Allahabad High Court
Jagpal And Others vs State Of U.P. And Anr. on 5 August, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- APPLICATION U/S 482 No. - 24909 of 2010 Petitioner :- Jagpal And Others Respondent :- State Of U.P. And Anr. Petitioner Counsel :- Mohit Singh Respondent Counsel :- Govt Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A. .This application has been filed with a prayer to quash the proceedings of complaint case No.110/9 of 2009 under sections 147, 148, 149, 323, 324, 504, 506, 427 I.P.C., P.S. Hayatnagar, District Moradabad pending in the court of learned A.C.J.M. Court No. I, Sambhal, Moradabad.
From the perusal of the impugned order it appears that after considering the complaint and statements recorded under sections 200 and 202 Cr.P.C.,which disclose the commission of the offence , the learned Magistrate has taken cognizance and summoned the applicants vide order dated 8.3.2010. There is no illegality or irregularity in the impugned order dated 8.3.2010, there is no ground for quashing the proceedings of the above mentioned case, therefore, the prayer for quashing the proceedings of above mentioned case is refused. However, considering the facts and circumstances it is directed that in case applicants appear before the court concerned within 30 days from today and apply for bail, the same shall be heard and disposed of in view of Smt. Amrawati and another Vs. State of U.P. 2005 Cr.L.J. 755. The Full Bench of this court has held in the aforementioned case;
1. Even if a cognizable offence is disclosed in the FIR or complaint the arrest of the accused is not a must, rather the police officer should be guided by the the decision of the Supreme Court in Joginder Kumar Vs. State of U.P. 1994 Cr.L.J. 1981, before deciding whether to make an arrest or not.
2. The High Court should ordinarily not direct any Subordinate Court to decide the bail application the same day, as that would be interfering with the judicial discretion of the court hearing the bail application. However, as stated above, when the bail application is under section 437 Cr.P.C. ordinarily the Magistrate should himself decide the bail application the same day, and if he decides in a rare and exceptional case not to decide it on the same day, he must record his reasons in writing. As regards the application under section 439 Cr.P.C. it is in the discretion of the learned Sessions Judge, considering the facts and circumstances whether to decide the bail application the same day or not, and it is also in his discretion to grant interim bail the same day subject to the final decision on the bail application later. The above view has been approved by the Hon'ble Apex Court in Lal Kamlendra Pratap Singh Versus State of U.P. on 23.3.2009 in Criminal Appeal No. 538 of 2009.
With this direction, this application is finally disposed. Order Date :- 5.8.2010 Su