Allahabad High Court
Naveen @ Ayush Singh vs State Of U.P. on 7 July, 2022
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27324 of 2022 Applicant :- Naveen @ Ayush Singh Opposite Party :- State of U.P. Counsel for Applicant :- Pradeep Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicant and learned A.G.A. for the state and perused the record.
The applicant, Naveen @ Ayush Singh seeks bail in case crime no. 04 of 2021, under section 3(1) of U.P. Gangsters and Anti Social Activities (Prevention) Act. P.S. Jaitpura, District Varanasi.
Learned counsel for applicant has submitted that the applicant is wholly innocent and has been falsely implicated in the present case.
Learned counsel for the applicant has next submitted that on the basis of a single case registered against the applicant, the applicant has been nominated as accused in the present case under section 2/3 of U.P. Gangsters and Anti Social Activities (Prevention) Act. In the earlier case the applicant has been released on bail, copy of which has been annexed as annexure No. 3 alongwith the bail application. Prospects of conclusion of trial at an early date is very bleak due to heavy dockets. It is further submitted that applicant is languishing in jail since 17.9.2020 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in the trial.
Learned A.G.A. has opposed the prayer for bail, but could not dispute the aforesaid facts as argued by learned counsel for the applicant and has submitted that in case he is released on bail, he will again indulge in anti-social activities and misuse the privilege of bail.
Keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment, submissions of the learned counsel for the parties and without expressing any opinion on merits of the case, I am of the view that the applicant has made out a case for bail.
Let the applicant, Naveen @ Ayush Singh be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties of the like amount to the satisfaction of the court concerned subject to the following conditions :-
(i) The applicant shall not indulge in any criminal activity.
(ii) The applicant shall not tamper with the prosecution evidence.
(iii) The applicant shall not pressurize the prosecution witnesses.
(iv) The applicant shall regularly appear on the dates fixed by the trial court unless his personal attendance is exempted by the trial court.
In case of default of any of the conditions enumerated above, it will be open to the opposite parties to approach the Court for cancellation of bail.
Order Date :- 7.7.2022 R