- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State-respondent.
(2.) The present 482 Petition has been filed for quashing of the proceedings of complaint case no. 4830 of 2009 under sections 323, 147, 148, 504, 506 IPC pending before the Additional Chief Judicial Magistrate, Court No. 4, Ghaziabad and also for quashing of the order dated 24.12.2010, whereby non-bailable warrants have been issued against the applicants.
(3.) It is contended by learned counsel for the applicants that no offence against the applicants is disclosed and the present prosecution has been instituted with a mala fide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;