- (1.) Heard learned counsel for the applicants 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 proceedings in Case No.10811 of 2010 under Sections 142, 323, 504, 506 and 325 I.P.C., pending in the court of Additional Chief Metropolitan Magistrate-VI, Kanpur Nagar.
(3.) The contention of the learned counsel for the applicants is that no offence against the applicants 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.;