- (1.) Heard learned counsel for the applicant as well as learned A.G.A. for the State perused the material placed on record.
(2.) The present application has been filed under Section 482 Cr.P.C. for quashing entire proceedings of S.T. No.3 of 2011 (State Versus Smt. Vimla Tiwari and others) arising out of Case Crime No. 817 of 2010 and impugned order dated 24.6.2011 framing of charge by learned trial judge under Sections 498-A/304-B I.P.C., and 3/4 of Dowry Prohibition Act, Police Station Kotwali Lalitpur, District Lalitpur.
(3.) The contention of the learned counsel for the applicants is that no offence against the applicant 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. He has further contended that charges has been framed against her on 24.6.2011 but the trial has not commenced and is likely to consume some time to conclude. He has further contended that it transpires that the order framing charge has been passed mechanically in a routine manner and with out application of judicial mind and is liable to be set aside.;