Allahabad High Court
Tunda @ Netrapal vs State Of U.P. on 27 November, 2019
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 52317 of 2019 Applicant :- Tunda @ Netrapal Opposite Party :- State of U.P. Counsel for Applicant :- Ken Singh Counsel for Opposite Party :- G.A Hon'ble Saumitra Dayal Singh,J.
1. Heard Sri Ken Singh, learned counsel for the applicant as well as Sri Ankit Srivastava, learned AGA for the State and perused the material placed on record.
2. The instant bail application has been filed on behalf of the applicant - Tunda @ Netrapal with a prayer to release him on bail in Case Crime No. 502 of 2019, under Sections 147, 323, 354, 354-B, 504 IPC and Section 7/8 POCSO Act, Police Station - Sadar Bazar, District - Agra, during pendency of trial.
3. Having heard learned counsel for the parties, at present:
(i) the applicant is accused of molestation, attempt to disrobe and other offences against a minor child, punishable with imprisonment of ten years;
(ii) against FIR lodged on 19.06.2019, the applicant is in confinement since 17.09.2019;
(iii) the applicant claims to have cooperated in the investigation. In any case he is not shown to have unduly evaded arrest;
(iv) the applicant has no criminal history;
(v) chargesheet has already been submitted yet there is no hope of early conclusion of the trial;
(vi) on prima facie basis only, it may be noted, according to the applicant, there is a delay of nine days in lodging the FIR. Then, it has been submitted that though allegations were made in the FIR, the same were not supported, to any extent, in the statement recorded under Section 164 Cr.P.C. Next, it has been submitted that there is no injury report and that the applicant has been falsely implicated;
(vii) in any case, no reasonable apprehension has been brought to the fore by the State that the applicant, if enlarged on bail would either tamper with the evidence or delay the trial.
4. In view of the above, without expressing any opinion on the final merits of the case, let the applicant involved in the aforesaid crime be released on bail, on his furnishing a personal bond and two sureties each in the like amount, to the satisfaction of the court concerned, with the following conditions:-
(i) The applicant shall not tamper with the prosecution evidence by intimidating/pressuring the witness, during the investigation or trial.
(ii) The applicant shall cooperate in the trial sincerely without seeking any adjournment.
(iii) The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.
5. In case, of breach of any of the above conditions, the bail being granted shall be cancelled.
6. Identity, status and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
Order Date :- 27.11.2019 AHA