Ram Prakash Tiwari vs State Of U.P. And Another
2021 Latest Caselaw 2902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- APPLICATION U/S 482 No. - 3721 of 2021
 

 
Applicant :- Ram Prakash Tiwari
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anil Kumar Dubey,Abhinav Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for the applicant, learned AGA for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed for quashing of charge-sheet dated 13.08.2020 arising out of case crime no. 0053 of 2020 and proceedings of Criminal Case No. 878 of 2020 (State Vs. Munawar and others), under Sections 147, 148, 149, 323, 504, 506, 452 IPC and Section 7 of Criminal Law Amendment Act, Police Station Mehnazpur, District- Azamgarh, pending in the court of Additional Civil Judge (J.D.)/Additional Chief Judicial Magistrate, Court No. 16, Azamgarh.

The contention of learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with malafide intentions for the purposes of harassment.

From the perusal of 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 relates to the disputed question 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 the Supreme Court in case of R.P. Kapur Vs. State of Punjab, AIR 1960 SC 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 Cr.P.C. as the case may be, before the court below and he is free to take all the submissions in the said discharge application before the trial court.

The prayer for quashing the proceedings of case as well as charge-sheet is refused.

However, it is provided that if the applicant appears and surrenders before the court below within 30 days from today and applies for bail, his prayer for bail shall be considered and decided in view of the 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 reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P.

For a period of 30 days 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.

With the aforesaid directions, this application is finally disposed of.

Order Date :- 23.2.2021

AK Pandey