Allahabad High Court
Dharmendra Puri @ Dharmendra vs State Of U.P. And Another on 24 August, 2021
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 80
Case :- APPLICATION U/S 482 No. - 12859 of 2021
Applicant :- Dharmendra Puri @ Dharmendra
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Rajesh Kumar Singh
Counsel for Opposite Party :- G.A.
Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.
This application under Section 482 Cr.P.C. has been filed by the applicant for quashing of the entire criminal proceeding of complaint Case No. 1123 of 2019, Smt. Veenesh Vs. Dharmnedra and others, under section 498-A, 323, 504, 506 I.P.C. and 3/4 of D.P. act P.S. Narkhi, District Firozabad pending in the court of Civil Judge (Junior Division)/F.T.C-I., Firozabad.
As per allegation made in the complaint, it alleged that O.P.No.2 was married to the applicant on 26.1.2019, however, after marriage the applicant started demanding additional dowry and for non-fulfilment of additional dowry the applicant used to maltreat and torture her and has also turned her out of her matrimonial home.
The contention of counsel for the applicant is that no offence against the applicant is disclosed and the present application has been instituted with a malafide intention for the purposes of harassment. He has also pointed out certain documents 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 applicant. 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, disputed question of fact cannot be considered, therefore, in view 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 prayer for quashing the entire proceeding is refused.
However, it is directed that if the applicant appears and surrenders before the court below within thirty days from today and applies for bail, his prayer for bail shall be considered and decided in view of settled law laid down by this Court in the case of Amrawati and another vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgment passed by Hon'ble Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in 2009 (3) ADJ 322 (SC).
For a period of thirty days from today or till the applicant surrenders and applies for 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.
With the aforesaid directions, this application is finally disposed of.
Order Date :- 24.8.2021
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