Allahabad High Court
Ravindra Singh@ Bhallu Singh vs State Of U.P. on 1 August, 2022
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 75 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 40084 of 2021 Applicant :- Ravindra Singh@ Bhallu Singh Opposite Party :- State of U.P. Counsel for Applicant :- Tarun Pratap Singh Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
Supplementary affidavit filed in Court today, is taken on record.
Heard leaned counsel for the applicant, learned A.G.A. for the State-respondent and perused the material brought on record.
The present second bail application has been filed by the applicant in case crime No. 110/2019, under Sections 457, 460 IPC, police station Naraini, District Banda with the prayer to enlarge the applicant on bail. The first bail application was rejected by this Court on merits, vide order dated 24.03.2021.
It has been argued by the learned counsel for the applicant that the applicant is innocent and he has been falsely implicated in this case. The applicant was not named in the first information report. During investigation, merely on the basis of suspicion, he has been falsely implicated in this case. It is submitted that the first bail application of the applicant was rejected by this Court vide order dated 24.03.2021 and after that co-accused Suresh alias Nanhoo Singh has been granted bail by co-ordinate Bench of this Court, copy of which is available on record. Criminal history of the applicant has been duly explained in the supplementary affidavit and regarding his previous conviction under Section 302 IPC, it was stated that he has been granted bail in the appeal by this Court. Learned counsel further submitted that applicant is in judicial custody since 26.11.2019 and that in case, applicant is enlarged on bail, the applicant will not misuse the liberty of bail.
Learned A.G.A. has opposed the the prayer for bail and argued that the applicant has criminal history of 16 cases and he is a previous convict for the offence under Section 302 IPC. It was submitted that the first bail application of the applicant was rejected on merits and in view of the long criminal history and previous conviction of the applicant, the applicant cannot claim parity with co-accused.
After considering submissions of learned counsel for the applicant, criminal history of the applicant and the fact that the applicant is a previous convict and considering all attending facts and circumstances of the case, no case for bail is made out.
Accordingly, the instant second bail application filed on behalf of applicant Ravindra Singh@ Bhallu Singh is rejected.
Order Date :- 1.8.2022 Ashish/Anand