Rajul Bhargava, J. - (1.) Heard Sri Anil Kumar Sharma & Sri Kapil Kumar, learned counsels for the applicants, Sri Daksha Yadav for the complainant, 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 27.12.2017, in Criminal Case No.37 of 2018 (State Vs. Shammi Kapoor) arising out of Case Crime no.222 of 2017, under Sections 323, 504, 506, 427, 147, 149, 325 & 354-A IPC, P.S. Phoolpur District Allahabad, pending in the Court of A.C.J.M., 7th, Allahabad.
(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.;