Allahabad High Court
Puran Singh @ Puran Chand And 2 Others vs State Of U.P. And Another on 10 August, 2021
Author: Umesh Kumar
Bench: Umesh Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 482 No. - 12772 of 2021 Applicant :- Puran Singh @ Puran Chand And 2 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ajay Kumar Chaurasia Counsel for Opposite Party :- G.A. Hon'ble Umesh Kumar,J.
I have heard learned counsel for the applicant as well as learned AGA and have gone through the material available on record carefully This application under Section 482 Cr.P.C. has been filed for quashing summoning order dated 19.8.2020 passed by learned Chief Judicial Magistrate Hathras, in Criminal Case No. 1494 of 2020 arising out of Case Crime No. 0282 of 2019, under Section 452, 307, 324, 323, 504, 506 IPC P.S. Sadabad Kotwali, District- Hathras. Further prayer to stay the further proceedings of the aforesaid case has also been made.
From the perusal of the material on record and looking into the facts and circumstances of the case, I am of the considered view that prima facie cognizable case is made out against the applicants. All the submission made at the Bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court under Section 482 CR.P.C. I do not find any substance in the arguments advanced by learned counsel for the applicant.
The impugned order of cognizance reflects application of judicial mind. No interference is required by this Court. Moreover, the applicants have got a right of discharge through a proper application for the said purpose and they are free to take all the submissions in the said discharge application before the Trial Court.
Needless to state that in the eventuality of filing of any bail/discharge application by the applicant before the trial Court, it is expected from the trial Court to decide the same expeditiously in accordance with law after considering entire aspect of the matter.
It is made clear that this Court has not expressed any opinion on merits of the case and the competent Court is to act in accordance with law.
With the above observation, this application stands disposed of accordingly.
Order Date :- 10.8.2021/S.Verma