Chandra Dhari Singh, J. - (1.) Heard learned counsel for the applicant and learned A.G.A. for the State and perused the entire record.
(2.) This application under Section 482 Cr.P.C. has been filed seeking quashing of the summoning order dated 16.11.2016 passed by the Additional Sessions Judge,/Special Judge POCSo Act, Sutanpur in S.T. No.125 of 2016.
(3.) The contention of the 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 purposes of harassment. He pointed out certain documents and statements in support of his contention.;