Rajendra Singh And 2 Others vs State Of U.P. And Another
2021 Latest Caselaw 9522 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- APPLICATION U/S 482 No. - 12040 of 2021
 

 
Applicant :- Rajendra Singh And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pradeep Kumar Sharma,Amrita Singh
 
Counsel for Opposite Party :- G.A.,Rajesh Kumar Mishra
 

 
Hon'ble Rajiv Gupta,J.

Heard learned counsel for the applicants, Shri Rajesh Kumar MIshra, learned counsel for O.P. No.2 and 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 applicants for quashing of the summoning order dt. 28.1.2020 passed by A.C.J.M, Court No. 1 Rampur in Criminal Complaint No. 761 of 2019,Vicky Kumar Vs. Rajendra Singh & others as well as imugned order dated 15.2.2021, passed by Additional Sessions Judge/F.T.C. Court No.2, Rampur.

The contention of counsel for the applicants is that no offence against the applicants 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 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, 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 summoning order is refused.

However, it is directed that if the applicants appear and surrender before the court below within thirty days from today and apply for bail, their 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 applicants surrender and apply for bail, 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, this application is finally disposed of.

Order Date :- 4.8.2021

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