Suresh Kumar Gupta, J. - (1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.
(2.) This Crl. Misc. application under Section 482 Cr.P.C. has been filed with the prayer to quash the entire criminal proceedings/charge sheet dated 21.03.201 of Criminal Case No.735 of 2018 (State vs. Tara Miyan alias Sahid Miyan) in Case Crime No.86 of 2016 pending in the court of Judicial Magistrate Shahjahanpour under section 2/3 Public Property Damages Act, PS. Kalan, District Shahjahanpur and further prayer is to stay the proceedings of aforesaid case crime.
(3.) Learned counsel for the applicant submitted that on the basis of false allegation the applicants have been falsely implicated in the present case, hence the entire proceedings are liable to be quashed. He further contended that if the applicants are released on bail, they will not misuse the liberty of bail.;