Allahabad High Court
Danish vs State Of U.P. And 3 Others on 1 September, 2025
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:156978
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. BAIL APPLICATION No. - 11373 of 2025
Danish
.....Applicant(s)
Versus
State Of U.P. And 3 Others
.....Opposite Party(s)
Counsel for Applicant(s)
:
Mohd Imdad Siddiqui, Rajesh Mishra
Counsel for Opposite Party(s)
:
G.A.
Court No. - 80
HON'BLE RAJEEV MISRA, J.
1. Supplementary affidavit filed by learned counsel for applicant in Court, today, is taken on record.
2. Heard Mr. Mohd Imdad Siddique, the learned counsel for applicant and the learned A.G.A. for State.
3. Learned A.G.A. submits that notice of this repeat application for bail was served upon first informant/opposite party no.4 on 27.03.2025, however, in spite of service of notice no one has put in appearance on behalf of first informant/opposite party no.4 to oppose this repeat application for bail even in the revised call.
4. Perused the record.
5. This repeat application for bail has been filed by applicant Danish, seeking his enlargement on bail in Case Crime No. 1314 of 2022, under Section 376AB IPC and Section 5M/6 POCSO Act, Police Station- Sahibabad, District Ghaziabad, during the pendency of trial i.e. Criminal Case No. 1314 of 2022, State vs. Danish, under Sections 376AB IPC & 5M/6 of POCSO Act, Police Station Sahibabad, District Ghaziabad, now pending in the court Special Judge (POCSO Act), Ghaziabad.
6. The first bail application of applicant was rejected by this Court by a detailed order dated 02.12.2023, passed in Criminal Misc. Bail Application No. 43703 of 2023, Danish vs. For ready reference the same is reproduced herein below:-
"Heard Mr. Ajay Kumar Srivastava, the learned counsel for applicant and the learned A.G.A. for State.
Perused the record.
This application for bail has been filed by applicant Ajay Kumar Srivastava, seeking his enlargement on bail in Case Crime No. 1314 of 2022, under Section 376AB IPC and Section 5M/6 POCSO Act, Police Station- Sahibabad, District Ghaziabad, during the pendency of trial.
At the very outset, the learned A.G.A. submits that notice of present application for bail has been served upon first informant/opposite party-2 on 30.9.2023. However, inspite of service of notice, no one has put in appearance on behalf of first informant-opposite party-2 to oppose this application for bail.
Record shows that in respect of an incident which is alleged to have occurred on 20.8.2022, a belated F.I.R. dated 21.8.2022 was lodged by first informant, father of the prosecutrix and was registered as Case Crime No. 1314 of 2022, under Section 376AB IPC and Section 5M/6 POCSO Act, Police Station- Sahibabad, District Ghaziabad. In the aforesaid F.I.R. applicant Danish has been nominated as solitary named accused.
The gravamen of the allegations made in the F.I.R. is to the effect that named accused enticed away the minor daughter of first informant and the daughter of the neighbors of first informant i.e. two prosecutrix and thereafter committed aggravated sexual assault upon them.
After aforesaid F.I.R. was lodged, Investigating Officer proceeded with statutory investigation of concerned case crime number in terms of Chapter XII Cr.P.C. The statement of the prosecutrix namely-H was recorded under section 161 Cr.P.C., same is on record at page 26 of the paper book. The prosecutrix in her aforesaid statement has fully supported the F.I.R. However, the prosecutrix in her aforesaid statement has disclosed that she is aged about six years. Similarly, statement of the another prosecutrix namely- P was recorded under section 161 Cr.P.C. also which is on record at page 27 of the paper book. The prosecutrix in her aforesaid statement has also supported the F.I.R. Thereafter the wife of prosecutrix were requested for internal medical examination. However, the guardian of both the prosecutrix refused for their internal medical examination.
Ultimately, the statements of both the prosecutrix were recorded under section 164 Cr.P.C., The same is on record at page 37 of the paper book. Both the prosecutrix in their aforesaid statements have re-iterated their previous statement under section 161 Cr.P.C. During the course of investigation, Investigating Officer examined first informant and other witness under section 161 Cr.P.C. Witness so examined have substantially supported the F.I.R. During course of investigation, Investigating Officer recovered the Birth Certificate of the prosecutrix namely-H issued by Nagar Nigam, Eash Delhi in which the date of birth of the aforesaid prosecutrix is recorded as 11.5.2015. Similarly the birth certificate of the prosecutrix-D was also recovered. The same has also been issued by the Nagar Nigam, East, Delhi. The date of birth of the aforesaid prosecutrix recorded therein is 27.4.2015. The occurrence giving rise to present criminal proceedings is alleged to have occurred on 20.8.2022. As such, the prosecutrix were aged about 7 years.
On the basis of above and other material collected by Investigating Officer including the statement of first informant and other wtinesses examined under section 161 Cr.P.C. during course of investigation, he came to the conclusion that complicity of applicant is established in the crime in question. He, therefore, opined to submit charge sheet. Accordingly Investigating Officer submitted the charge sheet dated 3.9.2022, whereby applicant has been charge-sheeted under sections 376AB IPC and Section 5M/6 POCSO Act.
Learned counsel for applicant submits that though the applicant is named as well as charge-sheeted accused, yet he is liable to be enlarged on bail. Irrespective of the material on record, present case is a case of malicious prosecution. To buttress his submission he has invited the attention of court to the averments made partially in paragarph 18 and in paragraphs 19, 20 and 21 of the affidavit filed in support of the bail application. On the above premise, he contends that applicant is liable to be enlarged on bail.
Even otherwise, applicant is a man of clean antecedents inasmuch as he has no criminal history to his credit except the present one. Applicant is in jail since 22.8.2022. As such, he has undergone one year and eleven months of incarceration. Police report in terms of Section 173 (2) Cr.P.C. has already been submitted against applicant, as such, the entire evidence sought to be relied upon by the prosecution against applicant stands crystalized. However, upto this stage, no such, circumstance has emerged necessitating the custodial arrest of applicant during the pendency of trial. It is thus urged that applicant is liable to be enlarged on bail. In case the applicant is enlarged on bail, he shall not misuse the liberty of bail and shall co-operate with trial.
Per contra, the learned A.G.A. and the learned counsel for first informant have opposed the prayer for bail. They submit that since applicant is a named as well as charge sheeted accused, therefore he does not deserve any indulgence by this Court. Both the prosecutrix are young girls of tender age i.e. below 13 years. Provisions of Section 5M of POCSO Act are clearly attracted. Both the prosecutrix in their statements recorded under sections 161 and 164 Cr.P.C. have remained clear, categorical and consistent, qua the manner of sexual assault. Up to this stage, there is no such material on record on the basis of which it could be definitely inferred that the prosecution of applicant in the crime in question is false or malicious. Moreover, there is nothing to show that the innocence of applicant either. On the above above conspectus, no sympathy be shown by this Court in favour of applicant.
When confronted with above, the learned counsel for applicant could not overcome the same.
Having heard the learned counsel for applicant, the learned A.G.A. for State, upon perusal of material brought on record, evidence, nature and gravity of offence as well as complicity of applicant, accusation made coupled with the fact that objections raised by the learned A.G.A. in opposition to the present application for bail could not be dislodged by learned counsel for applicant, therefore irrespective of the varied submissions urged by the learned counsel for applicant in support of the present application for bail, but without making any comment on the merits of the case, this Court does not find any good ground to enlarge the applicant on bail.
In view of above, the application fails and is liable to be rejected. It is accordingly rejected."
7. Learned counsel for applicant submits that though applicant is a named as well as charge-sheeted accused and facing trial before court below, however, in view of the facts as have now emerged on record applicant is liable to be enlarged on bail during pendency of trial. In furtherance of aforesaid submission, the learned counsel for applicant submits that statement of first informant as well as the two prosecutrix have already been recorded before court below. The first informant as well as the two prosecutrix have deposed before court below as PW-1, PW-2 and PW-5. On the above premise, the learned counsel for applicant submits that once the statements of first informant and two prosecutrix have been recorded before court below, therefore, in case the applicant is enlarged on bail, then in that eventuality it cannot be said that applicant shall either terrorize the witnesses or shall hamper the course of trial. He, therefore, submits that in view of above, no good or sufficient ground exists to prolong the custodial arrest of applicant during the pendency of trial.
8. Even otherwise, applicant is a man clean antecedents having no criminal history to his credit except the present one. Applicant is in jail since 22.08.2025. As such, he has undergone more than three years of incarceration. Charge-sheet/police report in terms of Section 173(2) Cr.P.C. has already been submitted by the Investigating Officer. As such, the entire evidences ought to be relied upon by the prosecution against applicant stands crystallized. As per the charge-sheet/police report, 13 prosecution witnesses have been nominated therein. The trial of applicant is of the year 2022. Upto this stage only five prosecution witnesses have deposed before court below. He, therefore, contends that in view of lackadaisical approach of the prosecution there is no likelihood of the trial getting concluded in near future. It is thus contended by the learned counsel for applicant that the applicant is liable to be enlarged on bail during the pendency of trial. In case the applicant is enlarged on bail then in that eventuality, he shall not misuse the liberty of bail and shall cooperate in the conclusion of trial.
9. Per contra, the learned A.G.A. representing State/opposite party has vehemently opposed the prayer for bail. Learned A.G.A. submits that since applicant is named as well as charge-sheeted accused under incarceration and facing trial, therefore, he does not deserve to be enlarged on bail during the pendency of trial. The offence complained of against applicant is not private in nature but a crime against society. Both the prosecutrix are below 13 years of age and, therefore, applicant has been charge-sheeted under Section 5(m) of POCSO Act. As such offence complained of against applicant not only is illegal but also immoral. It is then submitted by the learned A.G.A. that the two prosecutrix, whose modesty was dislodged by applicant, do not belong to the same family. Both the prosecutrix have been clear, categorical and consistent qua the criminality committed upon them as well as the manner of occurrence. Even though, the testimony of a child witnesses is to be examined with care caution and circumspection but even if the said test is applied to the deposition of both the prosecutrix no such ground has emerged so as to discard their testimonies or to doubt the same. He, therefore, submits that in view of above, no new good or sufficient ground has emerged to enlarge the applicant on bail during the pendency of trial. Learned A.G.A. then submits that in view of above as well as the nature and gravity of offence committed by applicant, the period of incarceration undergone by applicant is by itself such a sufficient circumstance so as to enlarge the applicant on bail during the pendency of trial. It is thus contended by the learned A.G.A. that this repeat application for bail is, therefore, liable to be rejected.
10. When confronted with above, the learned counsel for applicant could not overcome the same.
11. Having heard the learned counsel for applicant, the learned A.G.A. for State, upon perusal of material brought on record, evidence, nature and gravity of offence as well as complicity of applicant/appellant and accusation made this Court finds that the objections raised by the learned A.G.A. in opposition to this repeat application for bail are clearly borne out from the record. Furthermore, the same could not be dislodged by the learned counsel for applicant with reference to the record at this stage. Therefore, irrespective of the varied submissions urged by the learned counsel for applicant in support of this repeat application for bail but without making any comments on the merits of case, this Court does not find any new good or sufficient ground so as to enlarge the applicant on bail during the pendency of trial. As a result, this repeat application for bail fails and is liable to be rejected.
12. It is, accordingly, rejected.
(Rajeev Misra,J.) September 1, 2025 Ashok Kr.