Gulsan Revdi And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 1281 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- APPLICATION U/S 482 No. - 191 of 2023
 

 
Applicant :- Gulsan Revdi And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Jayant Prakash Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

Heard Sri Jayant Prakash Singh, learned counsel for the applicants, Sri B.B. Upadhyay, learned State counsel and perused the record.

This application under Section 482 Cr.P.C. has been filed by the appellants- Gulsan Revdi, Usha Revdi and Nitin Revdi, with the prayer to allow this application and quash the entire criminal proceeding as well as cognizance order dated 19.9.2019 passed by Judicial Magistrate, Sambhal as well as charge sheet dated 2.6.2019 in Case No. 407 of 2019, State vs. Gulsan and others, under Sections 406, 323, 504, 506 I.P.C., arising out of Case Crime No. 181 of 2019, at P.S. Sambhal, District Sambhal, pending in the court of Judicial Magistrate, Sambhal and with further prayer to stay the further proceedings of aforesaid case during pendency of the present application.

Learned counsel for the appellants has drawn the attention of the Court to the summoning order, the copy of which is annexed at page no. 32 to the paper book (Annexure No. 3). It is argued that the same is on a printed proforma without application of mind. It is argued that from perusal of the order dated 19.9.2019, it is apparent that the same is on a printed proforma in which the Section, Police Station, Case No., name of the accused are kept blank and have been filed by ink along with next date for appearance of the accused whereas all the other contents of the order are previously printed. It is argued that the same clearly demonstrates that there has been total non application of mind by the concerned trial court and the order taking cognizance and summoning the accused is thus bad in the eyes of law.

Learned counsel for the State though opposed the prayer for quashing but could not dispute the fact that the order taking cognizance and summoning the accused dated 19.9.2019 is on a printed proforma with blank spaces of the relevant things which have been filled in ink.

Time and again, it has been held that orders of printed proforma cannot be passed and the said system of passing such orders have been deprecated.

In the case of Amit Jani vs. State of U.P. and others: (2020) 5 ADJ 1, a Division Bench of this Court has held as follows:-

"The passing of orders in printed proforma/cyclostyled formats have been deprecated by various High Courts including this court as they do not reflect application of mind. Reference is made to the following judgments:-

1. 2000 ILR (Kar) 4773, Vijaya Bank Vs. State.

2. 2010(9) ADJ 594, Abdul Rasheed Vs. State of U.P. & another.

3. 2009 (67) ACC 532, Ankit Vs. State of U.P. & another.

4. 2010 (3) ADJ 622, Saurabh Dewana Vs. State of U.P."

Looking to the facts and circumstances of the case and without going into the merits of the case as of now, the order dated 19.9.2019 is hereby set aside.

The application is allowed to this extent.

The matter is remanded back to the court below to pass fresh order in accordance with law within a period of three weeks from the date of production of a certified copy of this order.

(Samit Gopal,J.)

Order Date :- 12.1.2023

Naresh