- (1.) Heard learned counsel for the applicant, learned Additional Government Advocate and perused the record of the case.
(2.) This application under section 482 Cr.P.C. has been filed for quashing the charge sheet No. 14 of 2016 at crime No. 241 of 2015, under sections 452, 308, 325, 323, 504 IPC, PS Vishataganj, district Bareilly pending in the court of learned ACJM, Bareilly.
(3.) 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 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. Only in cases where the Court finds that there has been failure of justice or misuse of judicial mechanism or procedure, sentence or order was not correct, this power may be exercised to prevent the abuse of process of miscarriage of justice.;