- (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 charge sheet dated 13.07.2010 submitted in Case No. 3133 of 2010 (State Vs. Murli Yadav and others) arising out of Case Crime No. 116 of 2010, under sections 419, 420, 406, 471, 506 I.P.C., P.S. Bhelupur, District-Varanasi pending before the A.C.J.M.-II, Varanasi.
(3.) The contention of learned 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 pointed out certain documents and statements in support of his contention.;