Allahabad High Court
Satuwa @ Anis vs State Of U.P. on 23 February, 2024
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:32512 Court No. - 46 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 41741 of 2023 Applicant :- Satuwa @ Anis Opposite Party :- State of U.P. Counsel for Applicant :- Sushil Kumar Pandey Counsel for Opposite Party :- G.A.,Pradeep Kumar Mishra Hon'ble Siddharth,J.
Counter-affidavit filed by learned counsel for informant is taken on record.
Heard learned counsel for the applicant; Sri Pradeep Kumar Mishra, learned counsel for informant and learned A.G.A. for the State and perused the material on record.
The instant bail application has been filed on behalf of the applicant, Satuwa @ Anis, with a prayer to release him on bail in Case Crime No. 28 of 2019, under Sections-147, 149, 323, 325, 326A, 452, 307, 506 I.P.C., Police Station- Mahawan, District- Mathura, during pendency of trial.
There is allegation in the FIR that the informant is having enmity with co-accused, Haji Chunnu and his sons for long time. Applicant is one of his sons. All the accused are alleged to have entered into the house of brother of informant. Co-accused, Haji Chunnu, was carrying a container of acid and other accused persons armed with lathi and sariya. All of them beated the son of informant, Imran, badly. Co-accused, Haji Chunnu, threw acid on him. Injured, Shakeem and Imran, suffered serious injuries.
Learned counsel for the applicant has submitted that during trial injured, Imran and Shakeem, had been examined as P.W.-2, P.W.-3 and the informant has been examined as P.W.-1. They have assigned the role of throwing acid on co-accused, Haji Chunnu, when no injury of acid was found on his person. He has further submitted that the applicant has been generally implicated in this case without any specific role. Co-accused, Basaru@Ballu and Hakimuddin@Patley, have already been enlarged on bail vide bail application nos. 42678 of 2023 and 13506 of 2021 respectively. The applicant has been falsely implicated in this case. He has no criminal history to his credit and is languishing in jail since 14.03.2019. The trial in the aforesaid case is not likely to be concluded in near future.
Learned counsel for informant has vehemently opposed the bail application on number of accounts but could dispute the period of detention of applicant and grant of bail to co-accused. he has also not disputed that trial has not been concluded or is at the verge of conclusion.
Per contra learned A.G.A. has opposed the prayer for bail of the applicant by contending that the innocence of the applicant cannot be adjudged at pre-trial stage, therefore, he does not deserves any indulgence. In case the applicant is released on bail, she will again indulge in similar activities and will misuse the liberty of bail.
Regarding long incarceration of under trials prisoners in jail due to delay in conclusion of trial, the Hon'ble Apex Court in re: Union of India vs. K.A. Najeeb reported in AIR 2021 Supreme Court 712 has held in Para 16 of the judgment being reproduced herein below as follows :-
"This Court has clarified in numerous judgments that the liberty guaranteed by Part III of the Constitution would cover within its protective ambit not only due procedure and fairness but also access to justice and a speedy trial. In Supreme Court Legal Aid Committee Representing Undertrial Prisoners v. Union of India, it was held that undertrials cannot indefinitely be detained pending trial. Ideally, no person ought to suffer adverse consequences of his acts unless the same is established before a neutral arbiter. However, owing to the practicalities of real life where to secure an effective trial and to ameliorate the risk to society in case a potential criminal is left at large pending trial, Courts are tasked with deciding whether an individual ought to be released pending trial or not. Once it is obvious that a timely trial would not be possible and the accused has suffered incarceration for a significant period of time, Courts would ordinarily be obligated to enlarge them on bail."
Having considered the submissions of the parties noted above, finding force in the submissions made by the learned counsel for the applicant, keeping in view the uncertainty regarding conclusion of trial; one sided investigation by police, ignoring the case of accused side; applicant being under-trial having fundamental right to speedy trial; larger mandate of the Article 21 of the Constitution of India, considering the dictum of Apex Court in the case of Satendra Kumar Antil Vs. C.B.I. & Another, passed in S.L.P.(Crl.) No. 5191 of 2021, judgement dated 11.7.2022 and 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, let the applicant involved in the aforesaid crime 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 that :-
(i) The applicant shall not tamper with the evidence or threaten the witnesses.
(ii) 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.
(iii) The applicant shall remain present before the Trial Court on each date fixed, either personally or as directed by the Court. In case of his absence, without sufficient cause, the Trial Court may proceed against him under Section 229-A of the Indian Penal Code.
(iv) In case the applicant misuse the liberty of bail during trial and in order to secure his presence, proclamation under Section 82 Cr.P.C. is issued and the applicants fail 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 174-A of the Indian Penal Code.
(v) The applicant 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 Cr.P.C. If in the opinion of the Trial Court absence of the applicant 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 against him in accordance with law.
In case, of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Identity and residence proof of the applicant and sureties be verified by the court concerned before the bonds are accepted.
The court below is directed to conclude the trial against the applicant, as expeditiously as possible, preferably within a period of six months.
Order Date :- 23.2.2024 Abhishek