Allahabad High Court
Saraju Prasad Yadav vs State Of U.P. on 18 June, 2021
Author: Umesh Kumar
Bench: Umesh Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22724 of 2021 Applicant :- Saraju Prasad Yadav Opposite Party :- State of U.P. Counsel for Applicant :- Tribhuwan Singh Counsel for Opposite Party :- G.A. Hon'ble Umesh Kumar,J.
Heard learned counsel for the applicant and learned A.G.A. for the State and gone through the record.
This bail application has been moved on behalf of accused-applicant-Saraju Prasad Yadav, who is involved in Case Crime No. 523 of 2020 under Section 302 I.P.C., Police Station-Bhoganipur, District-Kanpur Dehat.
Learned counsel for the applicant submits that applicant is innocent and has falsely been implicated in the case; the applicant is not named in the F.I.R. There is no direct or indirect evidence against the applicant to connect him with the instant offence except his alleged confessional statement made before the police which, too, is, inadmissible in the eye of law. During investigation or till date no other evidence has been collected or produced before the court. The applicant is in jail since 25.10.2020 and that in the wake of heavy pendency of cases in the Court, there is no likelihood of any early conclusion of trial and thus, the applicant is entitled for indulgence.
Learned A.G.A. appearing for the State has opposed the prayer for bail.
Keeping in view the nature of offence, evidence, complicity of the accused, severity of punishment, submissions of the learned counsel for the parties and without touching the merits of the case, the accused applicant is entitled for bail.
Let the above mentioned applicant involved in 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 :-
1. The applicant shall not tamper with the prosecution evidence, shall cooperate in the investigation or trial and will not indulge in any criminal activity or commission of any crime after being released on bail.
2. In case of breach of any of the conditions, it shall be a ground for cancellation of bail. Identity, status and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
3. However, if due to Covid-19 pandemic, the Sub-ordinate Court is under lockdown, the applicant shall be enlarged on bail on execution of personal bond without sureties till normal functioning of the courts is restored. The accused will furnish sureties to the satisfaction of the court below within a month after normal functioning of the courts are restored.
4. The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad.
5. 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.
It is made clear that in the event the Sub-ordinate Court is functional as usual then the normal procedure/ mode of filing bail bonds and two sureties each in the like amount to the satisfaction of the Court concerned will be adopted.
Order Date :- 18.6.2021 MN/-