Anil Kumar Gupta vs State Of U.P. And Another
2021 Latest Caselaw 7141 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 75
 

 
Case :- APPLICATION U/S 482 No. - 4755 of 2021
 

 
Applicant :- Anil Kumar Gupta
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manvendra Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Agarwal,J.

1. Heard Sri Manvendra Singh, learned counsel for applicant and Sri Gambhir Singh, learned AGA for the State.

2. Sri Manvendra Singh submits that summoning order dated 21.11.2020 in Case Crime No. 154 of 2019 under Sections 504, 506, 384 IPC is on a printed proforma and reveals that non-application of mind while taking cognizance of the offence. He places reliance on the decision of this Court in Application U/S 438 No. 5525 of 2020 and 13883 of 2020 and prays for quashing of the summoning order.

3. It has been submitted by learned counsel for the applicant that the Judicial Magistrate did not apply his judicial mind at the time of passing the summoning order against the applicant as the impugned summoning order has been passed on a printed proforma, which is not permissible under law. In support of his contention, learned counsel for the applicant has relied upon the judgment in the case of Ankit Vs. State of U.P. & Another; 2009 (9) ADJ 778.

4. Certified copy of the impugned summoning order is annexed as Annexure-9 to the affidavit which goes to show that the order has been passed on a printed proforma by filling up the blanks. Blanks on the printed proforma appear to have been filled by the court employee. Learned Magistrate has simply put his initial over his name without applying his judicial mind before passing the said order.

5. The argument advanced on behalf of applicant has substance. The use of blanks printed proforma in passing the judicial order is not proper and the order of summoning the applicant has been passed without application of judicial mind, which is substantiated by the fact that even the date has not been mentioned filling up the blanks which has been left in the rubber stamp for mentioning the date of appearance.

6. In view of the facts and circumstances of the case, stated above and the law laid down in case of Ankit Vs. State of U.P. & Another(supra), the impugned summoning order dated 21.11.2020, is hereby quashed. Learned court below is directed to pass a fresh order on the complaint after applying his judicial mind.

7. In above terms, petition is disposed off.

Order Date :- 6.7.2021

Vikram/-