RAJNESH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G.A.

(2.) THE present application under Section 482 Cr. P.C. has been filed for quashing the entire proceedings of Case No. 170 of 2013, Case Crime no. 141 of 2001, State Vs. Pradeep and others, under sections 498A, 506 IPC and 3/4 D.P. Act, P.S. Ram Chandra Mission, District Shahjahanpur, pending before the Judicial Magistrate, III, Shaharanpur as well order dated 20.12.2013.

(3.) FROM the perusal of the material on record and looking into the facts of the case at this stage it cannot be said that no offence is made out against the applicant. All the submissions made at the bar relate to the disputed questions of fact, which cannot be adjudicated upon by this Court under Section 482 Cr. P.C. At this stage only prima facie case is to be seen in the light of the law laid down by Supreme Court in cases of R.P. Kapur Vs. State of Punjab, : A.I.R. 1960 S.C. 866, State of Haryana Vs. Bhajan Lal, : 1992 SCC (Cr.) 426, State of Bihar Vs. P.P. Sharma, : 1992 SCC (Cr.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para -10) : 2005 SCC (Cr.) 283. The disputed defence of the accused cannot be considered at this stage. Moreover, the applicant has got a right of discharge under Section 239 or 227/228 Cr. P.C. as the case may be through a proper application for the said purpose and he is free to take all the submissions in the said discharge application before the Trial Court.