- (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 no.6 of 2011, dated 21.2.2011 arising out of case crime no.287 of 2010, under Sections 306/506 IPC, P.S. Nazeerabad, District Kanpur Nagar pending in the court of Chief Metropolitan Magistrate, Kanpur Nagar registered as Criminal Case No.3323 of 2011.
(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.;