Allahabad High Court
Raj Kumar vs State Of U.P. on 12 September, 2019
Author: Vipin Sinha
Bench: Vipin Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31530 of 2019 Applicant :- Raj Kumar Opposite Party :- State Of U.P. Counsel for Applicant :- Pawan Kumar Dubey Counsel for Opposite Party :- G.A. Hon'ble Vipin Sinha,J.
Heard learned counsel for the applicant and learned A. G. A. for the State.
Applicant has moved the present bail application seeking bail in Case Crime No. 207 of 2019, under Sections 452, 376 I.P.C. and 3/4 Protection of Children From Sexual Offences Act, P.S. Nigohi, District Sahajahanpur.
I have perused the prosecution story as set up in the F.I.R. and also the bail rejection order.
The contention of learned counsel for the applicant is that applicant has been falsely implicated in the present case; much reliance has been placed on the statement of the girl under Section 164 Cr.P.C. copy of which has been annexed at page 37 of the bail application which is self explicit. The girl has denied the entire prosecution story. It is lastly contended that the accused applicant is in jail since 10.07.2017 with no previous criminal history and in case he is released on bail, he will not misuse the said liberty.
The bail application has been vehemently opposed by learned A. G. A. Keeping in view the reasons as stated above, the facts and circumstances of the case as have been discussed at the Bar of this Court, without expressing any opinion on the merits of the case, at this stage, prima facie, a case for bail has been made out. However, the said prima facie view of this Court will not in any manner adversely affect the case of the prosecution.
The prayer for bail is granted. The application is allowed.
Let the applicant Raj Kumar involved in the aforesaid case crime number be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:
i) The applicant shall not tamper with the prosecution evidence.
ii) The applicant shall not threaten or harass the prosecution witnesses.
iii) The applicant shall appear on the date fixed by the trial court.
iv) The applicant shall not commit an offence similar to the offence of which the applicant is accused, or suspected of the commission, of which applicant is suspected.
v) The applicant shall not directly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade the applicant from disclosing such facts to the Court or to any police officer or tamper with the evidence.
In case of default of any of the conditions enumerated above, the learned counsel for the complainant is free to move an application for cancellation of bail before this Court.
Order Date :- 12.9.2019 Ujjawal