Allahabad High Court
Danish vs State Of U.P. And Another on 2 May, 2023
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- CRIMINAL APPEAL No. - 3186 of 2022 Appellant :- Danish Respondent :- State of U.P. and Another Counsel for Appellant :- Arun Kumar Singh Counsel for Respondent :- G.A.,Sarvesh Chandra Mishra Hon'ble Siddharth,J.
Heard learned counsel for the appellant; learned AGA for opposite party no.1; Sri Sarvesh Chandra Mishra, learned counsel for opposite party no.2 and perused the material placed on record.
The present criminal appeal under Section 14-A(2) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant to set aside the impugned order dated 6.4.2022 whereby the Special Judge, SC/ST Act, Kanpur Nagar, has rejected the bail application of the appellant moved by him in Case Crime No. 384 of 2020, under Sections 302, 201, 394, 411, 120-B, 34 IPC and Section 3(2)(V) SC/ST Act, Police Station Rail Bazar, District Kanpur Nagar.
This is second criminal appeal of the appellant. First criminal appeal was rejected by co-ordinate Bench of this Court on 12.2.2021, which is not available.
After rejection of the first criminal appeal by this Court, the appellant approached the court below again, but his application was again rejected by the order dated 6.4.2022 and hence this appeal has been filed by the appellant.
Learned counsel for the appellant has submitted that before the trial court, only one prosecution witness has been examined out of 14 witnesses till date. On the recovery of two payals from the appellant, at the most he can be implicated under Section 411 IPC. The appellant has been falsely implicated in this case. No one has seen the incident. It is a case of malicious prosecution of the appellant under the provisions of SC/ST Act. He has no criminal history to his credit and is languishing in jail since 8.8.2020. In case, the appellant is released on bail, he will not misuse the liberty of bail.
Per contra, learned A.G.A. has supported the order passed by the Sessions court and vehemently opposed the prayer for grant of bail to the appellant and submits that the allegations involved are very serious in nature. But he could not point out any material to the contrary. He further submits that in case the appellant is released on bail, he will again indulge in similar activities and will misuse the liberty of bail.
It appears from the arguments advanced by the counsel for the parties and from perusal of material on record that the court below has not properly considered the case of the appellant. Hence, in view of above consideration, the order of rejection of bail passed by the court below dated 6.4.2022 is, hereby, set aside.
Having considered the submissions of the parties noted above, finding force in the submissions made by the learned counsel for the appellant; keeping in view uncertainty regarding conclusion of trial; one sided investigation by police, ignoring the case of accused side; appellant being under-trial having fundamental right to speedy; larger mandate of the Article 21 of the Constitution of India, considering 5-6 times overcrowding in jails over and above their capacity by under trials and without expressing any opinion on the merits of the case, Court is of the opinion that the appellant is entitled to be enlarged on bail.
Let appellant, Danish, be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties each in the like amount to the satisfaction of the court concerned subject to the following conditions:
(i) The appellant 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.
(ii) The appellant shall not pressurize/intimidate the prosecution witnesses.
(iii) The appellant 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 of Cr.P.C.
(iv) The appellant 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 the trial court.
(v) The appellant shall remain present before the trial court on each date fixed, either personally or through his counsel.
(vi) The appellant shall not indulge in any criminal activity or commission of any crime after being released on bail.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail. If in the opinion of the trial court that absence of the appellant 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 in accordance with law.
The trial court may make all possible efforts/endeavour and try to conclude the trial expeditiously in accordance with law after the release of the appellant, if there is no other legal impediment.
It is made clear that the observations made in this order are limited to the purpose of determination of this bail application and will in no way be construed as an expression on the merits of the case. The trial court shall be absolutely free to arrive at its independent conclusions on the basis of evidence led unaffected by anything said in this order.
The criminal appeal is allowed.
The court below is directed to conclude the trial against the applicant, as expeditiously as possible, preferably within a period of one year.
The Registrar (Compliance) of this Court is directed to communicate this order to the court concerned forthwith.
Order Date :- 2.5.2023 Ruchi Agrahari