- (1.) RAVINDRA Singh, J. Heard Sri V. S. Singh and Sri Vishwajeet Singh, learned Counsel for the applicant and learned A. G. A.
(2.) THIS application has been filed with a prayer to quash the proceeding against the applicant in Criminal Case No. 2283 of 2007 arising out of charge-sheet submitted in Case Crime No. 533 of 2007, P. S. Sarai Lakhansi, District Mau under Sections 498-A, 304-B, 120-B, 506 and 201 IPC and Section 3/4 D. P. Act pending in the Court of learned C. J. M. , Mau. It is contended by learned Counsel for the applicant that the applicant is elected Pradhan of Gram Panchayat Rakauli, he was having no concerned with the family members of the husband of the deceased and he was having no concerned with the demand of dowry and subjecting the deceased to the cruelty. The only allegation against the applicant is of conspiracy of destroying the evidence which is punishable under Section 120-B, IPC but during investigation no such evidence has been collected by the I. O. to substantiate this allegation. Simply it has been alleged by the first informant that the dead- body of the deceased was disposed of on account of conspiracy hatched by the applicant which is also based on hearsay information of the villagers, even on the basis of the material collected by the I. O. no offence against the applicant under Sections 498-A, 304-B, 120-B, 506 and 201, IPC is made out. Therefore, the prosecution of the applicant is illegal, the proceeding arising out of charge-sheet submitted in the present case, may be quashed against the applicant. In reply of the above contention it is submitted by learned A. G. A. that in the present case the charge- sheet has been submitted under Sections 498-A, 304-B and 201, IPC and Section 3/4 D. P. Act but the charge-sheet against the applicant has been submitted only under Section 201 IPC. No charge-sheet under Section 120-B, IPC has been submitted. During the investigation the statements of the witnesses have been recorded, there is specific allegation against the applicant also that he alongwith other co- accused persons disposed of the dead-body of the deceased. The involvement of the applicant is substantiated by the statements of the witnesses whose statements have been recorded under Section 161, Cr. P. C. On the basis of the material collected by the I. O. offence under Section 201, IPC is made out against the applicant. The learned C. J. M. , Mau has also rightly taken the cognizance against the applicant also on the basis of the charge-sheet submitted in the present case. There is no ground to quash the proceeding against the applicant. This application is devoid of merit, it may be dismissed. Considering the facts, circumstances of the case, submissions made by learned Counsel for the applicant, learned A. G. A. and from the perusal of the record it appears that there is specific allegation against the applicant alongwith other co-accused persons that the dead-body of the deceased has been disposed of without giving information to the police and family members of the deceased and on the basis of the statements recorded under Section 161, Cr. P. C. prima facie offence under Section 201, IPC is made out against the applicant. There is no illegality in filing the charge-sheet against the applicant also. The learned C. J. M. , Mau has also not committed any error in accepting the charge-sheet and taking the cognizance against the applicant. There is no illegality in the prosecution of the applicant. Therefore, the prayer for quashing the proceedings of Criminal Case No. 2283 of 2007 under Sections 498-A, 304-B, 201 and 506, IPC and Section 3/4 D. P. Act pending in the Court of learned C. J. M. , Mau is refused.
(3.) HOWEVER, it is directed that in case applicant has not been released on bail, he shall appear before the Court concerned within 30 days from today, if they applies for bail, the same shall be heard and disposed of expeditiously if possible on the same day. With this direction, this application is finally disposed of. Application dismissed. .;