Allahabad High Court
Vishwajeet Verma vs State Of U.P. & Anr. on 3 August, 2021
Author: Rekha Dikshit
Bench: Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- CRIMINAL APPEAL No. - 353 of 2021 Appellant :- Vishwajeet Verma Respondent :- State Of U.P. & Anr. Counsel for Appellant :- Arvind Kumar Pathak,Vinod Kumar Pandey Counsel for Respondent :- G.A. Hon'ble Mrs. Rekha Dikshit,J.
Supplementary affidavit filed today is taken on record.
Heard learned counsel for the appellant, learned Additional Government Advocate for the State-respondent and perused the record.
This criminal appeal under section 14A(2) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, has been filed challenging the order dated 4.2.2021 passed by the Special Judge, S.C./S.T. Act, Ambedkar Nagar in Bail Application No.13/2021, arising out of case crime No.320/2020, under sections 147, 149, 307, 435, 427, 504, 452 I.P.C. and section 3(2)(V) SC/ST Act, Police Station Sammanpur, District Ambedkar Nagar seeking bail in the aforesaid sections.
Learned counsel for appellant in support of his prayer for bail submits that the impugned order of the court below is illegal and perverse. The court below has not appreciated the evidence available on record in proper perspective. It is further submitted that no offence under the aforesaid section is made out against the appellant. It is also submitted that the case of the appellant is identical to the case of co-accused namely Akhilesh Tiwari, who has already been granted bail by this Court vide order dated 19.07.2021 passed in Criminal Appeal No.352 of 2021, therefore, the appellant is also entitled to be released on bail on the ground of parity.
On behalf of the State these arguments have repelled.
Considering the facts and circumstances of the case and the arguments advanced on behalf of both the side and keeping in view the fact that the trial of the case is not likely to be concluded in near future, hence the appeal has substance and it is accordingly allowed and the order dated 4.2.2021 is set aside.
Let appellant Vishwajeet Verma, in pending appeal, be released on bail in case crime No.320/2020, under sections 147, 149, 307, 435, 427, 504, 452 I.P.C. and section 3(2)(V) SC/ST Act, Police Station Sammanpur, District Ambedkar Nagar, on his furnishing a personal bond and two reliable sureties of the like amount to the satisfaction of the court concerned with the following conditions:
i) The appellant 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 appellant 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 appellant 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 appellant 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 Order Date :- 3.8.2021 Anupam S/-