- (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 the charge sheet dated 28.12.2002 in case no. 798/9/2010, State vs. Khem Chand and others, arising out of case crime no. 14/2002 under section 420, 467, 468, 120B IPC, Police Station Sambhal, District Moradabad.
(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.;