Allahabad High Court: Dinesh Kumar Singh, J. disposed of the petition on the ground that no substantial ground was made for exercising the power under Section 482 of Code of Criminal Procedure, 1973.

A petition was filed in order to quash the summoning order passed by 1st Additional Chief Judicial Magistrate under Section 498-A, 323, 504 and 506 of the Penal Code, 1860.

Rajendra Prasad, counsel for the petitioner submits that First Information Report had been lodged against the petitioner on the basis of false and fabricated facts. It was also submitted that the petitioner was ready to surrender before the court below and some protection may be granted to him.

The Additional Government Advocate had opposed the petition. It was discussed that the  power under Section 482 of the Code of Criminal Procedure, 1973 was not to be exercised in a routine manner, but it is for limited purposes, namely, to give effect to any order under the Code, or to prevent abuse of process of any Court or otherwise to secure ends of justice. It was reiterated that according to the precedents the power under Section 482 of Code of Criminal Procedure, 1973 should not preempt a trial and cannot be used in a routine manner so as to cut short the entire process of the trial before the courts below.

Case of  Lee Kun Hee v. State of U.P., JT 2012 (2) SC 237, was brought in light,  in which it was held that “Court in exercise of its jurisdiction under Section 482 CrPC cannot go into the truth or otherwise of the allegations and appreciate evidence, if any, available on record. Interference would be justified only when a clear case of such interference is made out. Frequent and uncalled interference even at the preliminary stage by High Court may result in causing an obstruction in the progress of inquiry in a criminal case which may not be in public interest”

High Court after perusal of matter on record opined it cannot be said that a cognizable offence was not made out and thus there was no sufficient ground to quash the impugned proceedings, although it was directed that if the petitioner surrenders before the court within ten days with an application for bail the same shall be considered and disposed of expeditiously in accordance with the law.[Anil Kumar Srivastava v. State of U.P, 2019 SCC OnLine All 2299, decided on 01-04-2019]

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