Suggan Patel And 3 Others vs State Of U.P. And Another
2018 Latest Caselaw 1805 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 25005 of 2018
 

 
Applicant :- Suggan Patel And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brij Kishore Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble J.J. Munir,J.

Heard Sri Brij Kishore Pandey, learned counsel for the applicants and Sri MPS Gaur, learned AGA alongwith Sri Mayank Awasthi appearing for the State.

This application has been filed under Section 482 CrPC seeking to quash the entire proceedings of Case No.2007 of 2017-State Vs. Suggan Patel & Ors. (arising out of Case Crime No.237 of 2016), under Sections 452, 323, 506 IPC, PS Sarnath, District Varanasi pending in the Court of Additional Chief Judicial Magistrate, Court No.7, Varanasi.

On perusal of the impugned charge sheet and the materials in support of the same, this Court does not find it to be a case which can be determined or gone into in an application under Section 482 CrPC. This Court cannot hold a parallel trial in an application under Section 482 Cr.P.C. No such ground appears to be available to the applicants, on the basis of which the impugned charge sheet can be quashed going by the settled law in 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 Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para-10) 2005 SCC (Cr.) 283.

Accordingly, the prayer for quashing the charge sheet is refused.

However, considering the facts and circumstances of the case, it is provided that if the applicants appear and surrender before the court below within 45 days from today and apply 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. 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 45 days from today or till the applicants surrender 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, the application is finally disposed of.

Order Date :- 1.8.2018

Shahroz