- (1.) HEARD learned counsel for the applicants and learned A.G.A. for the State.
(2.) THIS application under Section 482, Cr.P.C. has been filed for quashing the entire proceedings of Complaint case No. 1190 of 2012 under Sections 323, 379, 394, 420, 447, 504, 506 IPC, police station Adampur, district Amroha pending in the court ofJudicial Magistrate,Hasanpur, district Amroha.
(3.) THE contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.It is further contended that the matter is purely of civil nature which has been dragged into criminal prosecution of the applicants at the behest of the opposite party No. 2, which is bad in law. 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 applicants. All the submission made at the bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court in exercise of power conferred 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, 1960 AIR(SC) 866 State of Haryana Vs. Bhajan Lal, 1992 SCC(Cri) 426, State of Bihar Vs. P.P.Sharma, 1992 SCC(Cri) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another, 2005 SCC(Cri) 283. The disputed defence of the accused cannot be considered at this stage. Moreover, the applicants have got a right of discharge under Section 239 or 227/228 or 245 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.;