Rajiv Lochan Mehrotra, J. - (1.) Heard learned counsel for the applicants, learned A.G.A. and perused the material available on record.
(2.) For quashing the charge sheet dated 25.12.2016 submitted in case crime no. 696 of 2016 under Sections 341, 147, 148, 149, 504, 506 I.P.C. and Section 7 of Criminal Law Amendment Act, P.S. Kotwali, District Auraiya the present application under Section 482 Cr.P.C. has been preferred.
(3.) It is submitted by learned counsel for the applicants that the applicants are innocent and have been falsely implicated in the present case. No offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment.;