BUDDHI MEW AND ANOTHER Vs. STATE OF U.P. AND ANOTHER

JUDGEMENT

(1.) HEARD learned counsel for the applicants and learned A.G.A. The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 383 of 2013, State v. Buddhi Mew and others, case crime No. 248 of 2012, under Sections - 323, 504, 506 IPC and 3(1)(X) SC/ST Act, P.S. - Shergarh, District Mathura pending before the A.C.J.M. -II, Mathura as well as charge sheet dated 16.02.2013.

(2.) THE contention of the counsel for the applicants is that no offence against the applicant are 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.

(3.) THE prayer for quashing the proceedings of the aforementioned case and the chargesheet is refused.