Allahabad High Court
Krishnanand Pandey And Another vs State Of U.P. And Another on 24 September, 2015
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 53
Case :- APPLICATION U/S 482 No. - 28935 of 2015
Applicant :- Krishnanand Pandey And Another
Opposite Party :- State Of U.P. And Another
Counsel for Applicant :- Bashishta Narain Pandey
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Ramesh Sinha,J.
Heard Sri Bashishta Narain Pandey, learned counsel for the applicants, and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.
This application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 20.08.2015 pending before the Chief Judicial Magistrate, Sant Kabir Nagar in Case No. 3814 of 2015, arising out of Case Crime No. 891 of 2014 (State Vs. Krishna Nand Pandey @ Molhu and others, under Sections 323, 504, 506, IPC and 3(1)10 SC/ST Act, Police Station Dhanghata, District Sant Kabir Nagar and further be pleased to stay the 3814 of 2015, arising out of Case Crime No. 891 of 2014 (State Vs. Krishna Nand Pandey @ Molhu and others), under Sections 323, 504, 506 IPC and 3(1)10 SC/ST Act, Police Station Dhanghata, District Sant Kabir Nagar, during the pendency of the instant application before this Court.
The contention of learned 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 prayer for quashing the aforesaid summoning order is refused.
However, it is directed that in case the applicants appears and surrender before the court below within 30 days from today and applies for bail, their prayer for bail shall 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.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. reported in
However, in case, the applicants does not appear before the Court below within the aforesaid period, coercive action shall be taken against him.
It is made clear that the applicants will not be granted any further time by this Court for surrendering before the Court below as directed above.
With the aforesaid directions, this application is finally disposed of.
Order Date :- 24.9.2015
VKG
