Allahabad High Court
Shoaib Akhtar vs State Of U.P. on 22 March, 2021
Author: Ali Zamin
Bench: Ali Zamin
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 70 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 43718 of 2020 Applicant :- Shoaib Akhtar Opposite Party :- State of U.P. Counsel for Applicant :- Sanjai Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Ali Zamin,J.
Learned counsel for the applicant has filed rejoinder affidavit today in the Court, which is taken on record.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.
The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No.217 of 2020, under Sections 419, 420, 467, 406 IPC & Section 66 Information and Technology Act, Police Station Kotwali Padrauna, District Kuhinagar.
Learned counsel for the applicant submits that according to the prosecution case in account of the applicant Rs.34,35,219/-, in the account of co-accused Tasleem Rs.4,63,531/- and in the account of co-accused Karan Rs.29,43,296/- were transferred and withdrawn. He further submits that applicant is illiterate and labour class person even he cannot operate online banking. He further submits that he has falsely been implicated in the present case. He further submits that the co-accused Tasleem and Karan Kumar have been granted bail by this Court vide orders dated 17.02.2021 and 09.02.2021 in Criminal Misc. Bail Application Nos.41778 of 2020 and 35926 of 2020, respectively. Therefore, the applicant is entitled for bail on the ground of parity and there is no possibility of the applicant of fleeing away from the judicial process or tampering with the witnesses and, in case, the applicant is enlarged on bail, the applicant shall not misuse the liberty of bail. It is next contended that there is no criminal history of the applicant and he is languishing in jail since 04.07.2020.
Per contra, learned A.G.A. has opposed the bail prayer of the applicant but could not dispute the aforesaid fact that co-accused have already been released on bail.
Considering the facts and circumstances of the case as well as submissions advanced by learned counsel for the parties, enlargement of co-accused on bail and also perusing the material on record, without expressing any opinion on merit of the case, the applicant is entitled for bail, let the applicant- Shoaib Akhtar involved in aforesaid case crime be released on bail on his/her furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned, subject to the following conditions :-
(i) The applicant shall file an undertaking to the effect that he will not tamper with the evidence and will not pressurize/intimidate the prosecution witnesses and will cooperate with the trial. The 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 counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 229-A of the Indian Penal Code.
(iii) In case, the applicant misuses the liberty of bail during trial and in order to secure his presence proclamation under Section 82 Cr.P.C. is issued and the applicant fails 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.
(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 him in accordance with law.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing. In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Order Date :- 22.3.2021/Zafar