- (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 quashing the proceedings of complaint case No. 174 of 2011, under Section 406, 420 I.P.C., P.S. Chandpur, district Fatehpur peding before the Additional Civil Judge(J.D.)/ Judicial Magistrate, Court No. 16, Fatehpur.
(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.;