Bharat Bhushan, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A.
(2.) THE present 482 Cr.P.C. application has been filed for quashing the proceedings of Case No. 1001 of 2012 (State Vs. Matloob) and Crime No. 187 of 2012 under Section 135/139 Electricity Act, P.S. Thana Bhawan, District Muzaffar Nagar as well as Charge -Sheet No. 169 of 2012 dated 26.6.2012. All the submissions 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.;