- (1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) This application u/s 482 Cr.P.C. has been filed by the applicant with the prayer to quash the entire proceedings of Criminal Case No. 687 of 2013 arising out of Case Crime No. 585 of 2007 (State Vs. V.K. Jain) under Sections 420, 419, 465, 467, 468, 471, 477 IPC, Police Station Hapur Kotwali, District Hapur, pending before Chief Judicial Magistrate, Hapur.
(3.) Submission of the learned counsel for the applicant is that applicant is on bail and is facing trial. Discharge application moved by the applicant was illegally rejected, nothing was found against the applicant in the Departmental Proceedings. A complaint had been made by the applicant against one person posted in the department concerned, therefore, present F.I.R. was lodged in counterblast against the applicant. Initially final report was filed in the matter twice but lastly under the influence of informant, charge sheet was submitted without obtaining sanction for prosecution. Departmental Proceedings was not started against the applicant and he has retired from service. Present prosecution is malicious and is the abuse of process of law. It was further argued that applicant was never posted in the office concerned during the period for which allegation against the applicant has been levelled.;