Allahabad High Court
Ramji Singh And 2 Others vs State Of U.P. And Another on 4 February, 2020
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- APPLICATION U/S 482 No. - 4427 of 2020 Applicant :- Ramji Singh And 2 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Hari Bans Singh,Dharm Jeet Singh Counsel for Opposite Party :- G.A. Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the applicants 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 of the entire proceeding of Case No. 4059 of 2013 (State Vs. Ramji Singh) arising out of Case Crime No. 473 of 2013, under Sections 323, 384, 427, 452, 504, 506 I.P.C., Police Station Kotwali, District Ballia, pending in the court of Chief Judicial Magistrate, Ballia as well as cognizance order dated 24.12.2013 taken by Magistrate on the charge sheet dated 28.09.2013 submitted in the aforesaid case.
The contention of the learned counsel for the applicants is that no offence against the applicants 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 charge sheet and cognizance order dated 24.12.2013, therefore, the prayer for quashing the same is hereby refused.
At this stage, learned counsel for the applicants submits that applicants may be permitted to move discharge application before the court concerned and prayed that some protection may be provided to the applicants.
Considering the request of the applicants and in view of the entirety of facts and circumstances of the case, it is provided that if the applicants appear and move 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 applicants 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 applicants move an application as stated above within two weeks from today, no coercive action shall be taken against the applicants till disposal of the said application or four months from today, whichever is earlier.
Accordingly, the present application is disposed of.
Order Date :- 4.2.2020 Rmk.