Allahabad High Court
Bir Bahadur Singh Son Of Late Ram Pravesh ... vs The State Of Uttar Pradesh on 13 September, 2005
Author: Ravindra Singh
Bench: Ravindra Singh
JUDGMENT Ravindra Singh, J.
1. Heard Sri V.P. Srivastava and Sri Ranjay Kumar learned counsel for the applicants, learned A.G.A. and Sri B.K. Sharma and Sri P.N. Singh learned counsel for the complainant.
2. This application is filed by the applicants Bir Bahadyur Singh and Sri Rama Shankar Singh with a prayer that they may be released on bail in case crime No. 368 of 2004, under Sections 2/3/ of the U.P. Gangsters and anti social Activities (Prevention) Act, P.S. Kotwali district Ballia.
3. From the perusal of the record it reveals that the in the present case F.I.R. was lodged by Sri D.P. Singh, P.S. Kotwali district Ballia against the applicants and co-accused Vashisth Singh and Lal Babu on the basis their involvement in some criminal cases as the applicants and other co-accused persons were involved in two criminal cases as case crime No. 259 of 2004 under Sections 147, 148, 149, 302, 404, 504 I.P.C., P.S. Kotwali district Ballia and case crime No. 418 of 2003 under Section 458 I.P.C., PS. Kotwaii district Ballia. Both these cases are shown against the applicants and other co-accused persons in the gang chart.
4. It is contended by the learned counsel for the applicant In case crime No. 259 of 2004, under Section 147, 148, 149, 302, 404 and 504 I.P.C., P.S. Kotwali district Ballia the applicants have been released on bail by this court on 3.6.2005 in Criminal Misc. Bail Application No. 10314. after considering the case on its merits. In this case it was alleged that the applicants were armed with DBBL gun and co-accused Vashisth Singh was armed with rifle. It is said that they have caused injuries to Ram Babu and Manoj Kumar Singh (deceased). Prior to alleged occurrence murder of two persons namely Ram Vyas and Bharat the family members of the applicants had been committed, in which Vishwanath, Vinod, Rameshwar and other were named as accused, in which Vinod arid Rameshwar were convicted by the trial court, but witness Vishwanath was acquitted. Now they were made witness in the present case but the presence of the witnesses was highly doubtful. The prosecution story was not corroborated by the medical examination report, because the post mortem examination report of Manoj Kumar Singh shows that the injuries were not caused by the gun. All *the injuries are typical rifles shots injuries and the injuries of the deceased Ram Babu also cannot be said to be cause by the gun. It shows that the applicants were falsely implicated in the present case due to enmity. It is contended that in the second case shown in the gang chart against the applicants as case crime No. 418 of 2003 under Sections 458 I.P.C., P.S. Kotwali district Ballia, in which the applicant Rama Shankar Singh was released on bail by the learned Sessions Judge, Ballia on 8.12.2003. In this case he was shown armed with with gun, but the injured has not received any injury caused by the gun and the applicant Veer Bahadur Singh alias Neta Singh was released on bail by this court on 6.1.2004 in Criminal Misc Bail Application No. 331 of 2004 by observing that it has not been successfully alleged that who caused the firearm injury. It is contended that in the present case both the applicants were falsely implicated due to enmity. It is contended that on the basis of the 2 criminal cases registered against the applicant the present F.I.R. has been lodged but in both the criminal cases the applicants were implicated due to enmity. It is further contended that the applicants are not gangsters and there is no other evidence to show that the applicants are involved in anti social activities. It is further contended that the applicants are in jail since 23.6.2004. The present F.I.R. was lodged against the applicants when they were in jail. This F.I.R. was lodged with ulterior motive so that the applicants may not be released from the jail. It is further contended that there is no evidence against the applicant to show that they are tampering with the evidence and there is no likelihood of their involvement in other criminal case if they are released on bail. It is further contended that there is no complaint against the applicant from the public or from any district authority and there is no evidence to show that the applicants have got any financial gain and there is no evidence to show that they have committed offence to fulfil the requirement of modern facilities and there is no evidence to show that due to any act done by them, the public order has been disturbed and there is not evidence against the applicants to show that they are realizing goonds tax or any other illegal tax and there is no evidence to show that they had acquired property by way of committing offence as shown in the gang chart . The F.I.R. was lodged in a routine manner and there is not evidence in support of the allegation made against the applicants.
5. It is opposed by the learned A.G.A., Sri B.K. Sharma and Sri P.N. Singh by submitting that the applicants are gangsters. They are member of a gang. It is further contended that one Vishwanath Singh has given an application to the Superintendent of Police, Ballia on 22.6.2003 mentioning therein that the applicants have extended threat for doing compromise in case crime No. 414 of 2004. One Vinod Kumar Singh also gave an application to the Superintendent of Police, Ballia on 29.6.2005 mentioning therein that Basu Deo Singh and Lal Babu Singh have extended threat not to give the evidence in case crime No. 414 of 2004. It is further contended that the bail cancellation application has been moved before this court, which is pending against the order dated 3.6.2005 by which the applicants were released on bail in Criminal Misc. Bail Application No. 10314 of 2005, which is pending It is further contended that in case the applicants are released on bail they will not allow the witnesses to give the evidence against them. Therefore, the applicants may not be released on bail.
6. In rejoinder the learned counsel for the applicants contended that the allegation made against the applicant in counter affidavit that they have extended threat to Vishwanath Singh are absolutely false and baseless, because the applicants were in jail on the date of alleged threat and the allegation made by one Vinod Kumar Singh in the application sent to the Superintendent of Police, Ballia are not against the applicants.
7. After considering the facts and circumstances of the case and submissions made by the learned counsel for the applicants, learned A.G.A., I am of the view that involvement of the applicants in two cases shown in the gang chart may be the ground of personal enmity the applicants are entitled for bail.
8. Let the applicants Bir Bahadur Singh and Rama Shankar Singh involved in case crime No. 368 of 2004, under Sections 2/3(1) of the UP. Gangsters and Anti Social Activities (Prevention) Act, P.S. Kbtwali, District Ballia, be released on bail on their furnishing a personal bonds and two sureties each of the like amount to the satisfaction of the court concerned.