Allahabad High Court
Mukhtar Washeem vs State Of U.P. And Another on 22 May, 2023
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:111820
Court No. - 70
Case :- APPLICATION U/S 482 No. - 17979 of 2023
Applicant :- Mukhtar Washeem
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sandeep Kumar
Counsel for Opposite Party :- G.A.
Hon'ble Shekhar Kumar Yadav,J.
1. Heard Mr. Sandeep Kumar, learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.
2. This application under Section 482 Cr.P.C. has been filed by applicant to quash the entire criminal proceeding of Case No.7918 of 2009 arising out of Case Crime No.3472 of 2009, under Sections 420, 467, 468, 471 IPC, Police Station Kotwali, District Bareilly and charge sheet dated 25.07.2009.
3. Submission of learned counsel for the applicant is that the applicant has been falsely implicated in the present case just to pressurize and harass the applicant, in fact, no such incident has taken place. The applicant has never committed any offence as alleged against him. Further submission is that no offence against the applicant is disclosed and the court below has utterly failed to consider as no prima facie case is made out against the applicant. He also pointed out certain documents in support of his contention.
4. From the perusal of material on record and looking into the facts of the case at this stage it cannot be said that no offence is made out against the applicant. All the submissions made at the bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court under Section 482 Cr.P.C. At this stage only prima facie case is to be seen in the light of the law laid down by Supreme Court in cases of M/s Neeharika Infrastructure Pvt. Ltd. vs. State of Maharashtra, AIR 2021 SC 1918, R.P. Kapur Vs. State of Punjab, A.I.R. 1960 S.C. 866, State of Haryana Vs. Bhajan Lal, 1992 SCC (Cr.) 426, State of Bihar Vs. P.P.Sharma, 1992 SCC (Cr.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para-10) 2005 SCC (Cr.) 283. The disputed defence of the accused cannot be considered at this stage.
5. The prayer for quashing the entire proceedings of the above mentioned case is hereby refused.
6. At this stage, learned counsel for the applicant submitted that directions may be given to the court below to consider the bail application of the applicant in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.
7. In the case of Satendra Kumar Antil (supra), the Hon'ble Supreme Court laid down the guidelines for deciding of the bail application. For that purpose, the cases have been divided under four categories. The Hon'ble Supreme Court has observed that the trial courts and the High Courts will keep in mind the aforesaid guidelines, while considering the bail application. This Court has no doubt, that as and when, the applicant approach the trial court for bail, the trial court shall definitely follow the directions given in the case of Satender Kumar Antil (supra).
8. However, considering the nature of the allegations and submissions made by learned counsel for the applicant, it is directed that in case the applicant appears and surrender before the court concerned and applies for bail, the same shall be heard and disposed of expeditiously by the courts below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).
9. With the above directions, this application u/s 482 is disposed of finally.
Order Date :- 22.5.2023
Ajeet
