Allahabad High Court
Bhanu Singh Chaudhary vs State Of U.P. And Another on 27 July, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:150683 Court No. - 85 Case :- CRIMINAL APPEAL No. - 9465 of 2022 Appellant :- Bhanu Singh Chaudhary Respondent :- State of U.P. and Another Counsel for Appellant :- Pawan Kumar Counsel for Respondent :- G.A. Hon'ble Mayank Kumar Jain,J.
List has been revised. Despite service of notice upon the opposite party no.2, no one appears on his behalf.
Heard learned counsel for the appellant, learned AGA for opposite party no.1 and perused the material placed on record.
The present criminal appeal under Section 14-A(2) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant to set aside the impugned order dated 02.09.2022 whereby the Special Judge, SC/ST Act, Maharajganj has rejected the bail application of the appellant moved by him in Case Crime No. 111 of 2022, under Sections 376, 504, 506 of IPC, and Section 3(2)V of SC/ST Act, Police Station Kulhui, District Maharajganj.
The case of the prosecution as unfolded in the FIR is that on 16.07.2022 at around 9.00 pm the appellant called the prosecutrix near the 'pokhar' at the village and committed obscene activities. On making protest he abused the prosecutrix.
Learned counsel for the appellant has submitted that appellant is innocent and has been falsely implicated in this case. There is no allegation in the FIR that appellant addressed any caste related words to the prosecutrix. In her statement under Section 161 Cr.P.C. she stated that she knew the appellant since last two years and she was having love affair with him and appellant established physical relations on the pretext of marriage. It is submitted that victim is the consenting party. As per the High School certificate she is major. In her statement under Section 164 Cr.P.C. she reiterated the statement given under Section 161 Cr.P.C. No kind of injury relating to forcibly assault is observed during her medical examination report. It is a case of malicious prosecution under the provisions of S.C./S.T. Act. Applicant is languishing in jail since 22.07.2023 having no criminal history. In case, the appellant is released on bail, he will not misuse the liberty of bail.
Per contra, learned A.G.A. has supported the order passed by the Sessions court and vehemently opposed the prayer for grant of bail to the appellant and submits that the allegations involved are very serious in nature but he could not point out any material to the contrary.
It appears from the arguments advanced by the counsel for the parties and from perusal of material on record that the trial court has not properly considered the case of the appellant. Hence, in view of above consideration, the order of rejection of bail passed by the trial court dated 2.9.2022 is, hereby, set aside.
Having considered the submissions of the parties noted above, finding force in the submissions made by the learned counsel for the appellant; appellant being under-trial having fundamental right to speedy; larger mandate of the Article 21 of the Constitution of India, considering 5-6 times overcrowding in jails over and above their capacity by under trials and without expressing any opinion on the merits of the case, Court is of the opinion that the appellant is entitled to be enlarged on bail.
Let appellant, Bhanu Singh Chaudhary be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties each in the like amount to the satisfaction of the court concerned subject to the following conditions:
(i) The appellant 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.
(ii) The appellant shall not pressurize/intimidate the prosecution witnesses.
(iii) The appellant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) recording of statement under Section 313 of Cr.P.C.
(iv) The appellant 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 the trial court.
(v) The appellant shall remain present before the trial court on each date fixed, either personally or through his counsel.
(vi) The appellant shall not indulge in any criminal activity or commission of any crime after being released on bail.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail. If in the opinion of the trial court that absence of the appellant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed in accordance with law.
The trial court may make all possible efforts/endeavour and try to conclude the trial expeditiously in accordance with law after the release of the appellant, if there is no other legal impediment.
It is made clear that the observations made in this order are limited to the purpose of determination of this bail application and will in no way be construed as an expression on the merits of the case. The trial court shall be absolutely free to arrive at its independent conclusions on the basis of evidence led unaffected by anything said in this order.
The criminal appeal is allowed.
Order Date :- 27.7.2023 Mohit