AIR 2014 SUPREME COURT 2567 ::2014 AIR SCW 3810 ::AIR 2014 SC (Criminal) 1982 ::2014 (5) All LJ 13 ::(2014) 3 CriLR(Raj) 698 ::(2014) 4 DLT(CRL) 671 ::(2014) 3 CurCriR 302 ::(2014) 3 AllCriR 2518 ::2014 CriLR(SC&MP) 698 ::2014 (7) SCC 215 ::2014 (3) SCC (Cri) 17 ::2014 (3) RecCriR 637 ::2014 (8) Scale 298 ::2014 CriLR(SC MAH GUJ) 698 ::(2014) 2 ALD(CRL) 1000 ::(2014) 4 AllCriLR 86 ::2015 CalCriLR 1 491 ::(2014) 118 Cut LT 1088 ::(2014) 2 NIJ 532 ::(2014) 4 Mh LJ (Cri) 569 ::2014 (58) OCR 1028 ::2014 (3) Ker LT 48 SN ::(2014) 3 JLJR 409 ::2014 (3) Ker LJ 435 ::(2014) 4 Pat LJR 118 ::(2014) 4 Crimes 73 ::(2014) 2 UC 1484 ::2014 (86) AllCriC 926 ::(2014) 141 AllIndCas 137 (SC) ::2014 (141) AllIndCas 137

Supreme Court Of India

(From : Allahabad )

Hon'ble Judge(s): Ranjana Prakash Desai, N. V. Ramana , JJ

(A) Criminal P.C. (2 of 1974) , S.482— Quashing of complaint - Considerations - Court has only to look at uncontroverted allegations in complaint whether they disclose prima facie offence - Should not delve in disputed question of facts. @page-SC2568 When a prosecution at the initial stage is asked to be quashed, the tests to be applied by the Court is as to whether the uncontroverted allegations as made in the complaint prima facie establish the case. The Courts have to see whether the continuation of the complaint amounts to abuse of process of law and whether continuation of the criminal proceedings results in miscarriage of justice or when the Court comes to a conclusion that quashing these proceedings would otherwise serve the ends of justice, then the Court can exercise the power under Section 482, Cr. P. C. While exercising the power under the provisions, the Courts have to only look at the uncontroverted allegation in the complaint whether prima facie discloses an offence or not, but it should not convert itself to that of a trial Court and dwell into the disputed questions of fact.(Para 12) (B) Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.420, S.34— Quashing of complaint - Complaint of conspiracy to cheat - Complainant had given letter to a....