Rajesh Dayal Khare, J. - (1.) HEARD learned counsel the applicant and learned A.G.A.
(2.) THE present 482 Cr.P.C. petition has been filed for quashing the proceedings of case No. 19648 of 2008, under Sections 420, 467, 468, 471 IPC, pending before the Chief Judicial Magistrate, Ghaziabad, and also for quashing of the charge sheet filed in the aforesaid case as well as for quashing of the summoning order dated 26.9.2011 whereby non -bailable warrant has been issued against the applicant. Learned counsel for the applicant contends that the allegation against the applicant is that he had filed forged mark sheet of the High School for recruitment of the Police Department.
(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.;