- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of complaint Case No. 1904 of 2010, under Sections 147, 148, 149, 336 I.P.C., P.S. Gagalhedi, district Saharanpur pending before the Judicial Magistrate-Ist, Saharanpur.
(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 referred to certain documents and statements in support of his contention.;