Allahabad High Court
Ahmad Raza vs State Of U.P. Thru. Prin. Secy. Home Lko. on 14 February, 2023
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 16 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 912 of 2023 Applicant :- Ahmad Raza Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. Counsel for Applicant :- Anand Prakash Pandey,Desh Raj Chaurasiya,Sheo Prakash Singh Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
Heard learned counsel for the applicant and learned A.G.A. for the State and also perused the material placed on record.
The present bail application has been filed on behalf of the applicant in Case Crime/FIR No.328 of 2022, under Sections 147, 148, 149, 109 332, 353, 295-A, 427, 307, 435, 436, 505, 505(1), 505(1)(b), 34 I.P.C., Section 7 Criminal Law Amendment Act and Section 2/3 of Public Property Damages Act, 1984, Police Station-Baldirai, District-Sultanpur, with the prayer to enlarge him on bail.
Learned counsel for the applicant submitted that applicant is innocent person and has been falsely implicated in the case and he is in jail since 11.10.2022. He further submitted that co-accused, namely, Kurban Ali and Mohammad Idrish, having identical role, have already been granted bail by this Court, vide orders dated 07.02.2023 and 23.12.2022 passed in Criminal Misc. Bail Application Nos.1902 of 2023 and 15300 of 2022 respectively. In these circumstances, the applicant is also entitled for bail. In case of being enlarged on bail, he will not misuse the liberty of bail.
Learned A.G.A. has opposed the prayer for grant of bail to the applicant but has fairly conceded that similarly situated co-accused, namely, Kurban Ali and Mohammad Idrish have already been granted bail.
Considering the submissions made by learned counsel for the applicant and learned A.G.A. and going through the record as well as order of co-accused, this Court is of the view that it is a fit case for bail. The bail application is allowed on the ground of parity.
Let the applicant-Ahmad Raza, who is involved in aforementioned case 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 subject to following conditions.
(i) The applicant shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected.
(ii) 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.
(iii) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the date 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.
(iv) 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 under Section 229-A IPC.
(v) 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., may be issued and if 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 IPC.
(vi) The applicant shall remain present, in person, before the Trial Court on dates fixed for (1) opening of the case, (2) framing of charge and (3) 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.
Order Date :- 14.2.2023 Amit/-