- (1.) Heard Sri Rajesh Kumar Gupta, learned counsel for the applicant and the learned A.G.A. The applicant, through the present application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this court with the prayer that the proceeding of case crime no. 84/2006, under Section 2/3 U.P. Gangster Act, P.S. Shahganj, district Allahabad be quashed. The contention of the learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with malafide intentions for the purposes of harassment. He pointed out certain documents and statements in support of his contentions.
(2.) From the perusal of 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 relates to the disputed questions of fact, which cannot be adjudicated upon by this court under Sections 482 Cr.P.C. At this stage only a prima facie case is to be seen in the light of the law laid down by the Supreme Court in cases of R.P. Kapur v. State of Punjab, 1960 AIR(SC) 866 State of Haryana v. Bhajan Lal, 1992 SCC(Cri) 426, State of Bihar v. P.P. Sharma, 1992 SCC(Cri) 192, and lately Zandu Pharmaceutical Works LTD. v. Mohd. Saraful Haqe and another, 2005 SCC(Cri) 283. The disputed defense 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 they are free to take all the submissions in the said discharge application before the trial court.
(3.) In the event such an application is filed within one month from today, the trial court is directed to consider and dispose it off within a period of two months from the date of it's filing. The prayer for quashing the proceeding is refused. The criminal miscellaneous application is rejected with a direction that the bail prayer of the applicant be considered as expeditiously as possible without unreasonable delay after hearing the Public Prosecutor. With the aforesaid directions, this application is dismissed.;