Allahabad High Court
Salman And 2 Others vs State Of U.P. And Another on 13 January, 2021
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 80
Case :- APPLICATION U/S 482 No. - 363 of 2021
Applicant :- Salman And 2 Others
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Ram Ker Singh
Counsel for Opposite Party :- G.A.
Hon'ble Raj Beer Singh,J.
This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of complaint Case No. 5017/2018, under Sections 379, 504, 506 of IPC, Police Station Gangoh, District Saharanpur pending in the court of Civil Judge (SD)/FTC/Additional Chief Judicial Magistrate, Saharanpur as well as for quashing the summoning order dated 14.01.2019 passed in the aforesaid case along with order dated 07.10.2020 passed by learned Sessions Judge, Saharanpur in criminal revision no. 448 of 2019,.
Heard learned counsel for applicants and learned A.G.A. for State.
It has been argued by learned counsel for applicants that applicants are innocent and they have been falsely implicated in this case. It was submitted that no prima facie case is made out against the applicants. It was further submitted that applicant no. 1 has lodged an F.I.R. under Sections 147, 504, 506, 336 IPC against respondent no. 2 and 15 other persons on 02.06.2018 and that the impugned complaint has been filed on 11.07.2018 as a counterblast of the said F.I.R. It was also submitted that there is contradiction between statement of complainant recorded under Section 200 Cr.P.C. and statements of witnesses recorded under Section 202 Cr.P.C. It was further submitted that witnesses examined under Section 202 Cr.P.C. have not witnessed the incident and their evidences are hearsay. Learned counsel has submitted that the allegation regarding theft of Rs. 50,000/- by applicants, is thoroughly false and baseless. It was further submitted that in view of above-stated facts and circumstances, the impugned complaint being counterblast is liable to be quashed.
Learned A.G.A. has opposed the application and argued that in view of the allegations made in complaint and considering the statement of complainant recorded under Section 200 Cr.P.C. and the statements of the witnesses recorded under Section 202 Cr.P.C., it cannot be said that no prima facie case is made out against the applicants.
The legal position on the issue of quashing of criminal proceedings is well-settled that the jurisdiction to quash a complaint, FIR or a charge-sheet should be exercised sparingly and only in exceptional cases. However, where the allegations made in the FIR or the complaint and material on record even if taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused, the charge-sheet may be quashed in exercise of inherent powers under Section 482 of the Cr.P.C. In well celebrated judgment reported in AIR 1992 SC 605 State of Haryana and others Vs. Ch. Bhajan Lal, Supreme Court has carved out certain guidelines, wherein FIR or proceedings may be quashed but cautioned that the power to quash FIR or proceedings should be exercised sparingly and that too in the rarest of rare cases.
In the instant matter, the submissions raised by learned counsel for the applicants call for determination on questions of fact which may be adequately adjudicated upon only by the trial court and even the submissions made on points of law can also be more appropriately gone into only by the trial court. Adjudication of questions of facts and appreciation of evidence or examining the reliability and credibility of the version, does not fall within the arena of jurisdiction under Section 482 Cr.P.C. In view of the material on record it can also not be held that the impugned criminal proceeding are manifestly attended with mala fide and maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge.
After considering arguments raised by the learned counsel for parties and perusing the impugned complaint 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 complaint 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 2005 SCC (Cr.) 283.
Similarly so far as the impugned summoning order is concerned, perusal of material on record shows that the impugned summoning order has been passed by applying due procedure and no substantial illegality, perversity or any other substantial error could be pointed out. It is well settled that the power under section 482 Cr.P.C has to be exercised by the High Court, interalia, to prevent abuse of the process of any court or otherwise to secure the ends of justice. Though the powers possessed by the High Court under Section 482 of Cr.P.C are very wide but the very plenitude of the power requires great caution in its exercise. The inherent power cannot be exercised to stifle a legitimate prosecution. Such powers have to be exercised only to give effect to any order under Cr.P.C. to prevent abuse of the process of any court and to secure the ends of justice.
Accordingly, the prayer as made above is refused.
However, keeping in view the facts of the matter and impact of Covid-19 Pandemic, it is directed that in case applicants appear and surrender before the Court below and apply for bail within a period of 45 days from today, their bail application shall be considered and decided expeditiously in accordance with settled law. For a period of 45 days from today or till the applicants surrender before the court below, whichever is earlier, no coercive action shall be taken against the applicants.
With the aforesaid directions, the application under Section 482 Cr.P.C. is disposed off finally.
Order Date :- 13.1.2021
Anand
