Allahabad High Court
Anoop Jaiswal And Another vs State Of U.P. on 23 June, 2021
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 78 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15641 of 2021 Applicant :- Anoop Jaiswal And Another Opposite Party :- State of U.P. Counsel for Applicant :- Gulab Chandra,Ashish Goyal,Rupesh Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Shekhar Kumar Yadav,J.
This matter is listed for hearing through video conferencing. Link has been sent to the respective learned counsels. Learned Counsel for the applicants and learned A.G.A. for the State are connected through the link.
Heard learned counsel for the applicants as well as learned A.G.A for the State and perused the record.
By means of this application, the applicants who are involved in Case Crime No.51 of 2021, under Section 60 of Excise Act and Sections 419, 420, 467, 468, 471 IPC, Police Station Phaphoond, District Auraiya, is seeking enlargement on bail during the trial.
Submission made by learned counsel for the applicants is that the applicants have been falsely implicated in the present case. He further submits that the applicants have nothing to do with the aforesaid offence. He further submits that the applicants are only the salesman at a liquor shop and no offence has been conducted by him. He further submits that provisions of Section 100 Cr.P.C. has not been complied with by the police authorities for search and seizure and there is no any independent or public witness of the alleged incident. Further, no specific role has been assigned to the applicants. He further submits that the co-accused Sonu Kumar Rajput and Virendra Rajpur have already been released on bail vide order dated18.05.2021 passed by this Court in Criminal Misc. Bail Application No. 15328 of 2021. Learned counsel for the applicants submits that the applicants are also entitled for bail on the ground of parity and if the applicants are released on bail the applicants undertake that they will not misuse the liberty of bail. The applicants have no criminal history. He further submits that the applicants are innocent and they are languishing in jail since 12.02.2021.
Learned counsel for the informant as well as learned A.G.A opposed the prayer for bail but could not dispute the aforesaid facts and the legal submissions as argued by the learned counsel for the applicant.
Keeping in view the nature of the offence, evidence, complicity of the accused and submissions of learned counsel for the parties, I am of the view that the applicant has made out a case for bail.
Let the applicants Anoop Jaiswal and Amit Kumar Jaiswal, who are involved in Case Crime No.51 of 2021, under Section 60 of Excise Act and Sections 419, 420, 467, 468, 471 IPC, Police Station Phaphoond, District Auraiya, 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 subject to following conditions. Further, before issuing the release order, the sureties be verified.
(i) THE APPLICANT SHALL FILE AN UNDERTAKING TO THE EFFECT THAT HE SHALL NOT SEEK ANY ADJOURNMENT ON THE DATE 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 IPC.
(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., MAY BE ISSUED AND IF 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 IPC.
(iv) THE APPLICANT SHALL REMAIN PRESENT, IN PERSON, BEFORE THE TRIAL COURT ON DATES FIXED FOR (1) OPENING OF THE CASE, (2) FRAMING OF CHARGE AND (3) 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 TRIAL COURT MAY MAKE ALL POSSIBLE EFFORTS/ENDEAVOUR AND TRY TO CONCLUDE THE TRIAL WITHIN A PERIOD OF ONE YEAR AFTER THE RELEASE OF THE APPLICANT.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
It is made clear that observations made in granting bail to the applicant shall not in any way affect the learned trial Judge in forming his independent opinion based on the testimony of the witnesses.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad. The computer generated copy of such order shall be self attested by the counsel of the party concerned. 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 :- 23.6.2021 pks