Allahabad High Court
Ajay Sharma vs Union Of India on 27 June, 2025
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:100424 Court No. - 66 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2984 of 2025 Applicant :- Ajay Sharma Opposite Party :- Union of India Counsel for Applicant :- Rakesh Kumar Srivastava Counsel for Opposite Party :- A.S.G.I.,Sanjay Dwivedi Hon'ble Siddharth,J.
Heard learned counsel for the applicant and Shri Sanjay Dwivedi, learned counsel appearing on behalf of opposite party.
There is allegation against the applicant in the FIR of regarding recovery of drugs.
Counsel for the applicant submits that applicant has been falsely implicated in the present case by the police. It has been further submitted that recovery of Diclofenac Sodium and Paracetamol Tablets IP (Oxalgin DP) having quantity of 2600 strips of 15 tablets each (MRP Rs.134.64) costing Rs. 3,50,064/- and Amoxycillin and Potassium Clavulanate Tablet IP (Augmentin 625 DUO), having quantity of 510 Strips of 10 Tablets each (MRP 204.85) costing Rs.1,04,473/-, from premises of Rustom Industries and not from the possession of applicant. He has been falsely implicated to save Rustom, the owner of Rustom Industries.
The applicant is in jail since 27.9.2024 and has no criminal history to his credit.
On the other hand learned A.G.A has opposed the prayer for bail.
Keeping in view the nature of the offence, evidence, complicity of the accused, submissions of the learned counsel for the parties noted above, finding force in the submissions made by the learned counsel for the applicant, larger mandate of the Article 21 of the Constitution of India, considering the dictum of Apex Court in the case of Manish Sisodia vs. Directorate of Enforcement, 2024 LawSuit (SC) 677 and considering 5-6 times overcrowding in jails over and above their capacity by the under trials and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.
Let the applicant, Ajay Sharma, involved in Complaint Case No.CDSO-NZ 15471 of 2024, under Sections 18(a) & (c), 17(B), 27 of Drug and Cosmetic Act, 1940, Police Station Pilakhuva, District Hapur, 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 subject to following conditions. Further, before issuing the release order, the sureties be verified.
(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 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.
(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, status and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
Order Date :- 27.6.2025 Vandana Y.