Allahabad High Court
Uddeshya Dixit vs State Of U.P. on 25 September, 2019
Author: Ajit Singh
Bench: Ajit Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38901 of 2019 Applicant :- Uddeshya Dixit Opposite Party :- State Of U.P. Counsel for Applicant :- Jitendra Pal Singh Counsel for Opposite Party :- G.A. Hon'ble Ajit Singh,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.
By means of this application, the applicant who is involved in Case Crime No. 147 of 2019, under Sections 489C and 489D I.P.C., P.S. Kotwali, district-Pilibhit, is seeking enlargement on bail during the trial.
As per allegation in the FIR the present accused was arrested by the police on the information of the police informer when he was trying to circulate the counterfeit currency notes in the market.
Learned counsel for the applicant submitted that the applicant is absolutely innocent and has been falsely implicated in the present case due to some ulterior motive. He next submitted that the applicant was arrested by the police and six notes of Rs. 500/- was recovered from his pocket. There is no evidence against the applicant that the recovered currency was counterfeit currency or he was trying to circulate it. He lastly submitted that the applicant has no criminal history and he is languishing in jail since 17.4.2019 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.
The prayer for bail has been vehemently opposed by learned A.G.A.
Keeping in view the nature of the offence, evidence, complicity of the accused, severity of the punishment, submissions of learned counsel for the parties, considering the law laid down in the case of Data Ram Vs. State of U.P. and others, 2018(3) SCC 22 and without expressing any opinion on the merits of the case, this Court is of the view that the applicant is entitled to be enlarged on bail during the pendency of the trial.
Let the applicant, Uddeshya Dixit involved in the aforesaid case be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned subject to the following conditions:-
1. The applicant will continue to attend and co-operate in the trial pending before the court concerned on the date fixed after release.
2. He will not tamper with the witnesses.
3. He will not indulge in any illegal activities during the bail period.
It is further directed that the identity, status and residence proof of the sureties be verified by the authorities concerned before they are accepted.
In case of breach of any of the above conditions, the trial court will be at liberty to cancel the bail.
Order Date :- 25.9.2019 Faridul