Allahabad High Court
Sri Murari Lal Goyal vs State Of U.P. And Another on 16 May, 2016
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 48
Case :- APPLICATION U/S 482 No. - 15473 of 2016
Applicant :- Sri Murari Lal Goyal
Opposite Party :- State Of U.P. And Another
Counsel for Applicant :- Kamlesh Kumar Dwivedi
Counsel for Opposite Party :- G.A.
Hon'ble Suneet Kumar,J.
Heard learned counsel for the applicant and the learned A.G.A.
This application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 28.11.2014 passed by Special Judge, Drugs Act/Additional District and Sessions Judge, IX, Agra and entire criminal proceedings in S.S.T. No. 17 of 2014 (State Versus Murari Lal Goyal, under Sections 18(a)4(1)/27, 18/27a Drugs and Cosmetics Act 1940, Police Station Sikandara, District Agra.
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 applicant has got a right of discharge under Section 239 or 227/228, or 245 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 proceedings of the aforesaid case is refused.
However, it is provided that in case the applicant appears and surrenders before the court below within two weeks from today and applies for bail, his 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. 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 two weeks 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.
It is made clear that no further time shall be granted to the applicant to appear and surrender before the court concerned.
With the aforesaid directions, this application is finally disposed of.
Order Date :- 16.5.2016
K.K. Maurya
