- (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 entire proceedings of Complaint Case No.286 of 2011, under Sections 307, 436 I.P.C. and Section 3(2)(5) of S.C./S.T. Act, Police Station Baah, District Agra pending in the court of Judicial Magistrate, Court No.1, Agra.
(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.;