Allahabad High Court
Shadab @ Polio vs State Of U.P. Thru. Prin. Secy. Home Lko. on 1 April, 2025
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:18029 Court No. - 13 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2672 of 2025 Applicant :- Shadab @ Polio Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. Counsel for Applicant :- Amit Kumar,Upendra Kumar Sagar Counsel for Opposite Party :- G.A. Hon'ble Manish Mathur,J.
Heard learned counsel for the applicant, the learned A.G.A. for the State and perused the record.
The instant bail application has been filed on behalf of the applicant with a prayer to release the applicant on bail during the trial in Case Crime No. 971 of 2024, under Section 310(2), 317(3) of B.N.S., 2023 P.S.- Kotwali Sadar, District -Lakhimpur Kheri.
It is contended by learned counsel for the applicant that the applicant is innocent and he has been falsely implicated in the present case. He submits that the applicant is not named in the F.I.R. and his name came into light in the confessional statement of the co-accused. He added that the police has implicated him in the present case only on the basis of suspicion and there is no cogent piece of evidence against him. Further submission is that there is no criminal history of the applicant and the applicant is languishing in jail since 28.12.2024 and in case, the applicant is granted bail, he will not misuse the liberty and would co-operate in the trial proceedings.
Per contra, learned A.G.A. vehemently opposed the prayer of bail and submitted that the applicant is involved in committing the aforesaid offence, as such, he is not entitled to be released on bail.
Having heard the learned counsel for the parties and after perusal of record, it transpires that the applicant is not named in the F.I.R. and his name came into light in the confessional statement of the co-accused; there is no cogent piece of evidence against him; there is no criminal history of the applicant; the applicant is languishing in jail since 28.12.2024 and he has undertaken that he will not misuse the liberty of bail if granted and would co-operate in the trial proceedings.
Considering the submissions of learned counsel of both sides, nature of accusation and severity of punishment in case of conviction, nature of supporting evidence, prima facie satisfaction of the Court in support of the charge, reformative theory of punishment and considering larger mandate of the Article 21 of the Constitution of India and, without expressing any view on the merits of the case, I find it to be a case of bail.
Let the applicant Shadab @ Polio involved in the aforementioned 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:-
(1) The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, or otherwise during the investigation or trial;
(2) 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. He 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 of the Indian Penal Code;
(3) 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.; and (4) 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, the trial court shall initiate proceedings against him, in accordance with law under Section 174-A of the Indian Penal Code.
The identity, status and residential proof of sureties will be verified by the court concerned and in case of breach of any of the above conditions, the court below shall be at liberty to cancel the bail and send the applicant to prison.
It is clarified that the observations made in this order are strictly confined to the disposal of this bail application and must not be construed to have any reflection on the merits of the case.
Order Date :- 1.4.2025 prabhat