- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) This application under Section 482 Cr.P.C. has been filed for stay the further proceeding of case No. 1060/2010, under section 379, 456 IPC, P.S. Merapur, District Farrukhabad, pending in the court of Judicial Magistrate-3rd, Court No.12, Farrukhabad.
(3.) The contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He referred to certain documents and statements in support of his contention.;