- (1.) Heard learned counsel for the applicant and learned A.G.A. and perused the material placed on record.
(2.) The present application has been filed under Section 482 Cr.P.C. for quashing the charge sheet dated 16.07.2010 in case crime no. 265-A of 2010, under sections 420, 467, 468, 469 and 471 IPC, Police Station Sadar Bazar, District Shahjahanpur.
(3.) The contention of the learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with malafide intentions for the purposes of harassment. He pointed out certain documents and statements in support of his contentions.;