- (1.) Heard learned counsel for the applicant as well as learned A.G.A. and perused the material placed on the record.
(2.) The present 482 Cr.P.C. petition has been filed for quashing non-bailable warrant dated 8.9.2011 issued by the Chief Judicial Magistrate, Meerut in Complaint Case No.7450 of 2002, presently Case No.5445 of 2008 (State Versus Sanjeev Kumar and another) under Section 14 (1) of Child Labour Prohibition and Regulation Act, 1986, pending in the court of Chief Judicial Magistrate, Meerut.
(3.) The contention of the counsel for the applicant is that no offence against the applicant 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.;