Allahabad High Court
Ram Gopal Yadav vs State Of U.P. on 4 September, 2024
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:143198 Court No. - 2 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22573 of 2024 Applicant :- Ram Gopal Yadav Opposite Party :- State of U.P. Counsel for Applicant :- Durga Prasad Singh Counsel for Opposite Party :- Chandra Prakash Misra,G.A. Hon'ble Piyush Agrawal,J.
1. Supplementary affidavit filed today on behalf of the applicant is taken on record.
2. Heard learned counsel for the applicant as well as learned Additional Government Advocate for the State of U.P. and perused the record.
3. The present bail application has been filed by the applicant seeking bail in Case Crime No. 274/2023, under Sections 420, 406, 147, 323, 504, 506, 120-B IPC, Police Station- Chauri Chaura, District - Gorakhpur.
4. Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present crime. It is submitted that the offence made against the applicant is civil in nature and it can be decided in the Civil Court. It is further submitted that the involvement of the applicant in the aforesaid case crime is subject matter of the trial which can't be considered at the time of consideration of bail application because of the facts remained unchanged that the applicant is in jail for so long period without holding him the guilty of the offence and without conclusion of trial. It is further submitted that all the offences are triable by Magistrate and maximum punishment is up to seven years. It is next submitted that it is a settled provisions of law that under trial, the detenue is always an innocent person unless and until he has been the guilty of the offence by the trial court so far as trial against the applicant has not yet been concluded and he has not held guilty. The applicant has criminal history of seven cases, which has duly been explained in para no.8 of the instant bail application. It is also submitted that there is no apprehension that after being released on bail, applicant may flee from the course of law or may, otherwise, misuse the liberty of bail and the applicant is in jail since 06.07.2023 and the possibility of conclusion of trial in near future is very bleak.
5. Learned A.G.A. has, however, opposed the prayer for grant of bail.
6. Considering the facts and circumstances of the case, perusing the record and also considering the nature of allegations, arguments advanced by the learned counsel for the parties, and without expressing any opinion on the merit of the case, I find it to be a fit case for granting bail.
7. Let applicant namely Ram Gopal Yadav be released on bail in the aforesaid Case Crime Number on his/her furnishing personal bond and two reliable sureties each of the like amount to the satisfaction of the court concerned subject to following conditions:-
(i) The applicant shall file an undertaking to the effect that applicant 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.
(ii) The applicant shall remain present before the trial court on each date fixed, either personally or through his/her counsel. In case of his absence, without sufficient cause, the trial court may proceed against applicant under Section 229-A of the Indian Penal Code.
(iii) In case, the applicant misuse the liberty of bail during trial and in order to secure presence of the applicant, proclamation under Section 82 Cr.P.C. is issued and the applicant fail to appear before the court on the date fixed in such proclamation, then, the trial court shall initiate proceedings against the applicant, in accordance with law, under Section 174-A of the Indian Penal Code.
(iv) 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 the applicant in accordance with law.
(iv) Every first week of every calendar month, the applicant will appear in person before the Station House Officer of the police station concerned, until trial is concluded.
8. Any violation of above conditions will be treated misuse of bail and learned Court below will be at liberty to pass appropriate order in the matter regarding cancellation of bail.
9. The bail application is finally disposed of.
Order Date :- 4.9.2024 Pravesh Mishra (Piyush Agrawal, J.)