- (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 the proceeding of Complaint Case o.3997 of 2010, under Section 138 N.I. Act, pending in the court of Special Judicial Magistrate (C.B.I.) Ghaziabad.
(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.;