Allahabad High Court
Smt. Meena And Another vs State Of U.P. And Another on 27 October, 2014
Bench: Pankaj Naqvi
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 27
Case :- APPLICATION U/S 482 No. - 42586 of 2014
Applicant :- Smt. Meena And Another
Opposite Party :- State Of U.P. And Another
Counsel for Applicant :- R.B. Saxena
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Pankaj Naqvi,J.
Heard learned counsel for the applicants and learned AGA for the State.
The present application under section 482 Cr.P.C. has been filed for stay of effect and operation of the summoning order dated 7.6.2013 passed against the applicants in Complaint Case No. 177 of 2012 under sections 406, 418, 420, 504 and 506 IPC, police station - Sadar Bazar, Mathura pending in the Court of Addl. Chief Judicial Magistrate, Court No. 1, Mathura.
The contention of the counsel for the applicants is that no offence against the applicants 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.
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 applicants. All the submissions made at the bar relate to the disputed questions 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. Moreover, the applicants have got a right of discharge under Section 239 or 227/228 Cr.P.C. as the case may be through a proper application for the said purpose and they are free to take all the submissions in the said discharge application before the Trial Court.
The prayer for quashing the entire proceedings of the aforementioned case is refused.
However, it is directed that if the applicants appear and surrender before the court below within 30 days from today and apply for bail, their prayer for bail shall be considered and decided expeditiously 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 six weeks from today or till the applicants surrender and apply for bail whichever is earlier, no coercive action shall be taken against the applicants. However, in case, the applicants do not appear before the Court below within the aforesaid period, coercive action shall be taken against them.
With the aforesaid directions, this application is finally disposed off.
Order Date :- 27.10.2014
SKS
