- (1.) Heard learned counsel for the applicant, Sri Swetashwa Agrawal, Advocate who has put his appearance on behalf of the opposite party no. 2 and learned A.G.A. for the State.
(2.) Counsel for the applicant has argued that the applicant was also working in the Jaswant Rai Hospital, Meerut at the time of occurrence. All the witnesses cited in the first information report are those who were working in Jaswant Rai Hospital, Meerut. The case has no merit and the application is liable to be allowed.
(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 mala fide intention for the purposes of harassment.;