Allahabad High Court
Adarsh Parashar And 2 Others vs State Of U.P. And Another on 21 June, 2022
Bench: Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 43
Case :- APPLICATION U/S 482 No. - 15249 of 2022
Applicant :- Adarsh Parashar And 2 Others
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Ram Bahadur,Prem Narayan Singh
Counsel for Opposite Party :- G.A.
Hon'ble Vipin Chandra Dixit,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
This application u/s 482 Cr.P.C. has been filed by the applicants for quashing the entire proceeding of Criminal Case No. 8332 of 2020 (State vs. Adarsh Parashar and others), under Sections 323, 504, 427 I.P.C., Police Station Chakeri, District Kanpur Nagar, pending in the court of Chief Metropolitan Magistrate, Kanpur Nagar as well as the charge sheet dated 17.01.2020, arising out of Case Crime No. 0124 of 2019, under Sections 323, 504, 336, 427 I.P.C., Police Station Chakeri, District Kanpur Nagar. It is further prayed to quash the order of cognizance and summoning order dated 27.02.2020, passed by Chief Metropolitan Magistrate, Kanpur Nagar..
It is submitted by learned counsel for the applicants that impugned cognizance/summoning order has been passed on a printed proforma by filling the blanks and it has been passed without application of judicial mind and as such, it is not sustainable in the eyes of law. Learned counsel for the applicants has placed reliance on the judgment of this Court in the case of Ankit Vs. State of U.P. and another, reported in 2009(9) ADJ page 778.
On the basis of aforesaid judgment, it has been submitted by learned counsel for the applicants that summoning of accused in criminal case is a serious matter and the order impugned reflects that the Magistrate had not applied its judicial mind, as in the present case the impugned cognizance/summoning order has been passed on printed proforma, which clearly indicates that the same has been passed without applying judicial mind and the learned Magistrate only put its signature at the bottom of order.
On the other hand, learned A.G.A. has submitted that summoning order has been passed by the learned Magistrate after considering the material which are available on record, but he could not dispute the fact that the order taking cognizance has been passed on the printed proforma.
The present case is finally decided at the admission stage itself without issuing notice to the opposite party no.2.
From bare perusal of impugned cognizance/summoning order, it is apparent that it has been passed on a printed proforma by filling the blanks and it appears that the blanks were filled up by some staff of the concerned Magistrate and the concerned Magistrate has only put its initial at the bottom of summoning order.
The law on this point is well settled that prior to taking cognizance and issuing summons to the accused-persons, the concerned Magistrate has to apply its judicial mind and that the cognizance/summoning order cannot be passed in a mechanical manner.
In view of above, since impugned cognizance/summoning order has been passed on a printed proforma by filling the blanks without application of judicial mind and as such, it is not sustainable in the eyes of law.
Accordingly the application under section 482 Cr.P.C. is allowed. The impugned cognizance/summoning order dated 27.02.2020 is hereby quashed.
The concerned Magistrate is directed to pass a fresh order regarding cognizance as well as summoning of the applicants in the aforesaid case in accordance with law, after applying its judicial mind within a period of two months from the date of production of a copy of this order.
Order Date :- 21.6.2022
sailesh
