Allahabad High Court
Pradeep Bot vs State Of U.P. Thru. Prin. Secy. Home Lko. on 18 August, 2025
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:48170 Court No. - 12 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6506 of 2024 Applicant :- Pradeep Bot Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. Counsel for Applicant :- Shailendra Kumar Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
The certified copy of the statement of PW-3 and PW-4 provided today by learned counsel for the applicant is taken on record.
Heard learned counsel for the applicant, learned AGA for the State and perused the record.
In the prosecution case, it is alleged that the daughter of the complainant got married with the applicant 12 years back. It is further alleged that on 25.3.2023 in the night, the accused-applicant has committed the murder of the victim and the dead body has been hidden in the drain situated in front of the house.
Learned counsel for the applicant submits that the applicant is innocent. As per the post-mortem report, there are seven ante-mortem injuries. Cause of death is ante-mortem head injury. However, there is no eye-witness to the incident. Even the alleged hearsay witnesses, who are neighbours of the applicant, have been declared hostile. The fact witnesses i.e.,PW-1, PW-3 andPW-4 have also turned hostile.
It is further submitted that the applicant has explained the criminal history of two cases in the supplementary affidavit and he is languishing in jail since 26.3.2023. There is no possibility of the applicant of fleeing away after being released from jail or tampering with the witnesses. In case the applicant is enlarged on bail, he shall not misuse the liberty of bail.
Learned A.G.A. has opposed the prayer for bail but could not dispute the aforesaid facts as argued by the learned counsel for the applicant.
On due consideration to the submissions advanced, perusal of the record so also the fact thatthe fact witnesses i.e.,PW-1, PW-3 andPW-4 have turned hostile;the applicant has duly explained the criminal history; he is languishing in jail for more than two years i.e., since 26.3.2023and without expressing any opinion on the merits of the case, I find it to be a fit case for enlarging the applicant on bail.
Accordingly, the bail application is allowed.
Let the applicant-Pradeep Botinvolved in Case Crime No. 142 of 2023, under Sections 302, 201 I.P.C., Police Station- Motipur, District- Bahraich, 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 with the following conditions which are being imposed in the interest of justice:-
(i) The applicant will not tamper with the evidence during the trial.
(ii) The applicant will not pressurize/ intimidate the prosecution witness.
(iii) 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.
(iv) 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.
(v) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him in accordance with law.
(vi) In case, the applicant misuses the liberty of bail during trial and in order to secure his presence proclamation under Section 84 B.N.S.S. 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 209 of B.N.S. Order Date :- 18.8.2025 Shravan