MANJU RANI CHAUHAN,J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceedings of Case No. 538 of 2019 (State v. Yusif Khan), arising out of Case Crime No. 50 of 2019, under Sections- 147, 148, 149, 452, 323, 504, 506, 325, 427 I.P.C., Police Station- Pisawa, District- Aligarh, pending in the court of Learned Judicial Magistrate, Khair, Aligarh.
(3.) The contention of learned 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 purpose of causing harassment. He pointed out certain documents and statements in support of his contention. At this stage, the argument raised by learned counsel for the applicants involves factual disputes and appraisal of evidence.;