Siddharth, J. - (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) The present 482 Cr.P.C. application has been filed to quash the Case Crime No. 458 of 2018, under Sections- 420, 467, 468, 471, 406, 409 I.P.C., Police Station- Kotwali Jhansi, District- Jhansi.
(3.) The contention of learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention. At this stage, the argument raised by learned counsel for the applicant involves factual disputes and appraisal of evidence.;