- (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 entire criminal proceeding of case no. 43/9 of 2011, State vs. Deen Mohammad and others, arising out of case crime no. 257 of 2010, under sections 364, 366, 376, 368 IPC, P.S. Bahsuma, District Meerut pending in the court of Special Chief Judicial Magistrate, Meerut.
(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.;