Allahabad High Court
Gyan Singh vs State Of U.P. And Another on 28 October, 2025
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:188877
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 482 No. - 46538 of 2023
Gyan Singh
.....Applicant(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Kushal Raj Chaudhary, Pradeep Saxena
Counsel for Opposite Party(s)
:
G.A.
Court No. - 74
HON'BLE DEEPAK VERMA, J.
1. Heard learned counsel for the applicant; learned AGA for the State and perused the record.
2. The present 482 Cr.P.C. application has been filed to quash the impugned charge sheet dated 30.08.2023; cognizance/summoning order dated 12.10.2023 as well as entire proceedings of Criminal Case No.844 of 2023 (State Vs. Gyan Singh Maurya) arising out of Case Crime No.0507 of 2023, under Sections 323, 504, 506, 406 I.P.C. and Section 3 (2) (v) SC/ST Act, P.S., Kasganj, District Kasganj.
3. Counsel for the applicant submitted that applicant is innocent and has been falsely implicated in the present case. Instant F.I.R. has been lodged through application under Section 156(3) Cr.P.C. alleging that on 09.04.2023, applicant demanded Rs. 1 lakh from the informant and hurled caste abusive language. Counsel for the applicant submits that statement of witnesses recorded under Section 161 Cr.P.C., no offence under the alleged Section is made out. Instant F.I.R. is malicious and not supported by any material evidence. Cognizance/summoning order passed by learned Magistrate, is without application of his judicial mind and the same is liable to be quashed.
4. Per contra, learned A.G.A. for the State submitted that considering the material evidences and allegations against the applicant on record, as on date, as per prosecution case, the cognizable offence against the applicant is made out. Under the facts and circumstances of the present case as well as materials on record against the applicant, the criminal proceedings against the applicant cannot be said to be abuse of process of Court. There is no illegality in the order impugned and instant 482 Cr.P.C. application is liable to be dismissed.
5. After having heard the learned counsel for the parties and perusing the entire record, this Court is of the view that it is well settled that the appreciation of evidence is a function of the trial court. This Court in exercise of power under Section 482 Cr.P.C. cannot assume such jurisdiction and put an end to the process of trial provided under the law. It is also settled by the Apex Court in catena of judgments that the power under Section 482 Cr.P.C. at pre-trial stage should not be used in a routine manner but it has to be used sparingly, only in such an appropriate case, where on the face of record, the criminal proceeding is clear abuse of the process of the Court. The disputed questions of facts and defence of the accused cannot be taken into consideration at this pre-trial stage.
6. It is also well settled that at the stage of summoning the accused, the court below is not required to go into the merit and demerit of the case. Genuineness or otherwise of the allegation cannot be even determined at the stage of summoning the accused. There is no good ground to invoke inherent power under Section 482 Cr.P.C. by this Court at this stage. The relief as claimed by the applicant through this application is refused.
7. The defence version of the applicant has to be considered by the court concerned at the appropriate stage. The accused/applicant has statutory remedy of moving discharge application before the court concerned, at the appropriate stage.
8. Considering the material on record, it is directed that, if objection/discharge application is filed on behalf of the applicant before the court concerned within thirty days, it is expected that the court concerned will consider and decide the same expeditiously within a period of two months in accordance with law. Till the disposal of discharge application, no coercive action will be taken against the applicant.
9. With the aforesaid observations/directions, this application under Section 482 Cr.P.C. stands disposed of.
(Deepak Verma,J.)
October 28, 2025
Meenu Singh
