Allahabad High Court
Mohd. Salim Alias Mohd. Salim Qureshi vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 21 December, 2023
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2023:AHC-LKO:84812
Court No. - 11
Case :- APPLICATION U/S 482 No. - 12559 of 2023
Applicant :- Mohd. Salim Alias Mohd. Salim Qureshi
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Counsel for Applicant :- Vinod Kumar Singh
Counsel for Opposite Party :- G.A.
Hon'ble Saurabh Lavania,J.
Heard.
The present application has been filed with the following prayer:-
"WHEREFORE it is most respectfully prayed that in the above noted facts and circumstances, this Hon'ble court may kindly be pleased to quash the order dated 28.09.2022 passed in criminal revision no. 71/2022 (Mohd. Salim and others versus State of U.P. and another) by learned Additional Sessions Judge/Special Judge (N.D.P.S. Act), Court No. 10, Barabanki and also quash the summoning order dated 22.03.2022 passed under section 147, 323, 504, 452, 376D IPC against the final report no. 289/2021 by learned Additional Chief Judicial Magistrate, Court No. 19, Barabanki in the case of 'Sunita Soni versus Mohd. Salim and others' relating case crime no. 294/2017 under section 147, 323, 504, 452, 506, 376D, 394 IPC registered at Police Station - Safdarganj, District- Barabanki as well as quash the entire criminal proceedings of the present case so far as it relates with the petitioner and the present petition under section 482 Cr.P.C may kindly be allow in the interest of justice."
It appears from the record that the petitioner had earlier approached this Court by means of Criminal Misc Writ Petition No.9419 of 2023, (Mohd. Salim Alias Mohd. Salim Qureshi vs. State of U.P. and Another) and upon due consideration, this Court dismissed the said petition vide order dated 13.12.2023. The order dated 13.12.2023 is extracted hereinunder:-
"Heard learned counsel for the petitioner as well as learned AGA for the State.
Notices to respondent no. 2 are dispensed with in view of the proposed order.
By this petition, the petitioner has prayed for the following relief:-
"Issue a Writ, order or direction in the nature of Certiorari for quashing the order dated 28.09.2022 passed in criminal revision no. 71/2022 (Mohd. Salim and others versus State of U.P. and another) by learned Additional Sessions Judge/Special Judge (N.D.P.S. Act), Court No. 10, Barabanki as well as quash the summoning order dated 22.03.2022 passed under section 147, 323, 504, 452, 376D IPC on the basis of final report no. 289/2021 by learned Additional Chief Judicial Magistrate, Court No. 19, Barabanki in the case of 'Sunita Soni versus Mohd. Salim and others' relating case crime no. 294/2017 under section 147, 323, 504, 452, 506, 376D, 394 IPC registered at Police Station Safdarganj, District- Barabanki contained as Annexure No. 1 & 2 to this petition in the interest of justice."
Perused the record.
Perusal of the impugned summoning order dated 22.03.2022 passed by the Court of Additional Chief Judicial Magistrate, Court No. 19 Barabanki, it appears that an FIR through an application under Section 156(3) Cr.P.C. was registered at the concerned police station as case crime No. 294/2017, under Sections 147/323/504/506/376-D/392 IPC in which after investigation, final report was filed. Learned court below after considering the statements of the prosecutrix under Section 161 and 164 Cr.P.C. has rejected the final report and summoned the accused persons in a State case. The relevant part of the order dated 22.03.2022 is extracted below:-
???????? ?? ?? ??????? ?? ?????. ??? ????? ??????-2 ???????? 26.09.2017 ?? ?????? ?????? ???? ???? ???????? ????-161 ?.???.??. ??? ??? ???? ?? ?? "18 ????? 2017 ?? ??? 7.30 ??? ??? ?? ?????????? ?? ??? ????? ??? ???? ?? ?? ???? ???? ??? ???? ????? ??????, ????? ????? ????, ????? ????? ???? ? ?? ?????? ??????? ????? ??? ??? ???? ????? ???? ??? ????? ????? ???? ??? ??? ???-?????? ?? ??? ?? ??? ????? ??? ??? ?? ???, ??? ?? ?????-????? ??????? ???? ??? ??? ?? ???? ???? ???? ?? ???? ?? ????? ?? ??? ?? ????? ?? ???? ?? ?? ??? ?? ??? ????? ?? ???????? ??? ?? ????? ??????? ?? ?? ?? ???? ???? ?? ?? ???????? ????? ???? ?? ????? ???, ??? ?? ????? ??? ???? ?? ???? ?? ?? ??? ???? ???? ??? ????? ?? ??? ?? ????? ?? ???? ???? ???? ?????????? ?? ????? ??? ??? ??? ???? ??? ?????????? ?? ?????? ???? ?? ???? ???? ??? ?????? ?? ?? ??? ???? ??? ?????????? ?? ??? ??? ???? ??? ???? ?? ??? ? ???? ????? 16 ????? ???? ?? ??? ?? ????? ??? ???? ?? ????-???? ???? ?? ???? ??? ?? ???? ???? ????? ??? ?????? ?? ??? ?? ???? ?? ?????? ??? ?????? ????? ??????-8.???????? 10.10.2017 ??? ?????? ?????? ???? ????? ??? ???????? ????-164 ?.???.?. ??? ??? ???? ?? ?? " ??? ???? 18 ????? ?? ??? 7.30 ??? ?? 8.00 ??? ?? ??? ?? ??? ??? ??? ?? ??? ?? ??? ????? ??? ???? ??? ????, ?????, ????? ? ?? ????? ?? ????? ???? ?? ???? ??? ?? ???? ??? ???? ????? ?? ?????? ??? ????? ???? ?? ??? ??? ??? ?? ????? ?? ????? ??? ????? ???? ??? ????? ????? ????? ?? ?? ???? ??? ?? ??? ???? ?? ??? ???? ?? ?? ???? ?? ?? ??? ????? ????? ?????? ???? ??? ?? ???????? ???? ??? ?? ???????? ???? ?? ???? ???? ?? ???? ????? ??? ??? ???? ?? ???? ?? ???? ?????, ???? ???? ???? ?? ??? ?? ???? ?? ?? ??????? ????? ?? ???? ???? ??? ??????? ?? ???? ???? ???? ?? ???? ?? ??? ?? ????? ??? ?? ????? ????? ??? ?? ??? ????? ?? ???? ???? ???? ?? ??? ? ??? ???? ???????? ?? ??? ???? ?? ???? ?? ????? ???? ??? ???? ??? ?? ?? ??? ?? ?????? ????? ???? ??? ? ????? ?? ????? ?? ???? ???? ?????? ???? ?? ????? ?? ???? ??? ?? ???????? ?? ???? ?? -??? ???? ??? ???? ??? ?? ??????? ???? ??? ??? ?? ??? ???? ???? ?? ??? ? ???? ????? 3 ??????? ?? ??? ?? ?????? ?? ???? ???? ???? ?? ?? ?? ???? ?? ????? ?? ??? ?? ??? ?????? ??????? ???? ?? ??????? ?????? ???? ?? ?????? ???? ??, ?????? ?????? ?????? ???? ??????? ???? ?? ????? ???? ????? ??? ????? ??????? ??????? ?? ?? ?? ?? ???? ?????? ?? ??????? ??? ???? ?? ????? ????? ???? ??? ?? ??? ????? ?????? ????? ?? ??????? ???? ?? ??? ????? ?? ????? ?????? ???? ?? ?? ?????????? ?? ??? ???? ???? ????????? ????? ??? ????? ?? ???? ??? ???????? ?? ???????? ???? ??? ?????????? ?? ??? ???? ???? ?? ?????? ???????? ?? ? ????? ??????? ?????? ???? ???? ????? ???
????
??????? ???????? ??? ??????? ????? ??????-294/2017 ??? ????????? ????? ??????? ??????-24/2018 ???????? 12.02.2019 ?????? ?? ???? ??? ????????? ??? ????, ????? ????? ? ????-147 323, 504, 452, 376 ??, ???????? ?? ???????? ??? ???? ???? ??? ?? ????? ????? ??? ?? ??? ??? ?????? ???????? ?????? ?????? ?????????? ?????? 25.04.2022 ?? ??? ???"
Against the order dated 22.03.2022, a revision was filed. Learned Revisinoal Court has not found any illegality or impropriety in the order passed by the court below and as such, the revision has also been dismissed.
On due consideration to the law laid down by this Court in the case of "Pakhandu v. State of U.P., 2001 SCC OnLine All 967" I am of the opinion that judgment of the court below does not suffer from any illegality/impropriety, likewise judgment of the Revisional Court also does not call for any interference; statements of the prosecutrix under section 161 Cr.P.C. and 164 Cr.P.C. are intact and prima facie commission of offence under the aforesaid sections appears to have been made out.
No interference is required in the order of the court below as well as in the order of the Revisional Court and accordingly, the petition is dismissed."
Taking note of the aforesaid order including the prayer sought in the Criminal Misc Writ Petition No.9419 of 2023 and the relief(s) sought in the present application, this Court is of the view that the present application preferred by the applicant in view of the order passed by this Court earlier is not maintainable.
Accordingly, the present application is dismissed.
It is open for the applicant to avail remedy as available under the law.
Order Date :- 21.12.2023
Raj
