- (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 proceeding of Case No.2587 of 2011 under Sections 498-A, 344, 504, 506, 507, 323 & 34 I.P.C. and 3/4 of Dowry Prohibition Act, Police Station Kotwali Mandi, District Basti.
(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.;