- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Case No.2532 of 2009, under Sections 143, 452, 506, 420, 427 I.P.C., P.S. Pipariech, District Gorakhpur pending in the court of Additional Chief Judicial Magistrate, Court No.17, Gorakhpur.
(3.) The contention of the 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 purposes of harassment. He pointed out certain documents and statements in support of his contention.;