Allahabad High Court
Paras Nath Yadav vs State Of U.P. on 21 July, 2023
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:145727 Court No. - 64 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26832 of 2023 Applicant :- Paras Nath Yadav Opposite Party :- State of U.P. Counsel for Applicant :- Matiur Rehman Khan,Farhan Khan Counsel for Opposite Party :- G.A.,Praveen Kumar Pandey Hon'ble Siddharth,J.
Heard Sri N.I. Jafri, learned Senior Counsel assisted by Sri M.R. Khan, learned counsel for the applicant; Sri Praveen Kumar Pandey, learned counsel for the informant; learned A.G.A. for the State and perused the material on record.
The instant bail application has been filed on behalf of the applicant, Paras Nath Yadav, with a prayer to release him on bail in S.T. No. 218 of 2022, Case Crime No. 245 of 2021, under sections 147, 148, 149, 323, 302, 307, 336, 34 IPC, P.S. Barhaj, District Deoria, during pendency of trial.
Learned counsel for the applicant has contended that the co-accused, Ajay Yadav, has been granted bail by this Court on 23.3.2023 in Criminal Misc. Bail Application No.54056 of 2022. The case of the applicant stands on identical footing, hence the applicant is also entitled for bail on the ground of parity for the reasons given in bail application of co-accused. The applicant is languishing in jail since 14.12.2021.
Learned AGA and learned counsel for the informant have opposed the prayer for bail, but do not dispute the claim of parity.
Let the applicant involved in aforesaid case be released on bail on 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) The applicant shall not tamper with the evidence or threaten the witnesses.
(ii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates 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.
(iii) The applicant shall remain present before the Trial Court on each date fixed, either personally or as directed by the Court. In case of his absence, without sufficient cause, the Trial Court may proceed against him under Section 229-A of the Indian Penal Code.
(iv) In case the applicant misuse the liberty of bail during trial and in order to secure his presence, proclamation under Section 82 Cr.P.C. is issued and the applicants fail 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 of the Indian Penal Code.
(v) The applicant shall remain present in person before the Trial Court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) 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.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Identity and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
Order Date :- 21.7.2023 Ruchi Agrahari