Praveen Pal vs State Of U.P. And 3 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 528 BNSS No. - 25601 of 2025
AFR
Reserved On : 17.4.2026
Delivered on : 08.5.2026
Praveen Pal
.....Applicant(s)
Versus
State Of U.P. And 3 Others
.....Opposite Party(s)
Counsel for Applicant(s) : Arun Kumar Singh, Himanshu Singh
Counsel for Opposite Party(s) :
Dipak Srivastava, G.A.
Court No. - 80
HON'BLE VIVEK KUMAR SINGH, J.
1. Heard Sri Arun Kumar Singh, learned counsel for the applicant, Sri
Deepak Srivastava, learned counsel appearing for the opposite party no. 2
and Sri Mohd. Afzal, learned counsel appearing for the State.
2. Present application under Section 528 B.N.S.S. has been filed for
quashing the orders dated 19.5.2025 and 5.4.2023 passed by Additional
District and Session Judge / Special Judge (POCSO Act), Court No. 13,
Kanpur Dehat in S.T. No. 459 of 2022 (State vs. Praveen Pal) arising out
of Case Crime No. 57 of 2022, under Sections 376(3) IPC and Section
3/4(2) of POCSO Act, Police Station Shivli, District Kanpur Dehat.
3. In brief, the facts of the case are that the first information report was
lodged by the opposite party no. 2 on 15.2.2022 under Sections 376, 313,
354, 452, 323, 506 IPC and Section 3/4 of POCSO Act. The date of
incident was not mentioned in the aforesaid first information report,
registered as Case Crime No. 57 of 2022 at Police Station Shivli, District
Kanpur Dehat. It is alleged in the first information report that the victim
was subjected to rape by the applicant 6-7 years ago. The victim, in the
first information report, claimed that she was aged about 16 years at the
time of the alleged incident. Her obscene video was made by the applicant

and she was being blackmailed by the applicant. Later the victim
conceived, however, the applicant gave a medicine to the victim /

NA528 No. 25601 of 2025
2
informant and after the administration of medicine, she suffered
miscarriage. Several other allegations were levelled in the first
information report. The Investigating Officer recorded statement of the
victim, wherein she claimed to be aged about 22 years and stated that the
incident took place 5-6 years ago. In her statement, recorded under

Section 164 Cr.P.C. on 18.2.2022, the victim claimed herself to be aged
about 25 years and stated that the incident took place 6-7 years ago. The
Investigating Officer after due investigation submitted charge-sheet in this
case on 17.4.2022 under Sections 376, 313, 354, 452, 323, 506 IPC read
with Section 3/4 of POCSO Act.
4. It is further submitted by the learned counsel for the applicant that as
per high-school certificate, the date of birth of the victim / informant was
17.7.1997, therefore, she was more than 24 years of age at the time of
lodging of first information report. The applicant claimed discharge under
Section 227 Cr.P.C., however, his discharge application was rejected by
the learned trial court vide order dated 27.3.2023 and charges were
framed against the applicant on 5.4.2023 under Sections 376(3), 506 IPC

and Section 3/4(2) of POCSO Act. The applicant pleaded not guilty and
claimed to be tried.
5. It is further submitted that the victim / informant was examined in the
trial court on 23.6.2023, 11.3.2024 and 3.4.2024. In her examination in
chief, she stated that the incident took place on 13.3.2016. As per her
high-school certificate, her date of birth was 17.7.1997. Therefore, as per
statement of the victim, her age was 18 years, 7 months and 26 days at the
time of the alleged incident and at the time of lodging of first information
report, her age was 24 years 6 months and 28 days. The victim was a
major girl at the time of alleged incident and that, as per her medical
report, she was aged about 25 years. The provisions of POCSO Act would
not be applicable in this case and charge under Section 376(3) IPC is
liable to be altertered. Therefore, an application under Section 216
Cr.P.C. / 239 B.N.S.S. was moved by the applicant on 10.3.2025 and it
was prayed that charge be altered but the same application was wrongly
and illegally rejected by the learned trial court vide order dated 19.5.2025.
It is also submitted that the age of the victim would be determined as per
Section 94 of Juvenile Justice Act, 2015.

NA528 No. 25601 of 2025
3
6. In support of his submissions learned counsel for the applicant has
placed reliance on a judgment of Hon'ble Supreme Court in the case of P.
Yuvaprakash vs. State Rep. By Inspector of Police (Criminal Appeal
No. 1898 of 2023) decided on 18.7.2023.
7. Per contra, learned A.G.A. as well as learned counsel appearing for the
opposite party no. 2 vehemently opposed the prayer made by the learned
counsel for the applicant and submitted that the victim was a minor girl at
the time of alleged incident and the applicant moved discharge application
under Section 227 Cr.P.C., which was rightly rejected by the learned trial
court vide order dated 27.3.2023 and charges were framed. Now, the
applicant is raising the same plea, which was taken by him at the time of
discharge. The present application is not maintainable. It is further
submitted that the applicant has no right to seek such addition or
alteration by filing any application as a matter of right. It is the court only,
who may exercise its power under Section 216 Cr.P.C. / 239 B.N.S.S. for
addition or alteration of the charges. To buttress his submission, learned
counsel appearing for the opposite party no. 2 has placed reliance on a
judgment of Hon'ble Supreme Court in the case of P. Kartikalakshmi vs.
.
Sri Ganesh and another (2017) 3 SCC 347
8. I have heard the rival submissions of learned counsel for the parties and
have perused the record.
9. The question arises here as to whether, after the charges are framed by
the trial court, the accused could be discharged or his charges could be
altered through an application filed by the accused under Section 216
Cr.P.C. or 239 B.N.S.S. To understand it, Section 216 Cr.P.C. and 239
B.N.S.S. are reproduced hereunder:-
"216 Cr.P.C.
216. Court may alter charge .-(1) Any Court may alter or add to any charge at
any time before judgment is pronounced.
(2) Every such alteration or addition shall be read and explained to the
accused.
(3) If the alteration or addition to a charge is such that proceeding immediately
with the trial is not likely, in the opinion of the Court, to prejudice the accused

NA528 No. 25601 of 2025
4
in his defence or the prosecutor in the conduct of the case, the Court may, in its
discretion, after such alteration or addition has been made, proceed with the
trial as if the altered or added charge has been the original charge.
(4) If the alteration or addition is such that proceeding immediately with the
trial is likely, in the opinion of the Court to prejudice the accused or the
prosecutor as aforesaid, the Court may either direct a new trial or adjourn the
trial for such period as may be necessary.
(5) If the offence stated in the altered or added charge is one for the
prosecution of which previous sanction is necessary, the case shall not be
proceeded with until such sanction is obtained, unless sanction has been
already obtained for a prosecution on the same facts as those on which the
altered or added charge is founded."

239 B.N.S.S.
"239. Court may alter charge .—(1) Any Court may alter or add to any
charge at any time before judgment is pronounced.
(2) Every such alteration or addition shall be read and explained to the
accused.
(3) If the alteration or addition to a charge is such that proceeding immediately
with the trial is not likely, in the opinion of the Court, to prejudice the accused
in his defence or the prosecutor in the conduct of the case, the Court may, in its
discretion, after such alteration or addition has been made, proceed with the
trial as if the altered or added charge had been the original charge.
(4) If the alteration or addition is such that proceeding immediately with the
trial is likely, in the opinion of the Court, to prejudice the accused or the
prosecutor as aforesaid, the Court may either direct a new trial or adjourn the
trial for such period as may be necessary.
(5) If the offence stated in the altered or added charge is one for the
prosecution of which previous sanction is necessary, the case shall not be
proceeded with until such sanction is obtained, unless sanction has been
already obtained for a prosecution on the same facts as those on which the
altered or added charge is founded."
10. The Hon'ble Supreme Court, in its recent judgement dated April 17,
2025 passed in Criminal Appeal No. 1319 of 2013 with Criminal
Appeal No. 272 of 2014 (Director of Revenue Intelligence Vs. Raj
Kumar Arora and others) has elucidated the scope of Section 216

NA528 No. 25601 of 2025
5
CrPC, as follows:
143. Under this provision, any Court is empowered to alter or add
to any charge framed against the accused, at any time before the
judgment is pronounced. Therefore, an outer time limit is set i.e. the
power conferred upon the Courts cannot be exercised after a
decision is pronounced in the matter. Although the provision does
not expressly provide for the stage of the trial after which the power
under Section 216 CrPC can be exercised, yet logic and rationale
obviously requires it to be exercised after a charge has been framed
by the Trial Court under Section 228 CrPC. For if no charge has
been framed, there arises no occasion to add or alter it. As a natural
corollary, if an accused has already been discharged under Section
227 CrPC, no application or action under Section 216 CrPC would
be maintainable.
144. The Court may alter or add to any charge either upon its own
motion or on an application by the parties concerned. Therefore,
such a power can be invoked by the Court suo moto as well. This
power under Section 216 CrPC is exclusive to the concerned Court
and no party can seek such an addition or alteration of charge as a
matter of right by filing an application. It would be the Trial Court
which must decide whether a proper charge has been framed or not,
at the appropriate stage of the trial. On a consideration of the broad
probabilities of the case, the total effect of the evidence and
documents adduced, the Trial Court must satisfy itself that the
exercise of power under Section 216 is necessary. The provision
has been enacted with the salutary object to ensure a fair and full
trial to the accused person(s) in each case.
145. This Court in Anant Prakash Sinha v. State of Haryana and
Another reported in (2016) 6 SCC 105 summarised the principles
as regards Section 216 CrPC. Herein, charges were framed against
the appellant-husband for the commission of offences punishable
under Sections 498-A and 323 IPC. During the pendency of the
matter, the informant wife had filed an application under Section
216 CrPC for framing an additional charge under Section 406 IPC

NA528 No. 25601 of 2025
6
against both the husband and the mother-in-law on the ground that
there was an express complaint with regard to the misappropriation
of her entire Stridhan and other articles. Hence, it was contended
that the accused persons had committed criminal breach of trust,
however, a charge sheet was not filed in respect of the said offence.
The application was allowed by the Trial Court and subsequently,
the Revisional Court upheld the framing of charge under Section
216 CrPC IPC only against the appellant-husband. This Court while
agreeing with the High Court summarised the principles underlying
Section 216 CrPC as follows:
i. First, the test for exercise of power under Section 216
CrPC is that it must be founded on the material available on
record and therefore, it can be on the basis of the complaint
or the FIR, or other accompanying documents or materials
brought on record during the course of the trial. The charge
which has been framed by the Trial Court must therefore be
in accord with the materials available before him.
ii. Secondly, the power must not be construed in a restricted
manner to mean that unless evidence has been let in, the
charges that have already been framed cannot be altered. The
Court is empowered to change or alter the charge framed, if it
finds that there is a defect or that something has been left out
in the order framing charge.
iii. Thirdly, it is obligatory for the Court to ensure that no
prejudice is caused to the accused due to the addition or
alteration of charge. The accused must be informed and made
aware of the new charge as also the case against him so that
he can understand the defence that can be led on his behalf.
The relevant observations are reproduced hereinbelow:
“18. From the aforesaid, it is graphic that the court can
change or alter the charge if there is defect or something is
left out. The test is, it must be founded on the material
available on record. It can be on the basis of the complaint or

NA528 No. 25601 of 2025
7
the FIR or accompanying documents or the material brought
on record during the course of trial. It can also be done at any
time before pronouncement of judgment. It is not necessary
to advert to each and every circumstance. Suffice it to say, if
the court has not framed a charge despite the material on
record, it has the jurisdiction to add a charge. Similarly, it has
the authority to alter the charge. The principle that has to be
kept in mind is that the charge so framed by the Magistrate is
in accord with the materials produced before him or if
subsequent evidence comes on record. It is not to be
understood that unless evidence has been let in, charges
already framed cannot be altered, for that is not the purport of
Section 216 CrPC.
19. In addition to what we have stated hereinabove, another
aspect also has to be kept in mind. It is obligatory on the part
of the court to see that no prejudice is caused to the accused
and he is allowed to have a fair trial. There are in-built
safeguards in Section 216 CrPC. It is the duty of the trial
court to bear in mind that no prejudice is caused to the
accused as that has the potentiality to affect a fair trial. It has
been held in Amar Singh v. State of Haryana [Amar Singh v.
State of Haryana, (1974) 3 SCC 81 : that the accused must
always be made aware of the case against him so as to enable
him to understand the defence that he can lead. An accused
can be convicted for an offence which is minor than the one
he has been charged with, unless the accused satisfies the
court that there has been a failure of justice by the non-
framing of a charge under a particular penal provision, and
some prejudice has been caused to the accused.
(Emphasis supplied)
146. In another decision of this Court in Nallapareddy Sridhar
Reddy v. State of A.P. reported in (2020) 12 SCC 467, the scope of
powers under Section 216 was elaborated. It was stated that the
power under this provision to alter a charge is an exclusive and

NA528 No. 25601 of 2025
8
wide-ranging power and this is clear from the fact that it may be
exercised at any time before the judgment is pronounced, meaning
also at a stage wherein the evidence and arguments are completed
and the judgment is reserved. It was further stated that if the Court
is of the opinion that there was an omission in the framing of
charge or if the existence of the factual ingredients constituting
another offence is also inferred from a prima facie examination of
the material brought on record, the alteration or addition of a charge
can be done. Such material brought on record must have a direct
nexus with the ingredients of the alleged offence. This Court
cautioned that the power under this provision must be exercised
judiciously and observed as follows:
“21. From the above line of precedents, it is clear that
Section 216 provides the court an exclusive and wide-ranging
power to change or alter any charge. The use of the words “at
any time before judgment is pronounced” in sub-section (1)
empowers the court to exercise its powers of altering or
adding charges even after the completion of evidence,
arguments and reserving of the judgment. The alteration or
addition of a charge may be done if in the opinion of the
court there was an omission in the framing of charge or if
upon prima facie examination of the material brought on
record, it leads the court to form a presumptive opinion as to
the existence of the factual ingredients constituting the
alleged offence. The test to be adopted by the court while
deciding upon an addition or alteration of a charge is that the
material brought on record needs to have a direct link or
nexus with the ingredients of the alleged offence. Addition of
a charge merely commences the trial for the additional
charges, whereupon, based on the evidence, it is to be
determined whether the accused may be convicted for the
additional charges. The court must exercise its powers under
Section 216 judiciously and ensure that no prejudice is
caused to the accused and that he is allowed to have a fair
trial. The only constraint on the court's power is the prejudice

NA528 No. 25601 of 2025
9
likely to be caused to the accused by the addition or
alteration of charges. Sub-section (4) accordingly prescribes
the approach to be adopted by the courts where prejudice
may be caused.”
(Emphasis supplied)
11. The Hon'ble Supreme Court in the case of P. Kartikalakshmi
has elucidated the power of the Court under Section 216 Cr.P.C.
(supra)
and held that power under Section 216 Cr.P.C., vested in the Court, is
exclusive to the Court and there is no right in any party neither de facto
complainant nor accused nor prosecution to seek such addition or
alteration by filing an application as a matter of right. Relevant paragraph
nos. 6 to 8 of the said judgment are quoted herein below :-
"6. Having heard learned counsel for the respective parties, we find
force in the submission of learned senior counsel for respondent
no.1. Section 216 Cr.P.C. empowers the Court to alter or add any
charge at any time before the judgment is pronounced. It is now
well settled that the power vested in the Court is exclusive to the
Court and there is no right in any party to seek for such addition or
alteration by filing any application as a matter of right. It may be
that if there was an omission in the framing of the charge and if it
comes to the knowledge of the Court trying the offence, the power
is always vested in the Court, as provided under Section
216 Cr.P.C. to either alter or add the charge and that such power is
available with the Court at any time before the judgment is
pronounced. It is an enabling provision for the Court to exercise its
power under certain contingencies which comes to its notice or
brought to its notice. In such a situation if it comes to the
knowledge of the Court that a necessity has arisen for the charge to
be altered or added, it may do so on its own and no order need be
passed for that purpose. After such alteration or addition when the
final decision is rendered, it will be open for the parties to work out
their remedies in accordance with law.
7. We were taken through Sections 221 and 222 CrPC in this

NA528 No. 25601 of 2025
10
context. In the light of the facts involved in this case, we are only
concerned with Section 216 CrPC. We, therefore, do not propose to
examine the implications of the other provisions to the case on
hand. We wish to confine ourselves to the invocation of Section
216 and rest with that. In the light of our conclusion that the power
of invocation of Section 216 CrPC is exclusively confined with the
Court as an enabling provision for the purpose of alteration or
addition of any charge at any time before pronouncement of the
judgment, we make it clear that no party, neither de facto
complainant nor the accused or for that matter the prosecution has
any vested right to seek any addition or alteration of charge,
because it is not provided under Section 216 CrPC. If such a course
to be adopted by the parties is allowed, then it will be well-nigh
impossible for the criminal court to conclude its proceedings and
the concept of speedy trial will get jeopardised.
8. In such circumstances, when the application preferred by the
appellant itself before the trial court was not maintainable, it was
not incumbent upon the trial court to pass an order under Section
216 CrPC. Therefore, there was no question of the said order being
revisable under Section 397 CrPC. The whole proceeding, initiated
at the instance of the appellant, was not maintainable. Inasmuch as
the legal issue had to be necessarily set right, we are obliged to
clarify the law as is available under Section 216 CrPC. To that
extent, having clarified the legal position, we make it clear that the
whole proceedings initiated at the instance of the appellant was
thoroughly misconceived and vitiated in law and ought not to have
been entertained by the trial court. As rightly pointed out by the
learned Senior Counsel for Respondent 1, such a course adopted by
the appellant and entertained by the court below has unnecessarily
provided scope for protraction of the proceedings which ought not
to have been allowed by the court below."
12. In a recent decision of Hon'ble Supreme Court in K. Ravi vs. State of
reported in ,
Tamil Nadu and another 2024 SCC OnLine SC 2283
Hon'ble Supreme Court had categorically observed that Section 216
Cr.P.C. does not give any right to the accused to file a fresh application

NA528 No. 25601 of 2025
11
seeking discharge after the charge has been framed by the Court. In the
above case, several accused persons were charge-sheeted under Sections
147, 148, 323, 324, 307 and 302 of the IPC respectively. The respondent
no. 2 - accused filed an application for discharge under Section 227
Cr.P.C. which was dismissed by the Sessions Court. After charges were
framed, the respondent no.2 along with the other accused then filed an
application under Section 216 Cr.P.C. seeking alteration of charge, which
was also dismissed. In revision, the High Court, however, set aside the
charge framed against the respondent no. 2, while holding that an accused
cannot seek a discharge under the garb of modification/alteration of
charge through Section 216 Cr.P.C. application. Hon'ble Supreme Court
also highlighted that it has become routine practice for the accused to file
an application under Section 216 Cr.P.C. after their application for
discharge under Section 227 Cr.P.C. is dismissed, sometimes in ignorance
of the law but also on other occasions with the sole intent of derailing the
trial. The relevant observations are as thus:
“7. From the above conspectus of events, it clearly transpires that
the Respondent No. 2 after having failed to get himself discharged
from the Sessions Court as well as from the High Court in the first
round of litigation, filed another vexatious application before the
Sessions Court under Section 216 of Cr. P.C., after the framing of
charge by the Sessions Court, for modification of the charge. The
Sessions Court having dismissed the said application, the
Respondent No. 2 preferred the Revisional Application before the
High Court under Section 397 and 401 of Cr. P.C. The High Court
in its unusual impugned order, discharged the Respondent No. 2
(A-2) from the charges levelled against him, though his earlier
application seeking discharge was already dismissed by the
Sessions Court and confirmed by the High Court and that position
had attained finality. [...]
xxx xxx xxx
11. It is trite to say that Section 216 is an enabling provision which
enables the court to alter or add to any charge at any time before
judgment is pronounced, and if any alternation or addition to a
charge is made, the court has to follow the procedure as contained

NA528 No. 25601 of 2025
12
therein. Section 216 does not give any right to the accused to file a
fresh application seeking his discharge after the charge is framed by
the court, more particularly when his application seeking discharge
under Section 227 has already been dismissed. Unfortunately, such
applications are being filed in the trial courts sometimes in
ignorance of law and sometimes deliberately to delay the
proceedings. Once such applications though untenable are filed, the
trial courts have no alternative but to decide them, and then again
such orders would be challenged before the higher courts, and the
whole criminal trial would get derailed. Suffice it to say that such
practice is highly deplorable, and if followed, should be dealt with
sternly by the courts.”
(Emphasis supplied)
13. In the opinion of this Court, Section 216 Cr.P.C. empowers the court
to alter or add any charge at any time before the judgment is pronounced.
It may be that if there was an omission in the framing of the charge and if
it comes to the knowledge of the court, the power is always vested in the
court, as provided under Section 216 Cr.P.C. to either alter or add the
charge and that such power is available with the court at any time before
the judgment is pronounced. It is an enabling provision for the court to
exercise its power under certain contingencies, which comes to its notice
or brought to its notice. In such a situation, if it comes to the knowledge
of the court that a necessity has arisen for the charge to be altered or
added, it may do so on its own and no order need to be passed for that
purpose. After such alteration or addition, when the final decision is
rendered, it will be open for the parties to work-out their remedies, in
accordance with law.
14. The Hon'ble Supreme Court had held in
Thakur Ram and others vs.
State of Bihar , reported in AIR 1966 SC 911 ; that the power available
under Section 216 Cr.P.C. can be exercised only by the court on its own
and no party has any right to seek for passing any order under the said
provisions.
15. In the above judgments, the Hon'ble Supreme Court has held that the
court may alter or add any charge under Section 216 Cr.P.C. and no party
can seek such addition or alteration of the charge as a matter of right by
filing an application. It is the trial court which would decide whether an
appropriate charge has been framed or not, at the appropriate stage of the
trial. On a consideration of broad probabilities of the case, the total effect

NA528 No. 25601 of 2025
13
of the evidence and documents adduced, the trial court must satisfy itself
that the exercise of power under Section 216 Cr.P.C. / 239 B.N.S.S. is
necessary. The provision has been enacted with the solitary object to
ensure a fair and full trial to the accused in each case.
16. If there was an omission in framing of the charge and it comes to the
knowledge of the court trying the offence, power is always vested in the
court, as provided under Section 216 Cr.P.C. / 239 B.N.S.S. to either alter
or add the charge and that such power is available with the court at any
time before the judgment is pronounced. The application preferred by the
applicant-accused before the trial court was rightly rejected since it was
not incumbent upon the trial court to pass an order under Section 216
Cr.P.C. / 239 B.N.S.S. on the application moved by the applicant-accused.
17. The learned trial court has not committed any illegality, perversity or
ambiguity in rejecting the application dated 10.3.2025 filed on behalf of
the applicant-accused under Section 216 Cr.P.C. / 239 B.N.S.S.
18. Resultantly, the instant application filed under Section 528 B.N.S.S.,
being misconceived and devoid of merits, is dismissed. No order as to
costs.
(Vivek Kumar Singh,J.)
May 8, 2026
Lalit Shukla
Digitally signed by :-
LALIT KUMAR SHUKLA
High Court of Judicature at Allahabad