Hon'ble Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicant and learned A.G.A. for the State -respondent. The present application has been filed for quashing of the proceedings of Complaint Case No. 360 of 2009, under Section 406 IPC, PS Kotwali, district Auraiya pending before the Chief Judicial Magistrate, Auraiya and also for quashing the summoning order dated 06.07.2011 passed in the aforesaid case.
(2.) IT is contended by the Learned Counsel for the applicant that the present proceeding is nothing, but a counter blast to the proceedings initiated by the applicant against opposite party No. 2, which is bad in law. It is further contended by the Learned Counsel for the applicant that the applicant has already been enlarged on bail.
(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 malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contentions.;