JITOO @ JITENDRA CHAURASIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) THE application u/s. 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 13 of 2012 (State Vs. Jitoo @ Jitendra Chaurasiya and others) arising out of Case Crime No. 494 of 2011 under sections 354, 504, 506 IPC & 3(1) XI S.C./S.T. Act, P.S. Pali, District Lalitpur. Heard learned counsel for the applicant as well as learned A.G.A. and perused the record.

(2.) THE submissions made by the learned counsel for the applicant involve several intricate factual details and many disputed questions of fact related to the case. False implication due to malafide intention has been pleaded.

(3.) THE quashing of the charge sheet or the proceeding consequent thereupon may be done only if the F.I.R. and the evidence or material collected by the Investigating Officer 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 cases 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 (Cr.) 192 and Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para -10) : 2005 SCC (Cr.) 283 make the position of law in this regard clear.