Allahabad High Court
Fahad Khan And 4 Others vs State Of U.P. And Another on 1 October, 2024
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:160533 Court No. - 74 Case :- APPLICATION U/S 482 No. - 15569 of 2024 Applicant :- Fahad Khan And 4 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Akhil Tiwari,Kumar Ashutosh Srivastava,Nagendra Bahadur Singh Counsel for Opposite Party :- G.A. Hon'ble Saurabh Shyam Shamshery,J.
1. Sri Akhil Tiwari, Advocate is one of the filing counsels has initially prays for an adjournment, however, on a request of this Court, he read out the impugned order passed under Section 204 Cr.P.C. as well as statements recorded under Sections 200 and 202 Cr.P.C. and makes out a case that reasons if any, is mentioned in paragraph No.5 of impugned order is considered still has missed three material aspects i.e. (1) complaint was filed against 9 proposed accused, (2) complainant has stated about 8 accused in his statement recorded under Section 200 Cr.P.C., (3) P.W.-1 has stated about 8 accused whereas P.W.-2 has stated about only 5 accused and learned Magistrate has summoned only 5 accused stating that all witnesses have stated only 5 names which is contrary to record. For reference, impugned order is reproduced hereinafter :-
"??????-14.02.2024
1. ???????? ???????? ???? ???? ??? ???? ?? ?????? ?? ??????? ?? ???? ?? ???? ???
2. ??????? ??? ??????? ?? ??? ?? ?? ????????? ??? ???, ??? ???, ??? ???, ????? ???, ???? ???, ???? ???, ???? ????? ???? ???? ???, ?????? ???? ????? ????? ??? ? ????? ????? ?????? ??? ???? ????? ?? ??????? ???? ???? ?? ?????? ??? ??? ??????? ????????? ??????? ????????? ?? ???, ?????? ??? ????? ????? ??, ???? ?? ????? ?? ????? ????? ???? ?? ?? ?????? ?????????? ?? ??????? ????????? ?????? ????? ?? ????? ???????? ???? ???, ?? ?????? ????? ? ??? ???? ?? ?????????? ?? ????? ????? ?? ?? ???? ??????? ?? ???? ???? ???? ??? ?? ?????? ?????????? ?? ???? ?? ??, ???? ????????? ?? ?????? ????? ?????? ?? ??? ???? ?? ??? ?? ?? ??? ?? ??? ???? ?? ??? ?? ????????? ?? ?????? ??????, ?? ??? ??? ??? ??????? ????????? ??? ??? ?? ????? ???? ??? ??????-30.10.2022 ?? ??? ???? 7.00 ??? ???? ?? ?? ???? ???? ?????? ?? ???? ??, ?? ??? ???? ???? ??? ??? ???? ????? ???? ??? ??? ?? ???? ?????-????? ???? ?????? ???? ??? ????-?????, ??? ??????? ?? ????? ????? ???, ????? ?? ???? ??? ?? ??? ????? ???? ?? ??? ????? ????????? ?? ?? ??? ?? ????? ??? ??? ????? ?? ????-???? ?? ?? ??? ??? ??? ?? ??????? ?? ????? ?? ?????? ???? ?? ????, ????? ???????? ?? ???? ?? ???? ????? ?????? ???? ???? ????? ?? ???? ???? ??? ???? ??? ?? ????????? ?? ???? ??? ?? ????-????? ???? ???????? ?? ???? ?? ????? ???-??? ?? ??? ??? ?? ???? ?? ???? ? ??? ???? ????? ????????? ???? ??? ???? ?? ??? ?? ???? ?????? ????? ?? ?? ??? ??? ?? ????? ???? ?? ?????? ??? ??????? ?????? ???????? ????? ?? ??? ?? ?? ?????????? ?? ??? ???? ?????? ???? ?????
3. ???? ??? ???????? ?? ?????? ???? ????
4. ??????? ?????? ???? ???? ???????? ????-200 ?????????? ??? ???? ??? ???? ??? ?? ?? ???? ??? ????????? ??? ???? ?????? ?? ??? ???. ????????? ??? ???? ??????-30.10.2022 ???? 07:00 ??? ?? ??? ???? ???? ?? ?? ?????? ?? ??? ??? ??????? ??? ??? ????? ???? ?????? ?????, ??? ??? ????? ????? ???, ??? ???, ????? ???, ???? ???, ???? ????? ??????? ????? ???? ????? ???, ????? ???? ?????? ????? ??????? ???, ????? ???? ????? ????????? ???? ?? ???, ????? ??? ????-????? ???? ???? ??? ??? ????-???? ???? ??? ?????-????? ???? ?? ???? ??? ??? ????? ?? ?? ????? ????? ?? ??? ??? ???? ?? ?? ????? ? ???? ???? ????-????? ???? ??????? ?? ????? ???? ????, ????? ??? ????? ?? ???? ?? ?????? ???? ???? ??? ???? ??? ????? ??? ?? ???? ?? ?? ????? ?? ???-????? ?? ????-????? ??? ????? ???-??? ?? ??? ???, ????????? ???? ?? ???? ?? ???-???? ??????? ???? ??? ??? ?? ??? ?? ???? ?? ????? ???? ?? ?? ??? ?? ??? ?????? ???? ?? ????? ???? ?? ?? ??????? ???? ???? ???? ?????? ?????? ?? ???? ????? ???? ???? ??? ??? ?????? ???? ???, ???? ???? ?? ??? ?? ?? ??? ???? ??? ??? ?? ??? ?? ????? ??? ??? ???????? ????? ??? ??.??. ?? ?? ????? ?? ?? ??? ????????? ???? ???? ?? ??? ??? ?????? ????? ?? ??? ?????? ????? ??? ?????????? ?? ????? ???? ??? ???? ??? ?? ???? ??, ?????? ???????? ??? ????-????? ?????????-1 ???? ????? ?? ???? ???????? ????-202 ?????????? ??? ???? ?? ?? ????????? ???? ??? ??? ???? ??????- 30.10.2022 ?? ???? 07:00 ??? ?? ??? ???? ???? ?? ?? ??? ??? ???? ???? ???? ??? ??? ??? ????? ????? ???, ??? ??? ????? ????? ???, ???? ??? ????? ????? ???, ????? ??? ????? ????? ???, ???? ??? ????? ?????, ??? ???? ?? ??? ???? ????? ???? ???? ????????? ?????? ?? ???? ??? ?? ??? ???? ???? ??? ?? ????? ????? ???? ??? ?? ?? ????? ????? ??? ?? ???? ??? ?? ????-???? ?? ????? ????? ???? ???? ??? ?? ????? ?? ???? ?? ???? ????????0-2 ???? ?? ???? ???????? ????-202 ????????? ??? ???? ?? ?? ????????? ???? ???? ?? ???, ?????? ?? ???? ????? ??? ???? ?????? 30.10. 2022 ?? ???? 07.00 ??? ?? ??? ???? ????????? ?? ?? ?? ??? ??? ????? ???? ???? ??? ???? ?? ????????? ?? ?? ?? ??? ??? ???? ?? ??? ?? ???? ?? ?? ?? ??? ??? ??? ????? ????? ???, ??? ??? ????? ????? ???, ???? ??? ????? ????? ???, ???? ??? ????? ????? ???, ??? ??? ????? ????? ??? ????-????? ???? ???? ?????????? ?? ????-???? ???? ??? ?? ?????-????? ???? ?????????? ?? ??? ?????? ?? ???? ???? ??? ?? ????????? ?? ?? ????? ???? ?? ?? ?? ????? ???? ???????? ????-???? ?? ????? ????-???? ???? ???? ?? ???? ????? ?? ?????? ?? ?????
5. ??????? ?????? ???? ???? ???????? ????-200 ?????????? ??? ?????? ???? ??? ????? ????? ?? ?????? ???? ??? ??????? ?????? ??? ???? ??? ?? ?? ???, ???, ???, ?????, ????, ????, ????? ???? ?????? ?? ????? ?????? ???? ????? ?? ??? ??? ???????? ?????????-1 ??? ??0?????0-2 ?????? ???? ?????? ??? ??????? ?????? ???? ?????? ???? ? ????? ?? ??? ???? ???? ??? ???
6. ??? ???? ???????? 200 ?????????? ??? ???????? ?? ?????? ???????? ??????? ?? ???? ?? ????? ??????? ?????????? ??? ???, ??? ???, ??? ???, ????? ???, ???? ??? ?? ??????? ????-323, 504, 506, 427, 452 ????????? ?? ????? ???? ??, ?????? ??? ???? ???? ????? ???
????
?????????? ??? ???, ??? ???, ??? ???, ????? ???, ???? ??? ?? ????- 323, 504, 506, 427, 452 ????????? ??? ??? ???? ???? ??? ??????? ?????? ????? ????? ???????? ?????? ?????????? ??????- 27.03.2024 ?? ??? ???"
2. In the aforesaid circumstances, the contents of paragraph Nos.11 and 22 of the application become relevant, which are reproduced hereinafter :
"11. That it is relevant to mention here that the associate of Opposite Party No. 2 falsely implicated the applicants in other cases, which are as follows:-
i. N.C.R No. 0310 of 2019, under Section 323, 504, 427 of I.P.C. Police Station Aurai, District Bhadohi.
ii. Case Crime No. 0177 of 2021, under Section 323, 504, 506 of I.P.C. Police Station Aurai, District Bhadohi.
iii. Case Crime No. 966 of 2011, under Section 323, 504, 506 of I.P.C. Police Station Aurai, District Bhadohi.
For kind Perusal of this Hon?ble Court, copies of the NCR dated 31.12.2019 as well as First Information Report dated 14.08.2021 is being collectively filed herewith and marked as Annexure No. 6 to this affidavit.
12. That in fact, the instant prosecution case has been filed by Opposite Party No. 2 against the applicants only to settle the personal score."
3. In the aforesaid circumstances, on face of it, learned Magistrate has not assigned specific reasons which are sufficient to proceed against applicants in the light of judgment passed by Supreme Court in Lalankumar Singh and others Vs. State of Maharashtra, 2022 SCC OnLine SC 1383 and Delhi Race Club (1940) Ltd. and Ors. Vs. State of U.P. and Anr., 2024 SCC OnLine SC 2248 as well as the above referred two grounds are also relevant since it is the averment of complainant that he has received assault by number of accused persons but no medical examination report was filed on record.
4. In the aforesaid circumstances, impugned summoning order dated 14.02.2024 passed in Complaint Case No.3971 of 2023 (Samiuddin Vs. Fahad Khan and others) under Sections 323, 504, 506, 427, 452 I.P.C., P.S.- Aurai, District- Bhadohi pending in the Court of Additional Chief Judicial Magistrate, Gyanpur, Bhadohi is hereby set aside and matter is remitted back to pass fresh order.
5. Accordingly, application is disposed of with aforesaid observation.
6. Sri Akhil Tiwari, Advocate informs the Court that it is his first argument. The Court wishes him 'Best of Luck' for his future.
Order Date :- 1.10.2024 P. Pandey