Pankaj Naqvi, J. - (1.) Heard learned counsel for the parties.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of Complaint Case No.222/2013 (Manoj Kumar vs. Deoraj Singh and others), under Sections 323/506/392 IPC, P.S. Khair, Aligarh, pending in the court of Addl. Chief Judicial Magistrate, Court No.1, Aligarh.
(3.) The contention of the learned counsel for applicants is that no offence against applicants 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.;