Randhir Singh vs State Of U.P. And Another
2022 Latest Caselaw 3079 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 14153 of 2021
 

 
Applicant :- Randhir Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Hemendra Kumar
 
Counsel for Opposite Party :- G.A.,Lokesh Kumar
 

 
Hon'ble Gautam Chowdhary,J.

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ekuuh; mPpre U;k;ky; us Criminal Appeal No. 709 of 2021 State of Madhya Pradesh Vs. Kunwar Singh decided on 30.07.2021 esa ;g vo/kkfjr fd;k gS fd %&

"Having heard the submissions of the learned counsel appearing on behalf of the appellant and the respondent, we are of the view that the High Court has transgressed the limits of its jurisdiction under Section 482 of CrPC by enquiring into the merits of the allegations at the present stage. The fact that the respondent was a signatory to the cheques is not in dispute. This, in fact, has been adverted to in the judgment of the High Court. The High Court has also noted that a person who is required to approve a financial proposal is duty bound to observe due care and responsibility. There are specific allegations in regard to the irregularities which have been committed in the course of the work of the 'Janani Mobility Express' under the National Rural Health Mission. At this stage, the High Court ought not to be scrutinizing the material in the manner in which the trial court would do in the course of the criminal trial after evidence is adduced. In doing so, the High Court has exceeded the well-settled limits on the exercise of the jurisdiction under Section 482 of CrPC. A detailed enquiry into, the merits of the allegations was not warranted. The FIR is not expected to be an encyclopedia, particularly, in a matter involving financial irregularities in the course of the administration of a public scheme. A final report has been submitted under Section 173 of CrPC, after investigation."

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