BACHCHOO LAL, J. - (1.) HEARD learned counsel for the applicants and learned A.G.A. for the State.
(2.) THE present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Complaint Case No. 682 of 2014 (Munna Ram Vs. Mahesh Thakur and others) as well as the impugned order dated 2.4.2015 passed by the learned Additional Civil Judge. (JD) / Judicial Magistrate, Ballia by which the applicants were summoned under Sections 323, 504, 506, 452 IPC and section 3 (iI) X SC/ST Act.
(3.) THE contention of the learned 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 statement 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 applicants. All the submissions made at the bar relate to the disputed questions 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, 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 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.;