HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19376 of 2015 Applicant :- Rizwan Opposite Party :- State Of U.P. Counsel for Applicant :- Mohammad Khalid Counsel for Opposite Party :- Govt. Advocate Hon'ble Ramesh Sinha,J.
Heard Sri Mohammad Khalid, learned counsel for the applicant, Sri Nikhil Chaturvedi, learned A.G.A. for the State and perused the record.
It has been submitted by learned counsel for the applicant that the applicant is not named in the FIR. It is further contended that the co-accused namely Anas has already been granted bail by another Bench of this Court vide order dated 20.3.2015 in Criminal Misc. Bail Application No. 8866 of 2015. It has been submitted that after six days of the incident an iron rod on the pointing out of applicant is said to have recovered from an open place which is accessible to all, which is a false one. The applicant is in jail since 1.11.2014 and has no criminal history.
Learned AGA opposed the prayer for 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 Rizwan involved in Session Trial No. 320 of 2014, Case Crime No. 285 of 2014, under Section 302 IPC, P.S.-Ganjdunwara, District Kasganj be released on bail on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions which are being imposed in the interest of justice:-
(i) 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.
(ii) 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 of the Indian Penal Code.
(iii) 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.
(iv) 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.
Order Date :- 2.6.2015 Ashish Pd.