(1.) HEARD learned counsel for the applicant and learned A.G.A.
(2.) THE present 482 Cr.P.C. petition has been filed for quashing the entire proceedings of Complaint Case No. 796 of 2011, (Smt. Maya Devi Vs. Mohd. Aslam and others) under Section 420, 506(2) of IPC, Police Station Fatehganj Pashchimi, District Bareilly pending in the Court of Judicial Magistrate Court No. 2 Bareilly as well as summoning order passed by the Judicial Magistrate in the aforesaid complaint case.
(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 submission made at the bar relates to the disputed question 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, : A.I.R. 1960 S.C. 866, State of Haryana Vs. Bhajan Lal, : 1992 SCC (Cr.) 426, State of Bihar Vs. P.P. Sharma, : 1992 SCC (Cr.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para -10) : 2005 SCC (Cr.) 283. The disputed defence of the accused cannot be considered at this stage. Moreover, the applicant has got 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.