Allahabad High Court
Faraz Usmani vs State Of U.P. And Another on 21 April, 2023
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 83 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11063 of 2022 Applicant :- Faraz Usmani Opposite Party :- State of U.P. and Another Counsel for Applicant :- Kamal Krishna Roy,Mohd. Saeed Siddiqui,Rajvendra Singh Counsel for Opposite Party :- G.A. Hon'ble Krishan Pahal,J.
1. Heard Sri Mohd. Saeed Siddiqui, learned counsel for the applicant and Sri Rajesh Mishra, learned A.G.A. for the State as well as perused the record.
2. The present anticipatory bail application has been filed on behalf of the applicant in Case Crime No. 175 of 2022, under Sections 143, 144, 145, 147, 148, 149, 153-A, 153-B, 295-A, 307, 332, 336, 353, 435, 427, 504, 505 (2), 506, 120-B IPC, 4/5 of Explosive Substance Act, 7 of the Criminal Law Amendment Act, 83 of Juvenile Justice (Care and Protection of Children) Act, and 3/4 of the Prevention of Damage to Property Act, Police Station Kareli, District Prayagraj, with a prayer to enlarge him on anticipatory bail.
3. At the very outset, learned counsel for the applicant has stated that the applicant has the apprehension of his arrest and has claimed parity with the co-accused Umar Khalid, who has already been granted anticipatory bail by another Bench of this Court in Criminal Misc. Anticipatory Bail Application u/s 438 Cr.P.C. No. 7627 of 2022 vide order dated 28.11.2022. Learned counsel has next stated that the applicant was granted interim anticipatory bail vide order dated 19.11.2022. Learned counsel has stated that the criminal history of the applicant has been explained. Since the case of the applicant is at par with the co-accused who has already been granted anticipatory bail, the applicant is also entitled for the same on the ground of parity.
4. The prayer for anticipatory bail has been vehemently opposed by learned AGA. However, the aforesaid factual aspect of the parity to the co-accused has not been disputed by him.
5. On due consideration to the arguments advanced by the learned counsel for the parties, the applicant is entitled to be granted anticipatory bail in this case.
6. Without expressing any opinion upon ultimate merits of the case either ways which may adversely affect the trial of the case, the anticipatory bail application of the applicant is allowed on the ground of parity.
7. In the event of arrest of the applicant, Faraz Usmani involved in the aforesaid case crime number, shall be released on anticipatory bail till the conclusion of trial on furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Presiding Officer/Court Concerned, with the conditions that:-
i. that the applicant shall make himself available for interrogation by a police officer as and when required;
ii. that the applicant shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer or tamper with the evidence;
iii. that the applicant shall not leave India without the previous permission of the court;
iv. that in case, the charge-sheet is submitted, the applicant shall not tamper with the evidence during the trial;
v. that the applicant shall not pressurize/ intimidate the prosecution witness;
vi. that the applicant shall appear before the trial court on each date fixed unless personal presence is exempted;
8. In case of breach of any of the above conditions, the court below shall have the liberty to cancel the anticipatory bail of the applicant.
9. It is made clear that observations made in granting anticipatory bail to the applicant shall not in any way affect the learned trial Judge in forming his independent opinion based on the testimony of the witnesses.
(Justice Krishan Pahal) Order Date :- 21.4.2023 Shalini