Allahabad High Court
Dinesh vs State Of U.P. And Another on 29 June, 2021
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 83 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15826 of 2020 Applicant :- Dinesh Opposite Party :- State of U.P. and Another Counsel for Applicant :- Satendra Kumar Upadhyay,Anupama Parashar Counsel for Opposite Party :- G.A. Hon'ble Saurabh Shyam Shamshery,J.
1. Heard Satendra Kumar Upadhyay, learned counsel for the applicant, learned A.G.A. through video conferencing and perused the record.
2. The notice to the O.P. No.2 was served as per the communication of the C.J.M., Ghaziabad under letter dated 17.9.2020. However, no one has entered appearance on his behalf.
3. In compliance of the order dated 7.10.2020, ossification test of the victim was conducted and according to the report dated 22.10.2020 of C.M.O. Ghaziabad, the age of the victim was opined to be 17 years.
4. The applicant has approached this Court by way of filing the present Criminal Misc. Bail Application seeking enlargement on bail in Case Crime No.2168 of 2019, under Sections 376 (3), 506 I.P.C. and 3/4 POCSO Act, Police Station-Kavi Nagar, District-Ghaziabad after rejection of his Bail Application vide order dated 28.2.2020 passed by Special Judge (POCSO Act)/learned Additional District and Sessions Judge, Ghaziabad.
5. In the present case, the victim herself lodged a complaint on 27.11.2019 at about 8 P.M. that the applicant/accused enticed and took her to a room near his house where she was pushed and under the threat of death, she was raped. The victim informed her parents about the occurrence and accordingly the F.I.R. was lodged under the above referred sections against the applicant.
6. Learned counsel for the applicant submits that there are major contradictions in the statement recorded under sections 161 and 164 Cr.P.C. of the victim and no injury was found over body or private parts of the victim during her medical examination. The applicant has been falsely implicated in the present case having no previous criminal antecedents. There is a delay of about 16 hours in lodging the F.I.R. without any explanation. The applicant has witnessed the victim in a compromising position with other boys of village, therefore, in order to put pressure on the applicant, he has been implicated in this case. The applicant is a private employee. The applicant is languishing in jail since 13.12.2019, there is no likelihood of early disposal of trial and the applicant undertakes that if enlarged on bail, he will never misuse his liberty and will co-operate in the trial.
7. Learned A.G.A. has vehemently opposed the bail application and submitted that the F.I.R. has been lodged by the victim herself who in her statement recorded under Section 164 Cr.P.C. has specifically stated that she was raped by the applicant by putting her under threat of death. However, it is not disputed that no injury were noted over the body of the victim.
8 (A). Law on bail is well settled that 'Bail is a rule and jail is an exception'. Bail should not be granted or rejected in a mechanical manner as it concerns liberty of a person. At the time of considering an application for bail, the Court must take into account certain factors such as existence of a prima facie case against the accused, gravity of the allegations, severity of punishment, position and status of the accused, likelihood of the accused fleeing from justice and repeating the offence, reasonable apprehension of tampering with the witnesses and obstructing the Courts as well as the criminal antecedents of the accused.
(B). It is also well settled that the Court while considering an application for bail must not go into deep into merits of the matter such as question of credibility and reliability of prosecution witnesses which can only be tested during the trial. Even ground of parity is one of the above mentioned aspects which are essentially required to be considered.
(C). It is also well settled that the grant or refusal of bail is entirely within the discretion of the judge hearing the matter and though that discretion is unfettered, it must be exercised judiciously and in a humane manner, compassionately and not in whimsical manner. The Court should record the reasons which have weighed with the court for the exercise of its discretionary power for an order granting or rejecting bail. Conditions for the grant of bail ought not to be so strict as to be incapable of compliance, thereby making the grant of bail illusory.
(D). The Court while granting bail in the cases involving sexual offence against a woman should not mandate bail conditions, which is/are against the mandate of "fair justice" to victim such as to make any form of compromise or marriage with the accused etc. and shall take into consideration the directions passed by Supreme Court in Aparna Bhat and others Vs. State of Madhya Pradesh and another, 2021 SCC Online SC 230, in this regard.
9. Considering the rival submission, material available on record, the period of detention already undergone, the unlikelihood of early conclusion of trial, absence of any convincing material to indicate the possibility of tampering with the evidence, relevant factors mentioned above, particularly that there is a delay of about 16 hours in lodging the F.I.R. by the victim herself, no injury was found on the body or on the private parts of the victim during her medical examination and her hymen was found to be old torn, also taking note that the age of the victim was opined to be 17 years, the applicant has no criminal history and he is the only bread earner of the family, the applicant is entitled to be released on bail in this case.
10. Let the applicant Dinesh, involved in aforesaid case crime number be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-
(i) The applicant will not tamper with prosecution evidence and will not harm or harass the victim/complainant in any manner whatsoever.
(ii) The applicant will abide the orders of court, will attend the court on every date and will not delay the disposal of trial in any manner whatsoever.
(iii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the date fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.
(iv) The applicant will not misuse the liberty of bail in any manner whatsoever. In case, the applicant misuses the liberty of bail during trial and in order to secure his presence proclamation under section 82 Cr.P.C., may be issued and if applicant fails to appear before the court on the date fixed in such proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under section 174-A I.P.C.
(v) The applicant shall remain present, in person, before the trial court on dates fixed for (1) opening of the case, (2) framing of charge and (3) recording of statement under Section 313 Cr.P.C. If in the opinion of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with law and the trial court may proceed against him under Section 229-A IPC.
(vi) The trial court may make all possible efforts/endeavour and try to conclude the trial expeditiously after the release of the applicant.
11. The identity, status and residential proof of sureties will be verified by court concerned and in case of breach of any of the conditions mentioned above, court concerned will be at liberty to cancel the bail and send the applicant to prison.
12. The bail application is allowed.
13. The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad.
14.The computer generated copy of such order shall be self attested by the counsel of the party concerned.
15. The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
16. The observations made hereinabove are only for the purpose of adjudicating the present bail application.
Order Date :- 29.6.2021 SB