Allahabad High Court
Saddam Husain vs State Of U.P. And 3 Others on 24 April, 2024
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:71740 Court No. - 77 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15599 of 2024 Applicant :- Saddam Husain Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Jitendra Singh Counsel for Opposite Party :- G.A. Hon'ble Rajeev Misra,J.
1. Heard Mr. Jitendra Singh, the learned counsel for applicant and the learned A.G.A. for State
2. Perused the record.
3. This repeat application for bail has been filed by applicant-Saddam Husain seeking his enlargement on bail in Case Crime No. 49 of 2023 under Sections 376 I.P.C. and Sections 5 /6, POCSO Act, Police Station-Golhaura, District-Siddharth Nagar, during the pendency of trial i.e. Special Sessions Case No. 608 of 2023 (State Vs. Saddam Husain) under Section 376 I.P.C. and Sections 5 /6, POCSO Act, Police Station-Golhaura, District-Siddharth Nagar now pending in the Court of Additional Sessions Judge/Special Judge (POCSO Act), Siddharth Nagar.
4. At the very outset, the learned A.G.A. submits that notice issued to opposite party-2, first informant has been served on 18.04.2024. However, inspite of service of notice, no one has put in appearance on behalf of first informant/opposite party-2 to oppose this repeat application for bail.
5. First bail application of applicant was rejected by this Court by a detailed order dated 21.11.2023 passed in Criminal Misc. Bail Application No. 47825 of 2023 (Saddam Husain Vs. State of U.P. and 3 others). For ready reference, the said order is reproduced herein under:
"1. Heard Mr. Vijay Prakash Chaturvedi, the learned counsel for applicant and the learned A.G.A. for State.
2. Perused the record.
3. This application for bail has been filed by applicant-Saddam Husain seeking his enlargement on bail in Case Crime No. 49 of 2023, under Section 376 IPC and Sections 5/6 POCSO Act, Police Station-Golhaura, District-Siddharth Nagar during the pendency of trial.
4. At the very outset, the learned A.G.A. submits that notice of present application for bail has already been served upon first informant-opposite party 2 on 01.11.2023. However, in spite of service of notice, no one has put in appearance on behalf of first informant-opposite party 2 to oppose this application for bail.
5. Record shows that an FIR dated 26.04.2023 was lodged by the first informant/prosecutrix namely X and was registered as Case Crime No. 49 of 2023, under Section 376 IPC, Police Station-Golhaura, District-Siddharth Nagar. In the aforesaid FIR, applicant-Saddam Husain has been nominated as solitary named accused.
6. The gravamen of the allegations made in the FIR is to the effect that named accused by extending false promise of marriage repeatedly dislodged the modesty of the prosecutrix for the last 2 years. The FIR further records that subsequently on the dictates of elders of the village, the applicant agreed to solemnize marriage with the prosecutrix. However, ultimately, he resiled from the same.
7. After above-mentioned FIR 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 was recorded under Section 161 Cr.P.C. Same is on record at page 24 of the paper book. The prosecutrix in her aforesaid statement has fully supported the FIR. Subsequent to above, the prosecutrix was requested for her internal medical examination. The prosecutrix in her statement before the Doctor, who medically examined her, has rejoined her previous statement under Section 161 Cr.P.C. However, the Doctor, who medically examined the prosecutrix, did not find any injury on her body so as to denote commission of deliberate or foreceful sexual assault. However, with regard to the private part of the prosecutrix, the Doctor has opined as under:-
"Hymen - Old torn healed tags."
8. Certain samples were collected from the body of prosecutrix for pathological examination. However, according to the learned A.G.A., the results of the same are in negative. As per the medical opinion, the prosecutrix is said to be aged about 19 years. Thereafter, the statement of the prosecutrix was recorded under Section 164 Cr.P.C. Same is on record at page 35 of the paper book. The prosecutrix in her aforesaid statement has re-affirmed her previous statement under Section 161 Cr.P.C.
9. During course of investigation, Investigating Officer recovered the extract of the Family Register of the prosecutrix wherein her date of birth is mentioned as 16.08.2003. The FIR giving rise to present criminal proceedings was lodged on 26.04.2023. As such, the prosecutrix was aged about 20 years and 3 months on the date FIR was lodged. On the basis of above and other material collected by Investigating Officer during course of investigation, he came to the conclusion that complicity of applicant is fully established in the crime in question. He, accordingly, submitted the charge sheet dated 31.07.2023 whereby applicant has been charge sheeted under Sections 376 IPC and Sections 5/6 POCSO Act.
10. Learned counsel for applicant contends that though the applicant is named as well as charge sheeted accused yet he is liable to be enlarged on bail. With reference to the material on record, he contends that as per the medical opinion, the prosecutrix was aged about 20 years on the date of her medical examination i.e. 28.04.2023. As per the date of birth recorded in the Family Register i.e. 16.08.2003, the prosecutrix was aged about 20 years and 3 months on the date of lodging of the FIR i.e. 26.04.2023. As such, the prosecutrix is major. He has then invited the attention of Court to the statements of the prosecutrix recorded under Sections 161/164 Cr.P.C. and on basis thereof, he contends that the FIR is highly belated as the dates of occurrences have not been mentioned in the FIR. Moreover, since the prosecutrix was in consensual relationship with the applicant, therefore, no criminality can be said to have been committed by applicant. He, therefore, submits that applicant is liable to be enlarged on bail.
11. 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 19.05.2023. As such, he has undergone more than 6 months of incarceration. The police report in terms of Section 173(2) Cr.P.C. has already been submitted. As such, the entire evidence sought to be relied upon by the prosecution against applicant stands crystallized. However, up to this stage, no such circumstance has emerged on record necessitating the custodial arrest of applicant during the pendency of trial. On the above premise, he submits 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 the trial.
12. Per contra, the learned A.G.A. has opposed the prayer for bail. He contends that since applicant is a named and charge sheeted accused, therefore, he does not deserve any indulgence by this Court. The prosecutrix is a young girl aged about 19 years whose modesty has been repeatedly and continuously dislodged by the applicant for the last two years. The applicant developed affinity with the prosecutrix by extending a promise of marriage from which, he has subsequently resiled inasmuch as, the applicant has failed to perform marriage with the prosecutrix up to this stage. The prosecutrix is a young girl aged about 20 years, whose life has been put into peril. Reference has also been made to the following judgments of the Supreme Court in (i). Sonu alias Subhash Kumar Vs. State of U.P., 2021 SCC OnLine SC 181, (ii). Pramod Suryabhan Pawar Vs. State of Maharashtra, 2019 SCC OnLine SC 1073, (iii). Maheshwar Tigga Vs. State of Jharkhand (2020) 10 SCC 108, (iv). Mandar Deepak Pawar Vs. State of Maharashtra and Another, 2022 Live Law (SC) 649 & (v). Naim Ahmed Vs. State (NCT of Delhi), 2023 SCC OnLine SC 89. On the aforesaid premise, the learned A.G.A. contends that the issue regarding promise of marriage is a factual issue and can be decided only during the course of trial. However, since there is nothing on record to even prima-facie show that no promise of marriage was extended by applicant or the prosecution of applicant is false or malicious, therefore, applicant does not merits grant of bail. He, therefore, contends that in view of above no sympathy be shown by this Court in favour of applicant. He thus submits that the bail application is liable to be rejected.
13. When confronted with above, the learned counsel for applicant could not overcome the same.
14. Having heard, the learned counsel for applicant, the learned A.G.A. for State, upon perusal of record, evidence, nature and gravity of offence, complicity of accused, accusations made coupled with the fact that since the objections raised by the learned A.G.A. in opposition to the present application for bail could not be dislodged by the learned counsel for applicant with reference to the record, 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 comments on the merits of the case, this Court does not find any good or sufficient ground to enlarge the applicant on bail.
15. As a result, present application for bail fails and is liable to be rejected.
16. It is accordingly rejected.
Order Date :- 21.11.2023 "
6. Learned counsel for applicant contends that subsequent to above order dated 21.11.2023, the trial of applicant commenced before court below by means of aforementioned sessions trial. The prosecutrix has deposed before court below as P.W.-1 whereas her sister has deposed before court below as P.W.-2. Their statement-in-chief/examination-in-chief have been brought on record as Annexures 9 and 10 of the affidavit filed in support of present repeat application for bail. With reference to above, the learned counsel for applicant contends that both the witnesses, who have deposed before court below upto this stage have not supported the F.I.R. On the above premise, it is thus urged by the learned counsel for applicant that since the prosecutrix as well as the other witness, who have deposed before court below have not supported the F.I.R., therefore, no useful purpose shall be served in prolonging the custodial arrest of applicant. It is thus contended that in case the applicant is enlarged on bail then it cannot be said that he shall either terrorize the witnesses or hamper the course of trial. He therefore submits that applicant is liable to be enlarged on bail.
7. 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 custody since 19.05.2023. As such, he has undergone more than 11 months of incarceration. The police report (charge-sheet) in terms of Section 173 (2) Cr.P.C. has already been submitted, therefore, the entire evidence sought to be relied upon by the prosecution against applicant stands crystallised. However, upto this stage, no such incriminating circumstance has emerged on record necessitating the custodial arrest of applicants during the pendency of trial. On the cumulative strength of above, he submits 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 the trial.
8. Per contra, the learned A.G.A. has opposed the prayer for bail. However, the learned A.G.A. could not dislodge the factual and legal submissions urged by the learned counsel for applicant with reference to the record at this stage.
9. Having heard the learned counsel for applicant, the learned A.G.A. for State, the learned counsel representing first informant and upon consideration of material on record, evidence, gravity and nature of offence, accusations made as well as complicity of applicant, coupled with the fact that prosecutirx and her sister have deposed before court below as P.W.-1 and P.W.-2, both the witnesses examined upto this stage have not supported the F.I.R., as such no good ground exists to prolong the custodial arrest of applicant, in view of above in case applicant is enlarged on bail, then it cannot be said that he shall either terrorize the witnesses or shall hamper the course of trial, charge sheet (police report) has already been submitted against applicant therefore the entire evidence sought to be relied upon by the prosecution against applicant stands crystalized, yet in spite of above, no such incriminating circumstance could be pointed out by the learned A.G.A. from the record necessitating the custodial arrest of applicant during the pendency of trial, the judgement of Apex Court in Sumit Subhashchandra Gangwal Vs. State of Maharashtra, 2023 LiveLaw (SC) 373 (Paragraph 6), the clean antecedents of applicant, the period of incarceration undergone, therefore irrespective of the objections raised by the learned A.G.A. in opposition to present application for bail but without expressing any opinion on the merits of the case, applicant has made out a case for bail.
10. Accordingly, present 2nd application for bail is allowed.
11. Let the applicant-Saddam Husain involved in aforesaid case crime number 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 which are being imposed in the interest of justice:-
(i) Applicant will not tamper with prosecution evidence.
(ii) Applicant will abide the orders of court, will attend the court on every date and will not delay the disposal of trial in any manner whatsoever.
(iii) Applicant will not indulge in any unlawful activities.
(iv) Applicant will not misuse the liberty of bail in any manner whatsoever.
12. The identity, status and residential proof of sureties will be verified by court concerned and in case of breach of any of the conditions mentioned above, court concerned will be at liberty to cancel the bail of applicant and send him to prison Order Date :- 24.4.2024 YK