Allahabad High Court
Ram Ratan And Others vs State Of U.P. And Others on 18 July, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- U/S 482/378/407 No. - 926 of 2010 Applicant :- Ram Ratan And Others Opposite Party :- State Of U.P. And Others Counsel for Applicant :- Jay Narayan Pandey,Smt. Sweta Pandey Counsel for Opposite Party :- Govt. Advocate,Manoj Kumar Shukla,Sumesh Srivastava Hon'ble Chandra Dhari Singh,J.
Case called out in revised list but none responds on behalf of petitioners to press the instant petition.
Since the matter pertains to the year 2010, this Court has left no option except to decide the matter on merit with the assistant of learned Counsel appearing on behalf of State.
Heard learned Counsel appearing for the State.
This petition under Section 482 of Cr.P.C. has been filed for quashing of the impugned summoning order dated 16.03.2009 and the proceedings of Criminal Complaint No.3669 of 2009, under Sections 323, 504, 506, 406 of IPC pending in the court of learned Special Chief Judicial Magistrate, CBI, Lucknow.
The grounds taken by the petitioners are that no offence against them is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. Certain documents and statements in support of their case have been filed.
From the perusal of the pleadings of the petitioners, it appears that all the grounds taken by the petitioners relates to disputed questions of fact. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.
Through a catena of decisions given by Hon'ble Apex Court this legal aspect has been expatiated upon at length and the law that has evolved over a period of several decades is too well settled. The Hon'ble Supreme Court has given the board principles which emerge from the precedents on the subject in its judgement in the case of Prabathbai Aahir @ Prabatbhai vs. State of Gujrat (2017) 9 SCC 641.
The Apex Court decisions given in the case of R.P. Kapur Vs. State of Punjab AIR 1960 SC 866 and in the case of State of Haryana Vs. Bhajan Lal 1992 SCC(Cr.) 426 have also recognized certain categories by way of illustration which may justify the quashing of a complaint or charge sheet. Some of them are akin to the illustrative examples given in the above referred case of Smt. Nagawwa Vs. Veeranna Shivalingappa Konjalgi 1976 3 SCC 736. The cases where the allegations made against the accused or the evidence collected by the Investigating Officer do not constitute any offence or where the allegations are absurd or extremely improbable impossible to believe or where prosecution is legally barred or where criminal proceeding is malicious and malafide instituted with ulterior motive of grudge and vengeance alone may be the fit cases for the High Court in which the criminal proceedings may be quashed. Hon'ble Apex Court in Bhajan Lal's case has recognized certain categories in which Section-482 of Cr.P.C. or Article-226 of the Constitution may be successfully invoked.
Illumined by the case law referred to herein above, this Court has adverted to the entire record of the case.
The grounds taken by the petitioners call for adjudication on pure questions of fact which may be adequately adjudicated upon only by the trial court and while doing so even the submissions made on points of law can also be more appropriately gone into by the trial court in this case. This Court does not deem it proper, and therefore cannot be persuaded to have a pre-trial before the actual trial begins. A threadbare discussion of various facts and circumstances, as they emerge from the allegations made against the accused, is being purposely avoided by the Court for the reason, lest the same might cause any prejudice to either side during trial. I do not find any justification to quash the complaint or the proceedings against the applicants arising out of them as the case does not fall in any of the categories recognized by the Apex Court which may justify their quashing.
The prayer for quashing the same summoning order as well as entire proceedings of criminal complaint is refused as I do not see any abuse of the court's process either.
Accordingly, the present application is dismissed.
Office is directed to send a copy of this order to the concerned court forthwith.
Order Date:-18.7.2019 akverma