- (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 charge sheet submitted in Case Crime No. 217 of 2010, u/s 323, 325, 504, 506 I.P.C. and 308 I.P.C. Police Station Cholapur, District Varanasi, pending in the court of C.J.M., Varanasi.
(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 a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;