Allahabad High Court
Raj Prakash Garg vs State Of U.P. And Another on 17 April, 2014
Bench: Rajesh Dayal Khare
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 50
Case :- APPLICATION U/S 482 No. - 11792 of 2014
Applicant :- Raj Prakash Garg
Opposite Party :- State Of U.P. And Another
Counsel for Applicant :- Ashok Kumar Tiwari
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
The present application under Section 482 Cr.P.C., has been filed for quashing proceedings of Case No. 735 of 2013 under Section 138 of Negotiable Instruments Act, Police Station Sikandra, District Agra, pending before learned Additional Chief Judicial Magistrate IInd, District Agra.
It is contended by learned counsel for the applicant that the complaint was filed on 16.09.2013 and summoning order was passed on 17.09.2013 without issuing any notice to the applicant. It is further contended 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.
From the perusal of the material on record and looking into the facts of the case at this stage it cannot be said that no offence is made out against the applicant. All the submission made at the bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court under Section 482 Cr.P.C. At this stage only prima facie case is to be seen in the light of the law laid down by Supreme Court in cases of R.P. Kapur Vs. State of Punjab, A.I.R. 1960 S.C. 866, State of Haryana Vs. Bhajan Lal, 1992 SCC (Cr.) 426, State of Bihar Vs. P.P.Sharma, 1992 SCC (Cr.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para-10) 2005 SCC (Cr.) 283. The disputed defence of the accused cannot be considered at this stage.
The prayer for quashing the proceedings is refused.
However, it is provided that if the applicant appears and surrenders before the court below within 30 days from today and applies for bail, his prayer for bail may be considered and decided in view of the settled law laid by this Court in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgement passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P. For a period of 30 days from today or till the disposal of the application for grant of bail whichever is earlier, no coercive action shall be taken against the applicant. However, in case, the applicant does not appear before the Court below within the aforesaid period, coercive action shall be taken against him.
With the aforesaid directions, this application is finally disposed off.
Order Date :- 17.4.2014
S.Ali
