- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No. 2748 of 2010, under Section 379 I.P.C. pending before the Additional Chief Judicial Magistrate, Court No. 11, Agra as well as the summoning order dated 14.5.2009.
(3.) The contention of the counsel for the applicants is that no offence against the applicants 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.;