Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A. for the State -respondent.
(2.) THE present application has been filed for quashing of the proceedings of Criminal Case No. 18 of 2009 arising out of Case Crime No. 65 of 2007, under Section 7/13 D (1) D Prevention of Corruption Act, PS Quarsi, district Aligarh pending before the Special Judge (Prevention of Corruption Act), Meerut. It is contended by the learned counsel for the applicant that in the departmental proceedings, report has been submitted in favour of applicant, copy of which has been filed as annexure -10 to the accompanying affidavit and, therefore, criminal prosecution of the applicant is bad in law.
(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.;