Allahabad High Court
Jay Kant Bajpai Alias Jay vs State Of U.P. on 30 May, 2025
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:94391 Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18067 of 2025 Applicant :- Jay Kant Bajpai Alias Jay Opposite Party :- State of U.P. Counsel for Applicant :- Bhupendra Pal,Pramod Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Siddharth,J.
Heard learned counsel for the applicant, Shri Pramod Kumar Srivastava; Shri Vikas Sahai, learned A.G.A for the State and perused the record.
This is the second bail application. The first bail application was rejected by the coordinate Bench of this court vide order dated 30.5.2023 by a reasoned and detailed order.
There are allegations in the First Information Report against 21 named and 60-70 unknown accused of causing incident dated 2.7.2020, which led to murder of eight police personnels.
Learned counsel for the applicant submits that there are 102 prosecution witnesses and only 13 out of them have been examined till date.Co-accused, Uma Shankar Yadav @ Tanke, whose first bail application was rejected vide order dated 30.9.2022 by another coordinate Bench of this court has been directed to be enlarged on bail vide Bail Application No. 28837 of 2024 by the order dated 8.5.2025. There is remote possibility of conclusion of trial at early stage.Number of co-accused, whose first bail application was rejected, have been granted bail by this court.The applicant is in jail since 20.7.2020 and has no criminal history to his credit.
On the other hand learned A.G.A has opposed the prayer for bail.
Keeping in view the nature of the offence, evidence, complicity of the accused, submissions of the learned counsel for the parties noted above, finding force in the submissions made by the learned counsel for the applicant, larger mandate of the Article 21 of the Constitution of India, recent judgment dated 11.07.2022 of the Apex Court in the case of Manish Sisodia vs. Directorate of Enforcement, 2024 LawSuit (SC) 677. and considering 5-6 times overcrowding in jails over and above their capacity by the under trials and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.
Let the applicant,Jay Kant Bajpai Alias Jay , involved in Case Crime No.192 2020 , under Sections,147,148, 149, 332, 353, 333,307, 302, 396, 412,120-B, 34, 504, 506 IPC, Section 7 Criminal Law Amendment Act, and section 3/4 explosive Substances Act Police Station- Chaubepur, District- Kanpur Nagar, 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 subject to following conditions. Further, before issuing the release order, the sureties be verified.
(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 misuses the liberty of bail during trial and in order to secure his presence, proclamation under Section 82 Cr.P.C. 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 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.
The trial court is directed to conclude the trial against the applicant as expeditiously as possible, as per section 309 Cr.P.C.(New Section 346 B.N.S.S.) Order Date :- 30.5.2025 Atul kr. sri.