- (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 further proceeding of case no. 645 of 2010, State vs. Dinesh @ Sadhu Gupta and others, arising of case crime no. 1150 of 2010, pending before the Additional Chief Judicial Magistrate, Hamirpur, under section 272, 273 IPC and section 2/3 of Khesari Act, Police Station Sumerpur, District Hamirpur.
(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.;