Rajul Bhargava, J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) The instant application under Section 482, Cr.P.C. has been filed by the applicants for quashing the charge sheet dated 27.6.2017 as well as entire proceedings of Case no.4624 of 2017 (State Vs. Berendra Kumar Dubey and others) arising out of Case Crime No.350 of 2016 under Sections 323, 504, 506, 498 IPC & 3/4 of Dowry Prohibition Act, P.S. Shivpur District Varanasi, pending in the Court of Additional Chief Judicial Magistrate, Varanasi.
(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.;