DASHRATH NATH SHUKLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Having heard learned counsel for the parties and having perused the material placed on record, we find it difficult to endorse the impugned order dtd. 24/8/2021, as passed by the High Court in rejection of the application under Sec. 482 Cr.P.C. filed by the present appellant.

(3.) A perusal of the order impugned makes out that in relation to the prayer for quashing the charge sheet and the proceedings of Criminal Case No. 528 of 2020 arising out of Case Crime No. 317 of 2018 for offences under Ss. 406, 504 and 506 IPC, the High Court took note of the submissions on behalf of the appellant that the FIR in question was disclosing no offence against him as also the contra submissions of the Government counsel that prima facie offence was made out and then, observed as under:-