Allahabad High Court
Guddu Alias Ghengha vs State Of U.P. on 12 November, 2014
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 54
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36102 of 2014
Applicant :- Guddu Alias Ghengha
Opposite Party :- State Of U.P.
Counsel for Applicant :- Rajrshi Gupta,Dileep Kumar
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Ramesh Sinha,J.
Heard learned counsel for the applicant and Sri LD Rajbhar, learned AGA for the state and perused the record.
It has been submitted by the learned counsel for the applicant that the applicant has been falsely implicatd in the present on the basis of suspicion. The applicant is in jail since 2.5.2014.
It has further been submitted in this case the other co-assued namely Lalla @ Edad Ali, has already been granted bail by this Court in Cr. Misc. Bail Application No. 27663 of 2014 on 27.8.2014 and the case of the applicant stands on the identical footing, hence the applicant is also entitled for bail on the ground of parity. The bail order of co-accused Lalla @ Edad Ali has been produced by the learned counsel for the applicant.
Learned AGA opposed the prayer for bail but could not dipsute the aforesaid facts argued by the learned counsel for the applicant.
Considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tempering of the witnesses and prima facie satisfaction of the Court in support of the charge, the applicant is entitled to be released on bail in this case.
Let the applicant Guddu alias Ghengha, son of Sharafat Hussain, involved in Case Crime No. 37 of 2014 under Section 302, 201, 120-B, 34 IPC, police station Hajara, district Pilibhit be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-
(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 :- 12.11.2014
SKS
