Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A. The present 482 Cr. P.C. petition has been filed for quashing the proceedings of Case No. 1246 of 2013 arising out of Case Crime No. 378 of 2012 under Sections 498A I.P.C., and 3/ 4 of Dowry Prohibition Act, Police Station Pipraich, District Gorakhpur, pending before learned Chief Judicial Magistrate, District Gorakhpur.
(2.) THE contention of the counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a mala fide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention. 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 submission made at the bar relates to the disputed question 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.
(3.) THE disputed defence of the accused cannot be considered at this stage.;