RAMESH SINHA, J. - (1.) LEARNED counsel for the applicant is permitted to make necessary correction in the present 482 Cr.P.C. application.
(2.) HEARD Sri Sanjay Pathak, learned counsel for the applicant and Sri Santosh Kumar Singh, learned A.G.A. for the State.
(3.) THIS application under Section 482 Cr.P.C. has been filed for quashing the charge -sheet no.184 of 2013 dated 17.6.2013 in case crime no.142 of 2013, u/s 498 -A, 323, 506 IPC and 3/4 D.P. Act, P.S. Iglas, district Aligarh as well as proceeding of Case No.16 of 2014 pending in the Court of Judicial Magistrate, Iglas, district Aligarh. The contention of learned counsel for the applicant is 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.;