Allahabad High Court
Shanu @ Shamshad vs State Of U.P. on 18 January, 2020
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2575 of 2020 Applicant :- Shanu @ Shamshad Opposite Party :- State of U.P. Counsel for Applicant :- Pramod Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Siddharth,J.
Supplementary affidavit filed is taken on record.
Heard Sri Pramod Kumar Srivastava, learned counsel for the applicant and learned A.G.A. for the State and perused the material on record.
By means of this application, the applicant who is involved in Case Crime No. 361 of 2019, under Sections- 452, 376D, 506 IPC and Section 3/4 of POCSO Act, Police Station- Manjhanpur, District- Kaushambi, and is in jail since 20.11.2019, is seeking enlargement on bail during the trial.
It is submitted by learned counsel for the applicant that similarly placed co-accused, Sheru, has already been enlarged on bail by this Court by order dated 26.11.2019 passed in Criminal Misc. Bail Application No. 51857 of 2019. He further submitted that since the role of the applicant is identical to that of co-accused,Sheru, who has already been enlarged on bail, he is also entitled to be enlarged on bail on the ground of parity.
The prayer for bail has vehemently been opposed by learned A.G.A.
Considering the submissions made by learned counsel for the applicant as well as learned A.G.A., this Court is of the view that the applicant has made out a case for grant of bail on the ground of parity.
In view of the above, let the applicant, Shanu @ Shamshad be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned in Case Crime No. 361 of 2019, under Sections- 452, 376D, 506 IPC and Section 3/4 of POCSO Act, Police Station- Manjhanpur, District- Kaushambi with the following conditions :-
1. The applicant will continue to attend and co-operate in the trial pending before the court concerned on the date fixed after release.
2. He will not tamper with the witnesses.
3. He will not indulge in any illegal activities during the bail period.
It is further directed that the identity, status and residence proof of the sureties be verified by the authorities concerned before they are accepted.
In case of breach of any of the above conditions, the trial court will be at liberty to cancel the bail.
Order Date :- 18.1.2020 Rohit