- (1.) Heard learned counsel for the applicants as well as learned A.G.A. and perused the material placed on the record.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No. 3478 of 2010, Shodan Singh vs. Khem Chand Khurana and others, under sections 323, 452, 504, 506 IPC, Police Station Kankarkheda, District Meerut.
(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.;