- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 549/9 of 2011, State Vs Kalu and others, arising case crime no. 627 of 2010, under Section- 379 IPC, P.S.- Purkaji, District Muzaffar Nagar pending before the A.C.J.M.-Ist,Muzaffar Nagar as well as charge sheet dated 21.02.2012.
(3.) The contention of the counsel for the applicants is that no offence against the applicant are 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.;