Irfan vs State Of U.P. 2 Others
2022 Latest Caselaw 4228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 207 of 2022
 

 
Applicant :- Irfan
 
Opposite Party :- State Of U.P. 2 Others
 
Counsel for Applicant :- Krishna Mani
 
Counsel for Opposite Party :- G.A.,Narendra Kumar Tiwari
 

 
Hon'ble Gautam Chowdhary,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

The present application u/s 482 Cr.P.C. has been filed for quashing of the Charge-sheet No.146 of 2017, dated 20.12.2017 and cognizance order dated 13.09.2018 passed by learned 4th Additional District Judge/ Special Judge, E.C. Act, Allahabad in Case Crime No. 234 of 2017 (State Vs. Irfan), under Section 135 Electricity Act, Police Station Manda, District Allahabad.

Counsel for the applicant confines his arguments to the first part of the submission that the summoning order is bereft of application of mind and has been passed on the cyclostyled copy. He thus argues that the summoning order suffers from the vice of non-application of mind and therefore is liable to be set aside on that ground alone. In support of his submission, he placed reliance on the judgment of the Supreme Court in the case of Megh Nath Gupta & another Vs. State of U.P. and another, 2008 (62) ACC 826 as well as Single Judge judgment and order passed by this Court in the case of Ankit Vs. State of U.P. and another [(2009) (9) ADJ 778] on an Application No. 19647 of 2009 filed under Section 482 CrPC on 15.10.2009. He, thus, argues that the summoning order is liable to be set aside in view of the well settled law of this Court. He also placed before me several orders passed by this Court whereby similar orders have been set aside by this Court and the matters have been remanded before the Trial Court for fresh orders in accordance with law.

A perusal of the summoning order impugned in the present proceedings clearly demonstrates that there was no application of mind whatsoever prior to the passing of the summoning order, which has been repelled by this Court in various judgments.

In view of the categorical pronouncements of this Court, the impugned order dated13.09.2018 passed by learned 4th Additional District Judge/ Special Judge, E.C. Act, Allahabad, is set aside and the matter is remanded to the concerned Magistrate for passing fresh orders of summoning and cognizance if it deems fit.

Consequently, the application is allowed in part in terms of the order passed above.

Let a copy of this order be sent to the concerned Court below for its compliance as stated above.

Order Date :- 26.5.2022

Abhishek Singh