- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) The present 482 Cr.P.C. Application has been filed for quashing the proceedings of the Criminal Case No. 2001 of 2010 (State Vs. Jitendra Tak & Another) in Case Crime No. 2374 of 2010, U/s 147, 148, 384, 504, 506 IPC at P.S. Sahibabad, Ghaziabad and for stay the further criminal proceedings in the aforesaid case, during the pendency of aforesaid application.
(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.;