J.J. Munir, J. - (1.) Heard Sri Brij Kishore Pandey, learned counsel for the applicants and Sri MPS Gaur, learned AGA alongwith Sri Mayank Awasthi appearing for the State.
(2.) This application has been filed under Section 482 CrPC seeking to quash the entire proceedings of Case No.2007 of 2017-State Vs. Suggan Patel & Ors. (arising out of Case Crime No.237 of 2016), under Sections 452, 323, 506 IPC, PS Sarnath, District Varanasi pending in the Court of Additional Chief Judicial Magistrate, Court No.7, Varanasi.
(3.) On perusal of the impugned charge sheet and the materials in support of the same, this Court does not find it to be a case which can be determined or gone into in an application under Section 482 CrPC. This Court cannot hold a parallel trial in an application under Section 482 Cr.P.C. No such ground appears to be available to the applicants, on the basis of which the impugned charge sheet can be quashed going by the settled law in 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.;