Allahabad High Court
Molahe vs State Of U.P. on 19 November, 2020
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- BAIL No. - 5477 of 2020 Applicant :- Molahe Opposite Party :- State of U.P. Counsel for Applicant :- Mohd. Salman,Dinesh Kumar,Neha Bharti Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
The present application under Section 439 Cr.P.C. has been filed seeking bail in FIR No.26 of 2020, under Sections 419, 420, 467, 468, 471, 504, 506, 427, 120-B IPC, Police Station Mohanlalganj, District Lucknow.
Allegation in the FIR against the accused-applicant is that he sold 0.160 Sq. Mtr, in Khasra No.243, total area of 0.177 hectares, to Phool Mati. Phool Mati sold this land to Meera Sharma, complainant vide sale deed dated 10.1.2018. The complainant was put in possession. Later on, the said land was sold by the accused-applicant to one Rahul on 10.8.2019. Rahul on the basis of the said sale deed tried to take forcible possession over the land of the complainant and pulled down the pillars erected by the complainant. Accused-applicant has been in jail since 10.2.2020.
Learned AGA has opposed the prayer for bail, but not disputed the aforesaid facts.
Considering the fact that the complainant is already in possession and her sale deed is prior in time than the sale deed of Rahul, therefore, the grievance, if any, would be of Rahul and, not of the complainant. In view of the above, it would be appropriate to enlarge the accused-applicant on bail.
Let applicant Molahe be released on bail in the above case crime number on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Court concerned with the following conditions:-
(i) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates 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.
(ii) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 229-A of the Indian Penal Code.
(iii) 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. is issued and the 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 of the Indian Penal Code.
(iv) The applicant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) 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.
(v) The party shall file self attested computer generated copy of such order downloaded from the official website of High Court Allahabad and 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.
Order Date :- 19.11.2020 Rao/-