Rajesh Dayal Khare, J. - (1.) LIST revised. None appears to press the application on behalf of the applicants. Learned A.G.A. is present for the State Respondent.
(2.) THIS Court vide its order dated 21.01.1991 had issued notice to the opposite parties and in the meantime further proceedings of Case No. 1466/1990 under Section / I.P.C. and Section of the Prevention of Damages to Public Property Act pending before the court of Additional Munsif Magistrate III, Jaunpur were stayed till 31st March, 1992 but till date no counter affidavit has been filed. The present Cr.P.C. application has been filed for quashing of proceedings of Criminal Case No. 1466/1990 under Section / I.P.C. and Section of the Prevention of Damages to Public Property Act pending before the court of Additional Munsif Magistrate III, Jaunpur.
(3.) IT has been averred in the present application that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment.;