Allahabad High Court
Paras Agrawal And Another vs State Of U.P. And Another on 6 February, 2020
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- APPLICATION U/S 482 No. - 4390 of 2020 Applicant :- Paras Agrawal And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Krishna Dutt Awasthi,Girja Shanker Sen Counsel for Opposite Party :- G.A. Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the applicant and learned A.G.A. for the State and perused the entire record.
This application under Section 482 Cr.P.C. has been filed seeking quashing the charge sheet dated 05.10.2019 and cognizance order dated 20.12.2019 as well as entire proceeding of case no. 1931 of 2019 (State Vs. Paras Agrawal and another), arising out of case crime no. 355 of 2019, under sections 352, 323, 504, 506 IPC, P.S. Aonla, District Bareilly, pending in the court of Additional Judicial Magistrate 1st Aonla, Bareilly.
The contention of the learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.
Considering the facts and circumstances of the case, I do not find any ground to quash the criminal proceedings, therefore, the prayer for quashing the same is hereby refused.
At this stage, learned counsel for the applicant submits that applicant may be permitted to move discharge application before the court concerned and prayed that some protection may be provided to the applicant.
Considering the request of the applicant and in view of the entirety of facts and circumstances of the case, it is provided that if the applicant appears and moves an appropriate application for discharge under section 239 Cr.P.C. through counsel before the court below within two weeks from the date of receipt of a certified copy of this order then the application of the applicant shall be considered and decided expeditiously preferably within a period of three months from the date of filing of discharge application in accordance with law.
If the applicant moves an application as stated above within two weeks from today, no coercive action shall be taken against the applicant till disposal of the said application or four months from today, whichever is earlier.
Accordingly, the present application is disposed of.
Order Date :- 6.2.2020 Arvind