Neeraj Tiwari, J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 16.12.2017 as well as entire proceeding of Complaint Case No. 971 of 2017 (Smt. Kusumlata v. Smt. Geeta and others) under Section 323, 504, 506 IPC, Police Station Tajganj, District Agra pending in the court of A.C.J.M., Court No. 3, Agra.
(3.) The contention of the counsel for the applicants is that no offence against the 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.;