Allahabad High Court
Akash Rathore vs State Of U.P. on 29 May, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:92589
Reserved on: 20.5.2025
Delivered on: 29.5.2025
Court No. - 67
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15431 of 2025
Applicant :- Akash Rathore
Opposite Party :- State of U.P.
Counsel for Applicant :- Arpit Agarwal,Rahul Saxena
Counsel for Opposite Party :- G.A.
Hon'ble Chandra Dhari Singh,J.
1. The instant bail application under Section 483 of B.N.S.S. has been filed on behalf of applicant for bail in Case Crime No.1229 of 2024, under Sections 191(2), 191(3), 190, 115(2), 352, 109 of B.N.S., 2023, Police Station - Baradari, District - Bareilly.
2. Learned counsel appearing on behalf of the applicant has submitted that applicant is innocent person and has not committed any offence as alleged in the F.I.R. It is further submitted that as per the prosecution story, general role of firing has been assigned to all the accused persons. There are no specific role of firing has been assigned to the present applicant. It is further submitted that in the instant incident four persons were injured and out of four injured persons, three were sustained injuries simple in nature. Injuries sustained by fourth one i.e. Prem Pal, were grievous in nature. It is submitted that Prem Pal has not sustained any injuries in the instant incident, for strengthening his arguments he referred the hospital record where he was admitted for treatment. It is submitted that as per the prosecution case, incident has been taken place on 08.12.2024 at about 7.00 p.m., but as per the Nakal medical report date and time of admission of injured, Prem Pal in the hospital, has been shown as 08.12.2024 at 6.00 p.m. i.e. prior to the incident. He has further submitted that two other co-accused persons, Shivam Rathore and Vishal Rathore have already been granted bail on the ground of similar footing, by Co-ordinate Bench of this Court vide orders dated 18.04.2025 and 16.05.2025, respectively. It is also submitted that applicant is the man of clean antecedents as he has no previous criminal history. Applicant is languishing in jail since 26.03.2025.
3. In view of aforesaid submissions, it is prayed by learned counsel appearing on behalf of applicant that applicant may be released on bail in case crime no.1229 of 2024. It is also undertaken by learned counsel for the applicant that applicant shall abide by all terms and conditions as imposed by this Court while granting bail.
4. Per contra, learned AGA vehemently opposed the bail application of applicant and submitted that investigation has been completed, charge sheet has been filed and cognizance has also been taken after collecting the credible evidences against the applicant for the offence punishable under Section 307 I.P.C. (109 B.N.S.). It is also submitted that the ground which has been taken by learned counsel for applicant regarding injured, Prem Pal is on the basis of timing written in the F.I.R. has no force as it is settled law that F.I.R. is not an encyclopedia of the incident. If, there are some discrepancies in averments of F.I.R. and hospital records do not affect the case of prosecution. The other evidences which have been collected by the police during investigation, are credible evidence to connect the applicant to the present offence. He has also relied upon the C.C.T.V. footage, which is part of the record for strengthening his arguments.
5. It is submitted that as per the footage of C.C.T.V. Camera, the applicant has been seen to cause the injuries to injured person.
6. Learned AGA for the State has submitted that in lieu of above-said facts or submissions, the instant case is devoid of any merit, therefore, it is to be rejected.
7. Heard Sri Rahul Saxena, learned counsel appearing on behalf of applicant and Sri Rakesh Kumar Mishra, learned AGA appearing on behalf of the State.
8. In light of the submissions made before this Court, it is made out that the grounds contended by the applicant for grant of bail are multi fold. Firstly, it is contended that all the accused persons have been assigned the general role of firing and therefore, there is no specific role of firing has been assigned to the present applicant. Secondly, the injury report is not supporting the prosecution story as the timing of admission of injured - Prempal in the hospital is different from time as given in F.I.R., therefore, it is argued that the ocular evidences i.e. statements of the witnesses have not been supported by the documentary evidence i.e. injuries report of injured persons particularly, injuries report of Prempal who had sustained injuries grievous in nature. Lastly, the other co-accused persons, Vishal Rathore and Shivam Rathore have already been enlarged on bail vide orders dated 16.05.2025 and 18.04.2025 passed by Co-ordinate Bench of this Court.
9. This Court shall now proceed to examine the present matter.
10. The question before this Court is whether as per the injury report, the injured has sustained the injuries in grievous in nature as danger to life and also that whether the present applicant has been assigned the role differently to other co-accused, who have already been enlarged on bail. For adjudicating the first issue, it is appropriate to reproduce the injury report of the injured persons as follows:-
"चोटिल (जख्मी) व्यक्ति के चिकित्सा विधिक परीक्षण का प्रपत्र (Medicolegal examination Form for Injured Person) चोट प्रपत्र (INJURY FORM) परीक्षण प्रारम्भ करने का दिनांक सनय 8/12/24, 8.28 Ρ.Μ. स्थान-महाराणा प्रताप जिला संयुक्त चिकित्सालय, बरेली। नाम : Lakhan Rathore उम्र : 42 yrs.
लिंग : Male पुंत्र/पुत्री/पत्नी: S/o Inder Lal Rathore पता: Jogi Navada थाना Baradari जिला: Bareilly प्रथम सूचना रिपोर्ट संख्या / भाग FIR No./Section):...... अग्रेषित करने वाला/लाने वाला (नाम व पता): PC Ashok Kumar सहमति (यदि आवश्यक हो) :
पहचान के चिन्ह (Mark of Identification): Black mole Lt. face 3 cm below Lt. eye.
शारीरिक विवरण (Physical Description): Average चोटों का विवरण (Details of Injuries)
1. L.W. 7 cm x 2 cm on Lt. leg 19 cm below Lt. knee joint.
Bleeding present blackening present.
Adv. X-ray Lt. Leg कृपया सभी चोटों को रेखांचित्र के चार्ट में दशाईए जो कि इस फार्म के साथ अभिमत (Opinion):
1. चोटों की प्रकृति (Nature of Injuries): Injury No: 1 KUO
2. चोटों की अवधि (Duration of Injuries): Fresh
3. उपयोग में लाया गया हथियार / वस्तु (Weapon/Object used) किसी जाँच तथा विशेष अभिमत के लिए अग्रसारित करना X-ray Lt. Leg सम्बन्धित थाने की सूचना Baradari परीक्षण की समाप्ति का दिनांक तथा समय 8/12/24 at 8.38 P.M. कोई अन्य अन्वेषण Sd/-Illegible हस्ताक्षर अपठनीय 8/12/24 चिकित्सा अधिकारी का नाम (बड़े अक्षरों में) Dr. Rahul Bajpai पदनाम (Designation) मुहर (Seal) पुलिस कर्मी को सुपुर्द करने का हस्ताक्षर, दिनांक तथा समय आरक्षी फोरेन्सिक नमूना की सूच/अन्वेषण प्रपत्र सम्बन्धित पुलिस कर्मी को सुपुर्द किया गया।
हस्ताक्षर पीसी अशोक शर्मा विवेचना अधिकारी / सम्बन्धित पुलिस का Sd/- Illegible 8/12/24 विवेचना अधिकारी / सम्बन्धित पुलिस का 8/12/24 का नाम तथा आरक्षी नम्बर (बड़े अक्षरों में) (बड़े अक्षरों में) Dr. Rahul Bajpai पदनाम (Designation) मुहर (Seal) Maharana Pratap Distt. Combined Hospital, Bareilly (U.P.) Deptt. of Radiology (X-Ray Unit) X-Ray Plate No. 4466 Date: 08/12/24 OPD/ID MLVC/MLPC/ACCIDENTAL
1. Name Lakhan Rathor
2. Age/Sex: 42 years/M
3. S/o,W/o,D/o: S/o Inder lal Rathor
4. Address: R/o Jogi Nawada near Chawal mandi, P.S. Baradari, Bly.
5. Refferred by: EMO DH Bly Dr. Rahul Bajpai
6. B/B by: Police
7. M.I. Black mole lt. face 2 cm below lt. Eye.
8. Advised X-Ray Lt. leg.
9. Report: No Bony Injury seen.
2 प्लेट. एक्सरे व रिपोर्ट प्राप्त की। Sd/- Illegible एचसी 804 उमेश Dr. Rajeev Kumar थाना बारादरी Senior Consultant (N). बरेली M.P.D.C. Hospital 9720788731 Bareilly LTI Lakhan Rathore Sd/- Illegible Sign. Radiologist चोटिल (जख्मी) व्यक्ति के चिकित्सा विधिक परीक्षण का प्रपत्र [Medicolegal examination Form for Injured Person) चोट प्रपत्र (INJURY FORM) परीक्षण प्रारम्भ करने का दिनांक समय 8/12/24, 8:45 Ρ.Μ. स्थान-महाराणा प्रताप जिला संयुक्त चिकित्सालय, बरेली। नाम: Darbari lal उम्र: 50 yrs. लिंग: Male पुत्र/पुत्री/पत्नी: S/o Inder Lal Rathore पता : Jogi Navada थाना Baradari जिला: Bareilly
प्रथम सूचना रिपोर्ट सख्या / भाग FIR No./Section)...............
अग्रेषित करने वाला/लाने वाला (नाम व पत्ता) PC Ashok Sharma सहमति (यदि आवश्यक हो) पहचान के चिन्ह (Mark of Identification) Black mole Rt. side back of Neck शारीरिक विवरण (Physical Description): Average चोटों का विवरण (Details of Injuries)
1. Contusion over the Rt. Knee joint.
Adv. X-ray Rt. Knee joint.
अभिमत (Opinion):
1. चोटों की प्रकृति (Nature of Injuries): Injury No. 1 KUO
2. चोटों की अवधि (Duration of Injuries): Fresh
3. उपयोग में लाया गया हथियार / वस्तु (Weapon/Object used) किसी जाँच तथा विशेष अभिमत के लिए अग्रसारित करना- X-ray Rt. knee joint..
सम्बन्धित थाने की सूचना Baradari परीक्षण की समाप्ति का दिनांक तथा समय 8/12/24 at 8.50 Ρ.Μ.
कोई अन्य अन्वेषण Sd/-Illegible हस्ताक्षर अपठनीय 8/12/24 चिकित्सा अधिकारी का नाम (बड़े अक्षरों में) Dr. Rahul Bajpai पदनाम (Designation) मुहर (Seal) पुलिस कर्मी को सुपुर्द करने का हस्ताक्षर, दिनांक तथा समय आरक्षी
फोरेन्सिक नमूना की सूची / अन्वेषण प्रपत्र सम्बन्धित पुलिस कर्मी को सुपुर्द किया गया।
हस्ताक्षर पीसी अशोक शर्मा Sd/Illegible विवेचना अधिकारी / सम्बन्धित पुलिस का 8/12/24 का नाम तथा आरक्षी नम्बर चिकित्सा अधिकारी का नाम (बड़े अक्षरों में) Dr. Rahul Bajpai पदनाम/पद/थाना/जिला पदनाम (Designation) मुहर (Seal) Maharana Pratap Distt. Combined Hospital, Bareilly (U.P.) Deptt. of Radiology (X-Ray Unit) X-Ray Plate No. 4465 Date: 08/12/24 OPD/ID MLVC/MLPC/ACCIDENTAL 1. Name Darbari lal 2. Age/Sex: 50 years/M 3. S/oW/o D/o: S/o Inder lal Rathor
4. Address: R/o Jogi Nawada near Chawal mandi, P.S. Baradari, Bly.
5. Refferred by: EMO DH Bly Dr. Rahul Bajpai
6. B/B by: Police
7. M.I.: Black mole Rt. side back of neck.
8. Advised X-Ray Rt. knee joint.
9. Report: Fracture of Rt. Patella bone seen.
1 प्लेट, एक्सरे व रिपोर्ट Sd/- Illegible प्राप्त की। Dr. Rajeev Kumar एचसी 804 उमेश थाना बारादरी Senior Consultant (N) बरेली M.P.D.C. Hospital 9720788731 Bareilly LTI Sd/- Illegible Darbarilal Sign. Radiologist चोटिल (जख्मी) व्यक्ति के चिकित्सा विधिक परीक्षण का प्रपत्र (Medicolegal examination Form for Injured Person) चोट प्रपत्र (INJURY FORM) परीक्षण प्रारम्भ करने का दिनांक समय 8/12/24, 8.05 Ρ.Μ. स्थान-महाराणा प्रताप जिला संयुक्त चिकित्सालय, बरेली। नाम: Suraj Rathore उम्र 28 yrs. लिंग: Male पुत्र/पुत्री/पत्नी: S/o Inder Lal Rathore पता: Jogi Navada थाना Baradari जिला: Bareilly प्रथम सूचना रिपोर्ट संख्या / भाग FIR No./Section): .... अग्रेषित करने वाला / लाने वाला (नान व पता) PC Ashok Kumar, सहमति (यदि आवश्यक हो) ................
पहचान के चिन्ह (Mark of Identification): Black mole Rt. side face near Nose.
शारीरिक विवरण (Physical Description): Average चोटों का विवरण (Details of Injuries)
1. L.W. 1 cm x 0.8 cm on Rt. knee joint.
Bleeding present Adv. X-ray Rt. knee joint.
2. L.W. 1 cm x 1 cm on Lt. leg 17 cm below Lt. knee joint Bleeding present. Blackening present Adv. X-ray Lt. Leg.
3. L.W. 3 cm x 1.5 cm on Lt. leg Bleeding present.
Adv. X-ray Lt. Leg.
कृपया सभी चोटों को रेखांचित्र के चार्ट में दशाईए जो कि इस फार्म के साथ संलग्न है।
अभिमत (Opinion):
1. चोटों की प्रकृति (Nature of Injuries): All Injury KUO
2. चोटों की अवधि (Duration of Injuries): Fresh
3. उपयोग में लाया गया हथियार / वस्तु (Weapon/Object used) किसी जाँच तथा विशेष अभिमत के लिए अग्रसारित करना-Refer to Ortho Surgeon for expert opinion, X-ray Rt. knee joint, X-ray Lt. leg सम्बन्धित थाने की सूचना Baradari परीक्षण की समाप्ति का दिनांक तथा समय 8/12/24 at 8.20 P.M. कोई अन्य अन्येषण Sd/-Illegible हस्ताक्षर अपठनीय 8/12/24 चिकित्सा अधिकारी का नाम (बड़े अक्षरों में) Dr. Rahul Bajpai पदनाम (Designation) मुहर (Seal) पुलिस कर्मी को सुपुर्द करने का हस्ताक्षर, दिनांक तथा समय आरक्षी फोरेन्सिक नमूना की सूची / अन्वेषण प्रपत्र सम्बन्धित पुलिस कर्मी को सुपुर्द किया गया।
हस्ताक्षर पीसी अशोक शर्मा विवेचना अधिकारी / सम्बन्धित पुलिस का Sd/-Illegible का नाम तथा आरक्षी नम्बर 8/12/24 (बड़े अक्षरों में) चिकित्सा अधिकारी का नाम पदनाम/पद/थाना/जिला (बड़े अक्षरों में) Dr. Rahul Bajpai पदनाम (Designation) मुहर (Seal) Maharana Pratap Distt. Combined Hospital, Bareilly (U.P.) Deptt. of Radiology (X-Ray Unit) X-Ray Plate No. 4467 Date: 08/12/24 OPD/ID MLVC/MLPC/ACCIDENTAL
1. Name Suraj Rathor
2. Age/Sex: 28 years/M
3. S/o W/o D/o S/o Inder lal Rathor
4. Address: R/o Jogi Nawada near Chawal mandi, P.S. Baradari, Bly.
5. Refferred by EMO DH Bly Dr. Rahul Bajpai
6. B/B by: Police
7. M.I. Black mole Rt. side face near nose.
8. Advised X-Ray (1) Rt. knee joint. (2) Lt. leg.
9. Report: (1) Rt. knee joint-No Bony Injury seen.
(2) Lt. leg (Left leg)-No Bony Injury seen.
2 प्लेट, एक्सरे व रिपोर्ट Sd/- Illegible प्राप्त की। Dr. Rajeev Kumar एचसी 804 उमेश Senior Consultant (N) थाना बारादरी M.P.D.C. Hospital बरेली Bareilly 9720788731 LTI Sd/- Illegible Suraj Rathor Sign. Radiologist
नकल मैडीकल रिपोर्ट SHRI RAM KISHORE MEMORIAL HOSPITAL c6/1, Stadium road near vodafone office bareilly. Patient name Mr. Prempal of age 40 years male, son of Mr. Indra lal, resident of Jogi Navada, Bankhandi Nath Temple, Bareilly. DOA: 8/12/2024 DOD: 20/12/2024 Diagnosis, gun shot injury left side upper abdomen Procedure/Operation done: exploratory laparotomy EEA of near complete/large tear of splenic flexure of colon e Nature of injury: retrieval of bullet from post abd. Wall Type of injury transabdominally 8/12/2024. The patient was brought to our dept in the hospital on 08 12/24 at 6 PM he alleged his injury of approx 6.30pm of 8/12/24, near Jogi Nawada, Chawal Khadi. Bareilly Patient directly came to this hospital brought by his relatives, son Aditya, cousin brother Arvind. Fire Arm Injury Physical Assault due by some known persons. Immediately patient shifted to ICU treatment started CT Abdomen. Xray Abd, Chest (AP view) done P/S/o Foreign Body (Builet) visible over Post. Abd. wall near Lower Stab posteriorly after doing proper counseling, taking high risk consent patient was planned for laparotomy on opening the abdomen 250 ml hemoperitoneum drained out left side abd wall at subcostal margin was teared from inside repair done Splenic flexure colon was almost completely transected due to bullet injury. After mobilizing the colon were refreshed then EEA done Anterior layer of left kidney capsule was minorly contused post Abd wall was teared just beyond the left kidney bullet retrieved from that wound bullet was embedded posterior to left post ribcage. After completion of all the steps Abd closed. Patient shifted to post op ICU on 20/12/2024 patient was referred to higher for further treatment and management. Nature of the injury is grievous | sd अग्रेजी dr dushant gupta mbbs ms gen And lap surgery बाद नकल मैडीकल रिपोर्ट संलग्न सीडी है। नकल मैडीकल रिपोर्ट दरबारी लाल Supplementary report Darbari lal Age 50 years son. of Indralal Rathore resident of Jogi Nawada P/S Baradari district Bareilly According to Dr. Rajeev Ranjan Radiologist DH Bareilly fracture of R Patella bone seen Injury is grievous in nature. Supplementary Report Examined Lakhan Rathore aged about 47 years son of Indar Lal Rathore Resident of Jagi Newad Police Station-Baradari, District-Bareilly. According to Dr. Rajeev Ranjan Radiologist: D.H. Bareilly. No bony injury seen (Plate No. 4466) Opinion: Injury is simple in nature caused by some firearm object.
Sd/-
31-12-2024 Supplementary Report Examined Sri Suraj Rathore aged about 28 years son of Indar Lal Rathore Resident of Jagi Newad, Police Station-Baradari, District-Bareilly. According to Dr. Rajeev Ranjan Radiologist: D.H. Bareilly. No bony injury seen (Plate No. 4465) Opinion: Injury is simple in nature caused by some firearm object.
Sd/-
31-12-2024"
11. As per aforesaid injuries reports, most of them are simple in nature except injuries of Prempal, but were not danger to life.
12. For purpose of adjudication of second issue whether the present applicant is similarly situated to other co-accused persons who have already been enlarged on bail. The relevant statements of injured and other witnesses are being reproduced here-in-below:-
"मजीद बयान मजरूब... दरवारी लाल पुत्र इन्दल लाल राठौर नि० चावल मण्डी जोगी नवादा थाना बारादरी, बरेली उम्र करीब 50 वर्ष मो0नं0 9756167169 ने पूछने पर बताया कि साहब हमारे साथ जो घटना घटित हुई थी उसके सम्बन्ध में मेरे भाई की बहू श्रीमती रीना सिंह ने मुकदमा लिखाया था किन्तु उस समय हम परिवार वालों के साथ गंभीर घटना होने से बद हवास हो गये थे मैं तो बुरी तरह जख्मी हो गया था उस समय मेरे भाई की बहू ने अनुमान से ही घटना का समय 19.15 बजे लिखा दिया था हमारे मकान पर सीसीटीवी कैमरा लगा है जिसमें घटना कैद हो गयी थी बाद में मेरे भाई की पत्नी ने सीसीटीवी कैमरे को चलाकर देखा था तथा हमें भी चलाकर दिखाया था घटना 06.46 बजे तक समाप्त हो गयी सब लोग इधर-उधर भाग गये थे मैं 4 दिन तक जिला अस्पताल में भर्ती रहा था मेरा फ्रेक्चर हो गया था इस सभी लोगों ने हमारे परिवार लोगों को जान से मारने के नियत से एक राय होकर हमला करके घायल किया था बाकी सारी बात मैं विस्तार से दरोगा जी को बता चुका हूं। सौरभ राठौर आदि घटना में शामिल सभी लोग हमसे पहले से रंजिश रखते हैं मेरे भाई की पत्नी ने इन लोगों के खिलाफ वर्ष 2023 में सौरभ, सन्तोष साहू और टिंकू के खिलाफ मु0अ0सं0 55/2023 अन्तर्गत धारा 147/148/323/307/354 भादंवि लिखाया था जो अदालत में विचाराधीन है उसी की रंजिश को लेकर और उसमें फैसले का दबाव बनाने को लेकर इन लोगों ने यह घटना कारित की है। यही मेरा बयान है।
मजीद बयान मजरूब..... प्रेम पाल पुत्र इन्दल लाल राठौर नि० चावल मण्डी जोगी नवाटा थाना बारादरी, बरेली उम्र करीब 40 वर्ष मो0नं0 8958685122 ने पूछने पर बताया कि साहब हमारे साथ जो घटना घटित हुई थी उसके सम्बन्ध में मेरी भाभी श्रीमती रीना सिंह ने मुकदमा लिखाया था किन्तु उस समय हम परिवार वालों के साथ गम्भीर घटना होने से बदहवास हो गये मैं तो बुरी तरह जख्मी हो गया था उस समय मेरी भाभी ने अनुमान से ही घटना का समय 19.15 बजे लिखा दिया था हमारे मकान पर सीसीटीवी कैमरा लगा है जिसमें घटना कैद हो गयी थी बाद में मेरी भाभी ने सीसीटीवी कैमरे को चलाकर देखा था तथा हमें भी चलाकर दिखाया था घटना 06.46 बजे तक समाप्त हो गयी सब लोग इधर-उधर भाग गये थे मेरे बांयी तरफ पेट में व सीधा जांघ में गोली लगी थी मैं उपचार हेतु दिनांक 19/12/2024 तक राम किशोर में भतीं रहा था जहां मेरा पहला ऑपरेशन हुआ था उसके बाद अपैक्स अस्पताल में मेरा दूसरा ऑपरेशन हुआ था जिसके लिए मैं 19/12/2024 से 04/01/2025 तक भर्ती रहा जिसके बाद छुट्टी होकर घर आ गया था अब फिर मेरा तीसरा ऑपरेशन अपैक्स हास्पिटल में हुआ है जिसके लिए 19/03/2025 भर्ती हुई और कल ही छुट्टी कराकर घर वापस आया हूं। इस सभी लोगों ने हमारे परिवार लोगों को जान से मारने की नियत से एक राय होकर हमला करके घायल किया था बाकी सारी बात मैं विस्तार में दरोगा जी को बता चुका हूं। सौरभ राठौर आदि घटना में शामिल सभी लोग हमसे पहले से रंजिश रखते हैं मेरे भाई की पत्नी ने इन लोगों के खिलाफ वर्ष 2023 में सौरभ, सन्तोष साहू और टिंकू के खिलाफ मु0अ0सं0 55/2023 अन्तर्गत धारा 147/148/323/307/354 भादंवि लिखाया था जो अदालत में विचाराधीन है उसी की रंजिश को लेकर और उसमें फैसले का दवाब बनाने को लेकर इन लोगों ने यह घटना कारित की है। यही मेरा बयान है।"
13. In view of the above-said statements, the role assigned to the all accused persons are general in nature and there are no specific role assigned to the present applicant for causing injuries to any injured persons. It is also admitted fact that the applicant is the man of clean antecedents and there are no previous criminal history.
14. Taking into consideration of the nature of offence, material on record and other reasons as stated above without expressing any finding or opinion on merits of the case, I am inclined to allow the application. Accordingly, the bail application is allowed.
15. Let the applicant - Akash Rathore, who is involved in aforementioned case crime be released on bail on his furnishing a personal bond of Rs.50,000/- (Fifty Thousand) 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 evidence.
(ii) 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./351 B.N.S.S. 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.
16. In case of breach of any of the above conditions, it shall be a ground for cancellation of bail. (Chandra Dhari Singh, J.) Order Date :- 29.5.2025 Atul