Criminal proceedings may be quashed if evidence and allegations are absurd or extremely improbable or laced with grudge

Allahabad High Court: A Single Judge Bench of Karuna Nand Bajpayee, J., dismissed an application filed seeking the quashing of summoning order

Allahabad High Court: A Single Judge Bench of Karuna Nand Bajpayee, J., dismissed an application filed seeking the quashing of summoning order and the entire complaint which was pending in the court of Special Judge.

The question under determination was the testimonial worth of prosecution evidence. The veracity and credibility of material furnished on behalf of the prosecution was questioned and false implication had been pleaded.

The High Court relying on a plethora of cases observed that the cases where the allegations made against the accused or the evidence collected by the Investigating Officer do not constitute any offence or where the allegations are absurd or extremely improbable impossible to believe or where prosecution is legally barred or where criminal proceeding is malicious and malafide instituted with ulterior motive of grudge and vengeance alone may be the fit cases for the High Court in which the criminal proceedings may be quashed. However, in the present case on perusal of record, the Court found a prima facie case established against the accused and therefore declined to quash the complaint. [Anil v. State of U.P., 2018 SCC OnLine All 3366, decided on 01-10-2018]

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *