Allahabad High Court
Imran @ Ayee vs State Of U.P. on 8 January, 2021
Author: Pradeep Kumar Srivastava
Bench: Pradeep Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 42587 of 2020 Applicant :- Imran @ Ayee Opposite Party :- State of U.P. Counsel for Applicant :- Sunil Kumar Counsel for Opposite Party :- G.A. Hon'ble Pradeep Kumar Srivastava,J.
Heard Sri Sunil Kumar, learned counsel for the applicant, learned A.G.A. for the State and perused the record of the present bail application.
The present bail application has been filed by the applicant Imran @ Ayee with a prayer to enlarge him on bail in Case Crime No. 617 of 2019, under Sections 302, 201, 404, 411 I.P.C., Police Station Kotwali Dehat, District Bulandshahar.
Learned counsel for the applicant has submitted that the applicant is in jail since 20.8.2019 and investigation police has submitted charge sheet against the applicant. It is further submitted that in the FIR allegation was made that the deceased went with the accused and, thereafter, he did not return and dead body was found. It is further submitted that only on the basis of this evidence and on account of suspicion, he was implicated in this case. Later on after being arrested by the police, confessional statement was manipulated and fake recovery of knife which is alleged to have been used in the commission of the offence was made. It is further submitted that there is no direct evidence or any eye witness account and the whole case is proceeded on the basis of last seen evidence and suspicion. It is further submitted that accused applicant has no criminal history and he is prepared to furnish sureties and bonds and there is no possibility of his either fleeing away from the judicial process or tampering with the evidence. Applicant is languishing in jail since 20.8.2019 and undertakes that he will not misuse the liberty of bail, if granted and cooperate in trial.
Learned A.G.A. has vehemently opposed the prayer for grant of bail to the applicant but could not dispute the aforesaid facts as argued by the learned counsel for the applicant. He has further submitted that after investigation, the police has submitted charge sheet against the accused.
Upon hearing the submissions made by learned counsel of both sides, considering the contention made above, and without commenting on the merits of the case, I find it to be a fit case for bail.
Let the applicant involved in aforesaid case crime be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the court concerned, subject to the following conditions:-
(i) The applicant will co-operate with the trial and remain present personally on each and every date fixed for framing of charge, recording of evidence as well as recording of statement under Section 313 Cr.P.C. or through counsel on other dates and in case of absence without sufficient cause, it will be deemed that applicant is abusing the liberty of bail enabling the court concerned to take necessary action in accordance with the provisions of Section 82 Cr.P.C. or Sections 174A and 229A I.P.C.
(ii) The applicant will not tamper with the prosecution evidence and will not delay the disposal of trial in any manner whatsoever.
(iii) The applicant will not indulge in any unlawful activities.
The identity, status and residential proof of sureties will be verified by court concerned and in case of breach of any of the conditions mentioned above, court concerned will be at liberty to cancel the bail and send the applicant to prison.
Order Date :- 8.1.2021 Mini