Allahabad High Court
Manvir Singh vs State Of U.P. And Another on 31 October, 2019
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- APPLICATION U/S 482 No. - 38967 of 2019 Applicant :- Manvir Singh Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sarvesh Kumar Dubey Counsel for Opposite Party :- G.A. Hon'ble Rajiv Joshi,J.
1. Heard learned counsel for the applicants and learned A.G.A. for the State.
2. The present 482 Cr.P.C. application has been filed to quash the summoning order dated 26.07.2017 as well as the entire proceedings of Complaint Case No. 99 of 2016 (Smt. Mahendri Devi Vs. Manvir), under Sections- 354, 506 I.P.C. and Section 7/8 POSCO Act, Police Station- Tundla, District- Firozabad, pending in the court of Additional Session Judge, Court No. 8, Firozabad.
3. The contention of learned counsel for the applicants is that no offence against the applicants are disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention.
4. Per contra, learned AGA submitted that from the perusal of the impugned Complaint and on the basis of the allegations made therein the impugned proceeding is not liable to be quashed.
5. However, considering the nature of the allegations made in the Complaint and submissions made by learned counsel for the applicants, it is directed that in case the applicants appear before the court concerned within 30 days from today and apply for bail, the same shall be heard and disposed of expeditiously, strictly in accordance with law after hearing the public prosecutor.
6. For a period of 30 days, no coercive measure shall be taken against the applicants in the aforesaid case.
7. With the above directions, this application is disposed of finally.
Order Date :- 31.10.2019 Shivangi