Allahabad High Court
Brijbhan Singh And 2 Others vs State Of Up And Another on 1 August, 2019
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 71
Case :- APPLICATION U/S 482 No. - 29866 of 2019
Applicant :- Brijbhan Singh And 2 Others
Opposite Party :- State Of Up And Another
Counsel for Applicant :- Vijay Bahadur Shivhare
Counsel for Opposite Party :- G.A.
Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicants, learned AGA for the State and perused the record.
This application under Section 482 CrPC has been filed by the applicant with the prayer to quash the entire criminal proceedings of charge sheet dated 22.11.2018 as well as further proceedings of Special Case No. 33 of 2019 (State Vs. Brijbhan and others) arising out of Case Crime No. 214 of 2018, under Sections 323, 504, 506 IPC and 3(1)(s) of SC/ST Act, P.S. Kurra, District- Hamirpur, pending in the court of 2nd Addl. Sessions Judge/Special Judge, SC/ST Act Hamirpur.
As per the allegations made in the first information report, it is alleged that on 3.10.2018 at about 9 p.m. in the late evening, the applicants abused the victim with the name of his caste with an intention to humiliate and intimidate him in public view and on being asked to refrain from abusing he was assaulted and threatened of life.
Learned counsel for the applicants has submitted that from the perusal of the allegations made in the FIR and the material collected during the course of investigation, no offence is disclosed against the applicants and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He has pointed out certain documents and statements in support of his contention.
Per contra, learned AGA has submitted that from the perusal of the allegations made in the FIR and the material collected during the course of investigation, prima facie offence is clearly made out against the applicants and as such, entire proceedings cannot be quashed.
Moreover, all the submissions made at the bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court under Section 482 CrPC. At this stage, only prima facie case is to be seen in the light of the law laid down by the Hon'ble Apex Court in the cases of R.P. Kapur Vs. State of Punjab, AIR 1960 SC 866, State of Haryana Vs. Bhajan Lal, 1992 SCC (Cri.) 426, State of Bihar Vs. P.P. Sharma, 1992 SCC (Cri.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another, (Para-10) 2005 SCC (Cri.) 283. The disputed defence of the accused cannot be considered at this stage.
The prayer for quashing the charge sheet as well as entire proceedings is therefore refused.
However, it is directed that if the applicants appear/surrender before the court below and apply for bail, their prayer for bail shall be considered and decided as expeditiously as possible after giving opportunity of hearing to both the parties.
With the aforesaid observations, this application under Section 482 CrPC is finally disposed of.
Order Date :- 1.8.2019
KU
