- (1.) Heard learned counsel for the applicants and the learned AGA appearing for the State.
(2.) This application under Section 482 Cr.P.C. with the prayer to quash the charge sheet as well as proceedings of case crime no. 1052 of 2015, under Sections 147, 323, 504 IPC and Section 3 (1) X S.C. & S. T. Act, Police Station Munderwa, district Basti pending in the court of Additional Chief Judicial Magistrate-Ist, Basti.
(3.) It is submitted by the learned counsel for the applicants that the FIR has been lodged on false grounds while the applicants have not committed any offence. The police has also submitted charge sheet on the basis of insufficient evidence against the applicants. Essential ingredients to constitute offence are lacking. The present prosecution has been instituted with a malafide intention. Learned counsel for the applicants pointed out certain documents and statements in support of the contention.;