Rajul Bhargava, J. - (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) The instant application under Section 482, Cr.P.C. has been filed by the applicant for quashing the order dated 9.10.2017 passed in Criminal Case No.233 of 2015 (State Vs. Balveer and others) arising out of Case Crime No.142 of 2015, under Sections 147, 148, 149, 307 IPC and 7 Criminal Law Amendment Act, P.S. Iradat Nagar District Agra, pending in the Court of Additional Chief Judicial Magistrate Court No.13 District Agra.
(3.) The contention of the counsel for the applicants is that no offence against the applicant 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.;