- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the charge sheet dated 01.03.2011 and cognizance order dated 06.03.2010 as well as case no. 477 of 2011 U/s 352, 504, 506 IPC, case crime no. 115/2009, P.S Belghat, District Gorakhpur, pending before Additional Civil Judge, Basgaon, Gorakhpur,
(3.) The contention of the counsel for the applicant is that no offence against the applicant 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.;