- (1.) Present petition has been filed by petitioner, Rudra Deo Singh, under Section 482 of Criminal Procedure Code with prayer to quash proceedings of Criminal Case No.1984 of 2010, "State versus Rudra Deo Singh" arising out of Crime No.125 of 2010, under Sections 419, 420, 467, 468 and 471 of Indian Penal Code and Section 123(2) of U.P. Zamindari Abolition & Land Reforms Act, 1950 and Section 3(2) of Prevention of Damage to Public Property Act, 1984, Police Station Dhaneypur, District Gonda along with chargesheet submitted by police in above Crime No.125 of 2010. Further prayer has been made to quash bailable warrant issued by court below in above Criminal Case No.1984 of 2010, "State versus Rudra Deo Singh" arising out of Crime No.125 of 2010, under Sections 419, 420, 467, 468 and 471 of Indian Penal Code and Section 123(2) of U.P. Zamindari Abolition & Land Reforms Act, 1950 and Section 3(2) of Prevention of Damage to Public Property Act, 1984, Police Station Dhaneypur, District Gonda.
(2.) I have heard learned counsel for petitioner as well as learned A.G.A. and learned counsel for opposite party no.2.
(3.) It is contended by learned counsel for the petitioner that no offence is made out against him. He has been falsely implicated with mala fide intention to harash him.;