Allahabad High Court
Rajendra Pratap And Another vs State Of U.P. And Others on 4 February, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:15088
Judgment reserved on 26.09.2024
Judgment delivered on 04.02.2025
Court No. - 80
Case :- APPLICATION U/S 482 No. - 10771 of 2005
Applicant :- Rajendra Pratap And Another
Opposite Party :- State of U.P. and Others
Counsel for Applicant :- Ashok Kuamr Pandey,H.K.Singh
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Ram Manohar Narayan Mishra,J.
1. By means of instant application under Section 482 Cr.P.C., the applicants has made following prayer:-
"(a) To quash the Charge-sheet No. 15 of 2005, dated 16.6.2005, and consequential proceedings against the applicants arising out of the Criminal Case No.1252 of 2005, relating to case crime No. 308 of 2003, Under Sections 409, 419, 420,467, 468, 471, 201 and 120-B I.P.C. Police Station Kotwali, District Ballia pending in the Court of Chief Judicial Magistrate, Ballia.
(b) To stay the further proceedings against the applicants in Criminal Case No. 1252 of 2005, pending in the Court of Chief Judicial Magistrate, Ballia relating to Case crime No.308 of 2003, Under Sections 409,419, 420, 467, 468, 471, 201 and 120-B I.P.C. Police Station Kotwali, District-Ballia.
(c) To restrain the opposite party no.5 from harassing the applicants in relation with the above noted case and or may pass any such other or further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances stated above, of the case."
2. Heard Sri Ashok Kumar Pandey, learned counsel for the applicants and Sri Jai Baharur Singh, learned AGA for the State and perused the record.
3. No counter affidavit in present case has been filed.
4. The factual matrix of the case if brief are that a FIR was lodged on 25.07.2003 at the instance of Sri Khaderu Ram, Police Inspector, CBCID, Varanasi Section against the applicant No.1 and nine other persons vide Crime No.308 of 2003 under Sections 409, 419, 420, 467, 468, 471/201/120-B IPC with allegation that illegal appointment of one Mangala Singh as Assistant Teacher in Narheji Inter College Narhi, District Ballia was made in collusion with alleged accused persons sand some payments have been made to persons accordingly. An inquiry was conducted regarding irregularities conducted in appointments in said college vide Government Order dated 23.08.1994 and this fact came into light by inquiry carried out by CBCID that Sri Mangala Prasad Singh stopped teaching work in the said college since January 1999 and remained absent for so many days, and consequently he was removed from service by management of the college and payment of his salary was stopped, even his salary bill were not produced. Said Mangala Singh working hand in glove with officials of Education Department hatched a conspiracy and got his service book verified in fake manner and received promotion scale. He also got a fake arrear bill prepared and placed the same for payment, which was submitted before the then District Inspector of Schools Smt. Ahmadi Usman on which an order was passed by said District Inspector of Schools on 28.04.1999. On 28.04.1999 the payment of salary of said teacher was wrongly done under Section 3(3) of Payment of Salaries Act,1971 whereas said Smt. Ahmadi Usman, DIOS was herself discharging duties of Incharge Manager of said inter college. When this fact came into light then Joint Director of Education, Azamgarh Region vide order dated 03.06.1999 passed a stop order of said teacher Mangala Singh, nevertheless then DIOS Shiv Kumar Sing was posted during 22.02.1999 to August 2000 released payment of salary to Mangala Prasad Singh to the tune of Rs.1,38,448/-; the subsequent DIOS Rakesh Kumar Pandey who was posted between January 2001 to November 2001 paid him salary Rs.1,28185/- for period January 2001 to November 2001 and his successor Rajendra Pratap (applicant No.1) who was posted between January too2 to December 2002 paid him salary to the tune of Rs.1,25,870/- therefore said Mangala Singh received salary to the tune of Rs.3,92,503/- in illegal manner by presenting forged grounds.
5. The Investigating Officer of CBCID investigated the case and submitted chargesheet No.16 of 2005 against 23 accused persons present applicants for charge under Sections 409, 419, 420,467, 468, 471, 201 and 120-B I.P.C. Police Station Kotwali, District Ballia. A supplementary chargesheet No.16A of 2005, has been filed against said teacher Mangala Prasad Singh on 09.07.2005 under said section.
6. That the matter pertains to payment of salary which has been made to the certain teachers namely Mangla Singh, Surendra Nath Singh and Ravi Shanker Pandey.
7. That feeling aggrieved by the aforesaid first information report, the applicant no.2 approached before this Hon'ble Court challenging the first information report dated 25.7.2003, The Hon'ble Court after considering the material facts was pleased to stay the arrest of the applicant in Case Crime No. 308 of 2003, Under Sections 409,419,420,467, 468, 471, 201 and 120-B of the Indian Penal Code till the conclusion of the Investigation or submission of any report vide order dated 10.08.2005 which was extended from time to time and lastly on 21.04.2007 till the next date of listing.
8. That it is relevant to point out here that the Charge-sheet referred above, has been filed Under Section 409, 419,420, 467,468,471 201 and 120-B of the Indian in Penal Code and the allegation made therein is in regard to illegal appointment and payment of salary to the Teacher.
9. That it is relevant to point out here that the illegality of appointment and payment of salary to the Assistant Teachers should be scrutinised in the manner provided under the provisions of U.P. Intermediate Education Act, 1921, U.P. Secondary Education (Services Selection Board) Act, 1982 and Removal of Difficulties Order framed thereunder and under the provisions of Payment of Salaries Act, 1971.
10. That a reference may be made to a proceedings initiated by the Teachers and employees of Narheji Inter College, Narheji, Rasra, Ballia where Sri Mangala Singh was also appointed as Assistant teacher by filing a writ petition before this Hon'ble Court vide writ petition No. 18277 of 1996, The said writ petition was filed by certain staff and teachers. In this writ petition this Court directed to pay the salary to teachers and other employees in accordance with law. The Director of Education after issuing the notices to the Management, Principal as well as to the Teachers passed a detailed order on 5.8.1996, in which it has been held that in the Institution there should be total 126 sanctioned post but approved regular working strength is 116 and the Teachers and employees working against the said sanctioned post and they are entitled for their salary (Annexure No.4 to the affidavit.)
11. That the investigation of aforesaid Case Crime No. 308 of 2003 was conducted by the C.B.C.I.D., Varanasi Sector Varanasi and after completion of the same, a chergesheet vide Charge Sheet No. 15 of 2005 bearing date 16.06.2005 was submitted before the learned court below.
12. That the learned court below has taken cognizance of the offences after perusing the entire record of investigation and has summoned the accused persons including the present applicant in accordance with law.
13. That the present applicant no. 1 was working as District Inspector of Schools, Ballia and applicant no. 2 was working as Account Officer at the relevant point of time and had allegedly committed offences, as mentioned in the charge sheet in conspiracy with the co-accused persons.
14. FIR in the case was lodged vide Case Crime No.309 of 2003, under Sections 409, 419, 420,467, 468, 471, 201 and 120-B I.P.C. Police Station Kotwali, District Ballia against Khaderoo Ram, Inspector CBCID against applicant Ram Pratap who was then District Inspector of Schools (in short DIOS) in District Ballia and Dilip Kumar Pandey who was posted as Accounts Officer in district together with other named accused persons under Sections 409, 419, 420,467, 468, 471, 201 and 120-B I.P.C. by the Investigating Officer after concluding the investigation with prayer to prosecute them.
15. He next submitted that a bare perusal of the FIR in this case demonstrates that a letter was sent to the State Government by the then SHO, P.S. Kotwali District Ballia in relation to the irregularity in appointment made by aforesaid persons and consequently the State Government formed a committee for the investigation and referred the matter for investigation. The Investigating Officer during preliminary inquiry recorded the statement of some persons and submitted report and consequently the FIR was lodged at Police Station Kotwali District Ballia.
16. He further submitted that feeling aggrieved by said FIR, the applicant No.2 approached this Hon'ble Court challenging the FIR dated 25.07.2003. This Hon'ble after considering the material facts was pleased to stay the arrest of the applicant in Case Crime No.308 of 2003, which pertains to present criminal case pending against the applicants, till the conclusion of the investigation or submission of any report vide order dated 27.05.2005.
17. He further submitted that the Investigating Officer failed to record the statement of the applicants during the course of investigation and further more he failed to consider the counter affidavit, the other aspects of the case as he did not consider the fact that some payment of salary to Mangala Singh and other assistant teachers had already been made under the directions of higher authorities, and further initially payment has been made by earlier DIOS in the year 1995. As such the ignorance of facts itself vitiate the entire proceedings against the applicants. The Investigating Officer without considering the material facts filed chargesheet against the applicants together with other accused persons, whereas the applicants had no concern with the appointment of said teachers. The main allegation in the chargesheet are with regard to illegal appointment and payment of salaries to the teachers. It is relevant to point out here that illegality in appointment and payment of salaries, the assistant teachers should be scrutinized in the manner provided under the provisions of U.P. Secondary Education (Service Selection Board) Act, 1982 and removal of difficulty order framed there under and also under the provisions of Payment of Salaries Act, 1971.
a. Learned counsel for the applicants submitted that Section-9 of the U.P. High School and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971, U.P. Act No.24 of 1971, which reads as follows:-
"9- Approval for post:- No institution shall create a new post of teacher or other employee except with the provisions approval of the Director, or such other officer as may be empowered in that behalf by the Director)."
b. Reference may be made to proceeding initiated by the teachers and employees of Narheji Inter College Narhi, District Ballia where Surendra Nath Singh has been appointed as assistant teacher by filing a writ petition before this Hon'ble Court vide writ petition No.18277 of 1996, which was filed by certain staff of teachers, in that writ petition this Hon'ble Court directed to pay the salary to teachers and other employees in accordance with law.
d. The Director of Education after issuing the notices to the Management, Principal as well as to the teachers passed a detailed order on 05.08.1996, in which it has been held that in the institution there are only 26 sanctioned posts and the teachers and employees working against the said sanctioned posts are entitled to their salary. A copy of order dated 05.08.1996 of the Director of Education is being filed herewith and marked as Annexure No.4 to the affidavit. The Director of Education has referred the order of Hon'ble High Court passed on 24.05.19996 in Writ Petition No.18277 of 1996 (U.P. Madhyamik Shikshak Sangh,Narheji Inter College Narhi, District Ballia through the Mangala Prasad Singh, Assistant Teacher and another Vs. State of U.P. through Secretary Education and others)
d. In contempt proceedings arising out for non compliance of the order passed in Writ Petition No.18277 of 1996, in which this Hon'ble Court was pleased to pass a detailed order and directed the State Government to form a high level committee, into the illegality on appointment of teachers and employees in said college. This Hon'ble Court vide order dated 19.09.1996 further directed the State Government to fix responsibility regarding illegal appointment of the teachers and employees of the institution initially. As per the direction of this Hon'ble court dated 19.09.1996 the high level committed was formed consisting of Additional Director of Education, Joint Secretary Education Department and Chief Accounts Officer etc. The high level committed passed a detailed order after looking into the entire record of the institution as well as sanctioned strength of post vide its order dated 08.07.1997. That in the order dated 08.07.1997 the high level committee held that the appointment of Mangala Prasad Singh is against the sanctioned post. The high level committed has further fixed responsibility on several persons. The name of the applicant did not find place in that list. The copy of report of high level committee dated 08.07.1997 is annexed as Annexure No.5 to the affidavit.
e. The authority to sanction the posts and to make appointment is the Director of Education and DIOS under the provisions of law. The appointment of Sri Surendra Nath Singh has been verified by the Director of Education who was one of the members of the high level committee and the appointment has been approved by the then DIOS. The investigation conducted by CBCID was not fair on account of the fact that appointment of those teachers held valid by education department and this fact was not looked into by the Investigating Officer. The observation of Investigating Agency held that 116 posts in the institution is the result of malafide exercise with intention to facilitated the management to get illegal payments from the State fund.
f. The appointment of Sri Mangala Singh was made against the sanctioned posts approved by the DIOS and held valid by Director of Education as well as High Level Committee and the appointment has been approved by then DIOS. The CBCID had no authority or jurisdiction to look into the validity of appointment of Assistant teacher, to which the education department has not challenged in any court of law to quash the same.
g. He next submitted that there is no evidence against the applicants, what so ever to justify the fact that they have discharges their duties in collusion of other officials and disobeyed the order of their higher authorities, hence, the impugned chargesheet submitted by the investigating officer deserves to be set-aside qua applicants.
h. That it is submitted that the charges of C.B.CID who proceeded with the investigation, was not fair, on account of the fact that the appointment of those teachers has been held valid by the Education Department, and this fact was not carefully looked into by the Investigating Agency. They have clearly overlooked the decision of the High Level Committee and they further observed that the appointment of teachers, which has already been held legal, as illegal, the motive of the Investigating Agency is very much clear that the Investigation was done only to facilitate the Manager of the Committee of Management of the College to get the illegal Payment from the State Fund. Admittedly in the Institution as held by the Director of Education, as High Level Committee, that there are only 126 sanctioned post, whereas the Investigating Agency has formulated 116 posts in the Institution. On the basis of which they arrived at the collusion that in the Institution there are 116 posts, has not been disclosed. The power of creation of post vested with the Director of Education and the Director of Education disclosed in its decision that in the Institution there are only 126 posts sanctioned.
I. That the observations of the Investigating Agency holding there were 116 posts in the Institution is the result of their malafide exercise with intention to facilitate the Management to get illegal payment from the State Fund.
j. The ingredients to charges levelled against the applicants Under Sections 409, 419, 420,467, 468, 471, 201 and 120-B I.P.C. are not applicable in relation to the applicants, three is no evidence that they have committed any criminal beach of trust cheating by false impersonation, cheating, disappearance of evidence or forgery as a public servant, the payment has been made to said teacher Surendra Nath Singh under the direction of higher authorities. There is no material to suggest that the applicants have fabricated any documents nor there is any finding that direction of the Director of Education for payment of salary to Surendra Nath Singh is forged. In so far as the payment of salary to Sri Mangala Singh and Surendra Nath Singh are concerned, the salaries has been paid to them pursuant to direction of Director of Education. Since the payment has been made under the permission of superior authorities against the sanctioned post, as such, no illegality was committed by the applicants in making the payment to Sri Mangala Singh and Surendra Nath Singh. The State Government had issued direction for payment of salary to these teachers pursuant to order of this Hon'ble Court, as such in making the payment of salary for compliance of order of this Hon'ble Court no offence has been committed by the applicants.
k. That the applicant No.1 has joined the post of District Inspector of Schools, Ballia in the January 2002 and he remained in District Ballia till December 2002, whereas the applicant No.2 had joined at District Ballia as Accounts Officer in the Nov. 2002 and he remained at Ballia till June 2003.
l. That so far as the payment of Sri Mangala Singh and Surendra Nath Singh are concerned, thesalary has been released pursuant to the direction of the State Government as well as Director of Education. Since the payment has been made under the permission of the Superior Authority against the sanctioned post, as such, no illegality was committed by the applicants in making the payment of salary Sri Mangala Singh Sri Surendra Nath Singh.
m. That it is further noteworthy to state here that the State Government has issued a direction for the payment of these two teachers in compliance with the order of this Hon'ble Court, as such, in making the payment of salary in compliance of the order of Hon'ble Court is not offence in any manner under the provisions of law, therefore, submission of the charge-sheet against the applicants on account of payment of salary of these Assistant Teachers, whose payment has been released in compliance of the order of this Hon'ble Court and direction of the Higher Authority is illegal, and bad in law.
18. With above submissions, leaned counsel prayed for quashing the proceedings initiated against the applicants by the court below in criminal case arisen out of investigation in the Case Crime No. 309 of 2003, Under Sections 409, 419, 420,467, 468, 471, 201 and 120-B I.P.C. Police Station Kotwali, District Ballia before the criminal court concerned.
19. Per contra learned A.G.A. pressed the grounds taken in counter affidavit submitted that the present applicant No.1 was working as DIOS Ballia and applicant No.2 was working as Account Officer at the relevant point of time, and the alleged offences are made out against them. During the course of investigation this fact came into picture that one person namely Mangala Singh, an alleged assistant teacher in Narheji Inter College Narhi, District Ballia was removed from the service after due process of inquiry on the ground of misconduct as he ceased teaching work since 1999 and his payment of salary by by the school was stopped. This person Mangala Singh prepared forged documents with regard to his service book in conspiracy with the officials and employees of education department and had got his bill of arrear forwarded to the superior authorities for arrear of payment and also obtained promotion scale. He also submitted that it is well settled principle of law laid down by the Hon'ble Apex Court as well as by this Hon'ble Court in various judgments that jurisdiction under Section 482 Cr.P.C. should be exercised sparingly in rarest of rare cases and after meticulous of evidence collected during course of investigation, the grounds taken in the present application are matter of trial. As such, the relief sought by the present applicants is misconceived and devoid of merit. The evidence of resent in the case diary depicts the guilt of the present applicant for said charges.
20. He further submitted that Sri Mangala Prasad Singh had produced fake documents for payment of his salary before the then DIOS Smt. Ahmadi Usman, on which she passed an order to stop payment of salary to Mangala Prasad Singh on 28.04.1999 and this fact surfaced that pursuant to illegal order passed by Smt. Ahmadi Usman no salary be released to Sri Mangala Singh under Section 3(3) of Payment of Salaries Act, and a copy of this order was issued to DIOS, Ballia, despite the order of Deputy Director, Joint Director of Education, then DIOS Ballia Sri Ashok Kumar Singh who remained posted from 22.02.1999 to August 2000 released Rs.13,848/-Rakesh Kumar Pandey who served during January 2001 to November 2001 released Rs.1,28,185/- and Sri Rajendra Pratap who as posted during January to December 2002 released Rs.1,25,870/- as arrears of salary to Sri Mangala Prasad Singh in this way Rs.3,92,503/- was released by different DIOS including applicant No.1 Sri Mangana Singh in illegal manner.
21. Having considered the above submissions made at Bar at length on perusal of record it appear that the applicants have filed a copy of order dated 23.08.1998 passed by this Hon'ble Court as Annexure No.7 to the affidavit, wherein this Court passed the following order:-
"If the petitioners are in service and teachers in the school, in that event, the salary of the petitioners be paid within three months and arrears of salary be paid within four months from the date of production of a certified copy of this order, if the appointment is accordance with law.
With this observation the petitioner id disposed of finally."
22. The above order of Hon'ble Court has been mentioned in Government Order No.625/15-12-2002-1601(116) dated 03.04.2002 through letter issued by the Special Secretary Uttar Pradesh Shashan to Director of Education (Intermediate) U.P. Lucknow on subject regarding payment of salary in Narheji Inter College Narhi, District Ballia in compliance of order of Hon'ble High Court. In the said letter director of education is asked to ensure payment of salary to petitioners in pursuance of order dated 23.01.1998 was passed by this Hon'ble Court. The petitioner No.1 acting as District Inspector of Schools, Ballia vide letter dated 06.05.2002, wherein order of this Hon'ble Court dated 23.01.1998 passed in Writ Petition No.1253 of 1998 Shiv Kumar Sharma and others Vs. State of U.P. and Government letter dated 625/15-12-2002-1601(116) dated 03.04.2002 and letter of Deputy Director of Education dated 10.04.2002 has been deferred, has directed the Principal/Manager of Narheji Inter College Narhi, District Ballia to produce salary bill of 37 employees which include 25 assistant teachers, 2 lecturers and 10 class III and Class IV employees.
23. In FIR itself it is stated that applicant No.1 Rajednra Pratap was posted as District Inspector of Schools in District Ballia during the period January 2002 to December 2002 and prior to release of salary by orders of Rajendra Pratap to Mangala Singh, the earlier District Inspector of Schools Sri Shiv Kumar Singh, Sri Rakesh Kumar Pandey also made payment of salary to Mangala Singh, but earlier District Inspector of Schools has not been made accused in the case.
24. Hon'ble Supreme Court in Ramveer Upadhyay and another Vs. State of U.P. and another in Special Leave Petition (Crl.) No.2953 of 2022 observed as under:-
"26. Section 482 of the Cr.P.C provides: "482. Saving of inherent powers of High Court.--Nothing in this Code shall be deemed to limit or affect the inherent powers of the High Court to make such orders as may be necessary to give effect to any order under this Code, or to prevent abuse of the process of any Court or otherwise to secure the ends of justice."
27. Even though, the inherent power of the High Court under Section 482 of the Cr.P.C., to interfere with criminal proceedings is wide, such power has to be exercised with circumspection, in exceptional cases. Jurisdiction under Section 482 of the Cr.P.C is not to be exercised for the asking.
37. In State of Haryana and Ors. v. Bhajan Lal and Ors. 1992 Supll (1) SCC 335 this Court held:
"102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cogizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
11 (2021) 5 SCC 524 121992 Suppl (1) SCC 335 (3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a noncognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused. (6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party. (7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge.
103. We also give a note of caution to the effect that the power of quashing a criminal proceeding should be exercised very sparingly and with circumspection and that too in the rarest of rare cases; that the court will not be justified in embarking upon an enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR or the complaint and that the extraordinary or inherent powers do not confer an arbitrary jurisdiction on the court to act according to its whim or caprice."
25. After considering the submissions of learned counsel for the parties and meticulous examination of material on record and taking into consideration the totality of the facts and circumstances of the case this Court is of the opinion that the applicants who were posted as DIOS and Accounts Officer respectively in district Ballia made payment of salary to assistant teacher Surendra Nath Singh, purportedly acting in compliance of order dated 23.01.1998 passed by this Court, Government Order No. 625/15-12-2002-1601(116) letter dated 03.04.2002 and letter of Deputy Director, Director of Education U.P., Lucknow dated 10.04.2002 and prior to their posting in said districts payments of the salary were also by the predecessors to said assistant teachers including Mangala Singh and one Surendra Nath Singh. The ingredients of the offence as alleged against the applicants/petitioners are not made out in their case. There is no allegation against them they had derived any wrongful gain by making payment of salary to said teacher or they were aware of the fact the appointment of said teacher was disputed or was found illegal in some official inquiry. There might have been lapses on their part to undertake some inquiry regarding legality of the appointments of said teachers before releasing the salary but only due to that fact that bonafide cannot be doubted and no criminal liability can be fastened to them with regard to payment of salary to said teachers at their instance, when there were orders of this court and government orders in that regard.
26. In the light of the foregoing discussion, this court finds it lawful and within fitness of things to quash the proceedings of criminal case pending against the applicant who are facing trial together with other accused persons which was registered as Criminal Case No.1252 of 2005 in the court concerned arising out of Case Crime No. 308 of 2003, Under Sections 409, 419, 420,467, 468, 471, 201 and 120-B I.P.C. Police Station Kotwali, District Ballia pending in the Court of Chief Judicial Magistrate, Ballia, only in respect of present applicants. If the case of applicants is already decided, this order will not be given effect.
27. It is clarified that so far as the proceedings with regard to other chargesheeted accused persons is concerned the same will continue in accordance with law, unless a contrary order order is passed by the competent court.
28. The application under Section 482 Cr.P.C. is allowed in the manner as stated above.
Order Date :- 04.02.2025.
Ashish/-
