Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicant, Sri A. L. Yadav, learned counsel for opposite party No. 2 and learned A.G.A. for the State.
(2.) ON the request of learned counsel for the applicant another Bench of this Court, vide order dated 08.12.2010 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 08.05.2011 had reported that no agreement could be reached between the parties, copy of which report is on record. The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No. 2267 of 2009, under Section 406 IPC, PS Chetganj, district Varanasi pending before the Special Chief Judicial Magistrate, Varanasi.
(3.) IT is contended by learned counsel for the applicant 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.;