OM PRAKASH-VII, J. - (1.) Heard learned counsel for the applicant and the learned AGA for the State and perused the record.
(2.) This application under Section 482 CrPC has been filed with the prayer to quash the charge-sheet, cognizance order dated 30.3.2020 as well as the entire proceedings in Case No. 160 of 2020, arising out of Case Crime No. 0056 of 2019, under Section 380 IPC, Police Station Sadat, District Ghazipur pending before the Additional Chief Judicial Magistrate, Saidpur, Ghazipur and further to stay further proceedings of the aforesaid case.
(3.) It is submitted by the learned counsel of the applicant that the FIR has been lodged on false grounds while the applicant has not committed any offence. The police has also submitted charge sheet on the basis of insufficient evidence against the applicant. Essential ingredients to constitute the offence are lacking. The present prosecution has been instituted with a malafide intention. Learned counsel for the applicant pointed out certain documents and statements in support of his contention.;