Allahabad High Court
Ram Bharosi @ Ram Bharasi vs State Of U.P. on 9 November, 2022
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 78 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10610 of 2022 Applicant :- Ram Bharosi @ Ram Bharasi Opposite Party :- State of U.P. Counsel for Applicant :- Vipin Chandra Pandey Counsel for Opposite Party :- G.A. Hon'ble Krishan Pahal,J.
Heard learned counsel for the applicant and Sri R.P. Patel, learned A.G.A. for the State as well as perused the record.
The present anticipatory bail application has been filed on behalf of the applicant in S.S.T. No. 361 of 2013, Complaint Case No. 145 of 2011, under Sections 395, 397 I.P.C. at Police Station- Mansukhpura, District Agra, with a prayer to enlarge him on anticipatory bail.
Learned counsel for the applicant has submitted that the case of the applicant is at par with that of the co-accused person, Nekhram who has already been granted anticipatory bail by Co-ordinate Bench of this Court vide order dated 1.11.2022 passed in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 10533 of 2022. Therefore, the present applicant is also entitled for anticipatory bail. Learned counsel has further submitted that the applicant has no previous criminal history. Learned counsel for the applicant undertakes that he will cooperate in the investigation failing which the State can move appropriate application for vacation of the interim protection.
The prayer for anticipatory bail has been vehemently opposed by learned A.G.A. However, the aforesaid factual aspects of parity to the co-accused and of no criminal history of the applicant have not been disputed by him.
On due consideration to the arguments advance by learned counsel for the applicant as well as learned A.G.A. and considering the nature of accusations and antecedents of the applicant, the applicant, as an interim measure, is liable to be enlarged on anticipatory bail on the ground of parity and in view of the Constitution Bench judgment of Supreme Court in the case of "Sushila Aggarwal Vs. State (NCT of Delhi)-(2020) 5 SCC 1". The future contingencies regarding the anticipatory bail being granted to applicant shall also be taken care of as per the aforesaid judgment of the Apex Court.
In view of the above, the anticipatory bail application of the applicant is allowed on the ground of parity.
In the event of arrest, let the accused-applicant Ram Bharosi @ Ram Bharasi be released forthwith in the aforesaid case crime (supra) on bail on furnishing a personal bond of Rs. 50,000/- and two sureties each in the like amount to the satisfaction of the court concerned/Station House Officer of the police station concerned with the following conditions:-
1. that the applicant shall make himself available for interrogation by a police officer as and when required;
2. that the applicant shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer or tamper with the evidence;
3. that the applicant shall not leave India without the previous permission of the court;
4. that in case charge-sheet is submitted the applicant shall not tamper with the evidence during the trial;
5. that the applicant shall not pressurize/ intimidate the prosecution witness;
6. that the applicant shall appear before the trial court on each date fixed unless personal presence is exempted;
In case of breach of any of the above conditions the court below shall have the liberty to cancel the bail.
It is made clear that observations made hereinabove are exclusively for deciding the instant anticipatory bail application and shall not affect the trial or deciding the regular bail application.
Order Date :- 9.11.2022 Shalini