Rahul Chaturvedi, J. - (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 88 of 2017, case crime no. 832 of 2014, under Sections- 461 and 380 IPC, P.S.- Sonha, District Basti pending before the A.C.J.M.-Ist Basti as well as charge sheet dated 02.05.2015.
(3.) The contention of the counsel for the applicants is that no offence against the applicants are 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.;