Shashi Kant Gupta, J. - (1.) Heard the learned counsel for the applicant and the learned AGA.
(2.) This application under section 482 Cr.P.C. has been filed by the applicant with a prayer to quash the summoning order dated 4.11.2017 in complaint case no. 109 of 2017, Smt. Pooja Vs. Aalok Kumar Kulsrestha under sections 354, 506 I.P.C. and u/s 3(1) Da, Dha read with section 3(2) 5(ka) SC/ST Act, P.S. Jasrana District Firozabad pending before the court below.
(3.) The contention of learned 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 purpose of harassment. In support of his contention, he relied upon certain documents and other material available on record.;