Mohammad Farid vs State Of U.P. And Another
2022 Latest Caselaw 5399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 7696 of 2022
 
Applicant :- Mohammad Farid
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Prakash Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard learned counsel for the parties and perused the record.

The present application under Section 482 Cr.P.C. has been filed to quash the impugned cognizance order dated 15.1.2021 passed by learned Chief Judicial Magistrtate, Mahoba, District - Mahoba, and impugned charge sheet dated 22.12.2018 in Case Crime No.173 of 2018, under Sections 379, 411, 279, 336, 431, 432 and 120B IPC and Section 4 and 21 Mines & Damage to Public Property Act, 1984, P.S. - Panwari, District - Mahoba.

Shri C.P. Tiwari, learned counsel for applicant submits that summoning order is passed by the concerned Trial Court without applying judicial mind on a printed proforma and for that, learned counsel relied upon the judgments passed by this Court in Application u/s 482 No.13883 of 2020 (Ashu Rawat vs. State of U.P. and another), decided on 29.9.2020 as well as in Application u/s 482 No.7242 of 2022 (Mohammad Farid vs. State of U.P. and another), decided on 29.3.2022.

Learned A.G.A. has opposed the above submission. However, he has not able to dispute that summoning order is passed on printed profroma.

Heard learned counsel for the parties and perused the record.

The concerned Trial Court has passed the impugned summoning order on a printed proforma by filling the name of applicant as well as date for appearance in the printed proforma.

This Court in the case of Ashu Rawat (Supra) while considering the similar issue, has held in paragraph no.10 and 11 that :-

"10. ??????? ???? ?? ?? ??????? ?????? ?? ?? ??? ???????? ?? ???? ??????? ???? ?? ????? ??? ???? ?? ?? ????? ??? ??????? ??????? ?? ???????? ??? ?? ????? ??????? ?? ???? ???????? ????? ?? ???? ????? ???? ?? ?? ?? ???????? ?????? ????? ??????? ?????? ?? ??????? ??? (????? ????? ???? ?0???0 ????? ? ????: 2019 (6) ?.??.??., 667 ?? ??????? 12, 13 ??? 16; ???? ?????? ???? ?0???0 ?????: 2010(3) ?.??.??. 622; ? ????? ??????? ???? ?0???0 ????? ? ????: 2020(8) ?.??.??. 54)

11. ??????? ???? ?? ???????? ??? ?? ????? ??? ??????? ??????? ?? ????? ??????? ?? ????? ???? ????? ???? ?? ?????? ???? ?? ?? ????? ??? ????????? ??, ?? ???? ???????? ?? ???? ?????? ??? ?????? ?? ??? ??? ???? ?? ????????? ?? ?????? ???? ?? ?? ???? ??? ?? ? ???? ??????? ???? ?? ????? ? ???? ??????? ?? ????? ??????? ??????? ?? ???????? ?? ??? ??? ????? ?? ?????? ??? ???? ??????? ???? ?? ??????? ?????????? ?? ?? ??????? ????? ??? ????? ?? ??????? ???? ? ???????? ?? ????? ???? ?? ????? ???? ??? ?????? ???? ??? ?? ?????? ??? ?? ??????? ???? ?????? ?? ?????????? ?? ???? ??????? ???? ?? ????? ???? ??? ??? ?? ?????? ? ???? ?? ?????????? ?? ????? ??? ???? ?? ???? ????? ???? ???"

In view of above, this application deserves to be allowed, accordingly, allowed.

The impugned cognizance order dated 15.1.2021 is set aside with liberty to the concerned Trial Court to pass a fresh order considering the observation made hereinabove in the case of Ashu Rawat (Supra).

Order Date :- 27.6.2022

Rishabh

[Saurabh Shyam Shamshery, J.]