- (1.) Heard learned counsel for the applicant and the learned AGA appearing for the State.
(2.) This application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge sheet as well as proceedings of criminal case no. 1724 of 2015 arising out of crime no. 373 of 2013, under Sections 420, 423 IPC, Police Station, Shahganj, district, Agra, pending in the court of Additional Chief Judicial Magistrate, Court No. 4, Agra. Further prayer has been made to stay proceedings of the aforesaid case.
(3.) It is submitted by the learned counsel for the applicant that the FIR has been lodged on false grounds while the applicant had not committed any offence. The police has also submitted charge sheet on the basis of insufficient evidence against the applicant. Essential ingredients to constitute offence are lacking. The present prosecution has been instituted with a malafide intention. Learned counsel for the applicant pointed out certain documents and statements in support of the contention.;