Allahabad High Court
Gautam Gambhir @ Gambhir vs State Of U.P. on 10 April, 2025
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:53259 Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36995 of 2024 Applicant :- Gautam Gambhir @ Gambhir Opposite Party :- State of U.P. Counsel for Applicant :- Ram Ker Singh,Shiva Priya Prasad,Vineet Singh Parmar Counsel for Opposite Party :- Ajay Dubey,G.A. Hon'ble Siddharth,J.
List has been revised.
Heard Sri Nitin Sharma, learned counsel for the applicant; Sri Ajay Dubey, learned counsel for informant as well as the learned AGA for the State and perused the material placed on record.
The instant bail application has been filed on behalf of the applicant, Gautam Gambhir @ Gambhir, with a prayer to release him on bail in Case Crime No. 269 of 2024, under Sections- 191(2), 191(3), 190, 115(2), 109, 352, 351(3) of B.N.S., Police Station- Etmadpur, District- Agra, during pendency of trial.
There is allegation against the applicant and 15 other accused in the F.I.R. of making attempt on the life of three injured persons.
Learned counsel for the applicant has submitted that the applicant has been falsely implicated in this case on general allegations alongwith 15 other co-accused. No specific role has been assigned to the applicant. He has no criminal history to his credit and is languishing in jail since 30.08.2024. The trial in the aforesaid case is not likely to be concluded in near future.
Per contra learned A.G.A. has opposed the prayer for bail of the applicant by contending that the innocence of the applicant cannot be adjudged at pre-trial stage, therefore, he does not deserves any indulgence. In case the applicant is released on bail, he will again indulge in similar activities and will misuse the liberty of bail.
Having considered the submissions of the parties noted above, finding force in the submissions made by the learned counsel for the applicant, keeping in view the uncertainty regarding conclusion of trial; one sided investigation by police, ignoring the case of accused side; applicant being under-trial having fundamental right to speedy trial; larger mandate of the Article 21 of the Constitution of India, considering the paragraph no.53 of Apex Court in the case of Manish Sisodia Vs. Directorate of Enforcement 2024, (SC)LawSuit 677 and 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, let the applicant involved in the aforesaid crime 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 that :-
(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 :- 10.4.2025///Abhishek