Allahabad High Court
Awadhesh Narayan Agarwal And 2 Ors. vs State Of U.P. And Anr. on 26 September, 2023
Author: Shamim Ahmed
Bench: Shamim Ahmed
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:62421 Court No. - 15 Case :- CRIMINAL APPEAL No. - 155 of 2021 Appellant :- Awadhesh Narayan Agarwal And 2 Ors. Respondent :- State Of U.P. And Anr. Counsel for Appellant :- Ajey Singh Counsel for Respondent :- G.A.,Arvind Kumar Pathak,Vinod Kumar Pandey Hon'ble Shamim Ahmed,J.
Heard Sri Ajey Singh, learned counsel for the appellants and learned A.G.A. for the State and perused the record.
The instant appeal has been filed by the appellants with a prayer to quash the impugned summoning order dated 01.10.2020 passed by Additional Sessions Judge/Special Judge, SC/ST Act, Bahraich in Special Crl. Case No.623/2020; State of U.P. vs. Awadhesh Narayan Agarwal and Others, arising out of Case Crime No.216/2020 under Sections 323, 504 and 506 I.P.C. and 3(1)(DA) SC/ST Act, Police Station-Fakharpur, District-Bahraich.
All the contentions raised by the appellants' counsel relate to disputed questions of fact. The court has also been called upon to adjudge the testimonial worth of prosecution evidence and evaluate the same on the basis of various intricacies of factual details which have been touched upon by learned counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded. In the process of invoking its inherent jurisdiction, this court cannot be persuaded to have a pre trial before the actual trial begins. The submissions made by the learned counsel 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.
The quashing of the charge sheet and the entire proceedings can also be done only if it does not disclose any offence or if there is any legal bar which prohibits the proceedings on its basis. The Apex Court decisions in the case of R.P. Kapur Vs. State of Punjab AIR 1960 SC 866, State of Haryana Vs. Bhajan Lal 1992 SCC(Cr.) 426, State of Bihar Vs. P.P. Sharma, 1992 SCC (Cri.) 192 and also in Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another, (Para-10) 2005 SCC (Cri.) 283 make the position of law in this regard clear.
In the absence of any of the grounds recognized by the Apex Court which might justify the quashing of charge sheet or the impugned proceedings, the prayer for quashing the same is refused as I do not see any abuse of the courts process either. The court below has been vested with sufficient powers to discharge the accused even before the stage to frame the charges comes, if for reasons to be recorded it considers the charge to be groundless.
As requested, the permission to appear through counsel before the concerned lower court within a period of three weeks from today and move an application claiming discharge on behalf of whom this appeal has been moved, is granted. The concerned court shall after hearing the counsel decide the application on merits in accordance with law within a period which shall not exceed a period of two months from today.
With the above observations, this appeal stands disposed of.
Order Date :- 26.9.2023 Piyush/-