- (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 proceedings of Sessions Trial No. 453 of 2006 (State Vs. Bhupal Singh and others), under Sections 302, 307 I.P.C., and Section 3 (2) 5 of SC/ST Act, Police Station Shikohabad, District Firozabad, pending before learned Additional District Judge, Court No.4, District Firozabad.
(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.;